Section 10 in The West Bengal State Council Of Higher Education Act, 1994.
10. [ Authentication of orders and other instruments of the State Council. [[Section 10 substituted by W.B. Act 25 of 2007, which was earlier as under:-
'10. Auhentication of orders and other instruments of the State Council. - All orders and decisions of the State Council shall be authenticated by the signature of the Chairman or any other member authorised by the State Council in this behalf, and all other instruments issued by the State Council shall be authenticated by the signature of the Secretary or any other officer of the State Council authorised in the like manner in this behalf.']]- All orders, decisions and instruments of the State Council shall be authenticated by the signature of the Chairman or the Vice-Chairman in the absence of the Chairman and the Member-Secretary.]
