Section 23(2) in The Rajasthan Housing Board Act, 1970
(2)The provisions contained in sub-section (1) shall apply to every variation or abandonment of contract or estimate as well as to an original contract or estimate.] [Substituted by Rajasthan Act 4 of 1984 [13-2-1984].][24. Delegation of Board's power to sanction contract. - Subject to any rule which the State Government may make in this behalf, the Board may, by order in writing, direct that the power conferred on it under section 23 to sanction a contract shall, in such cases as may be specified by it in the order, be exercised by the Chairman or such officer or officers of the Board or by such committee appointed by it as it may by such order direct or authorise.] [Substituted, by Rajasthan Act 4 of 1984 [13-2-1984].][25. Execution of contracts. - (1) All contracts made on behalf of the Board shall be expressed to be made in the name of the Board and all such contracts and all assurances of property shall be executed on behalf of the Board by the Chainnan or by such officer or officers of the Board or by such committee appointed by it as has bee directed or authorised by the Board to make contract on its behalf under section 23.
