Section 31 in The Khadi and Village Industries Commission Rules, 2006
31. Contracts.
(1)The Commission may in connection with its trading and other activities, enter into contracts provided provision therefor exists in the sanctioned budget.(2)The Commission may authorise the Chief Executive Officer, the Financial Adviser or taking into account the recommendation of the Chief Executive Officer in this behalf any other officer of the Commission, such powers of entering into contracts on its behalf as it may think fit.(3)Contracts made on behalf of the Commission shall not be binding on the Commission unless they arc executed by a person authorised under sub-rule (2) to enter into them and the seal of the Commission is affixed thereto.(4)Any person authorized under sub-rule (2) to enter into contracts on behalf of the Commission shall not be liable for any assurance or contract made on its behalf and any liabilities arising out of such assurance or contract shall be discharged from the moneys at the disposal of the Commission.
