Section 13 in Insolvency and Bankruptcy Board of India (Procedure for Governing Board Meetings) Regulations, 2017
13. Manner and form in which contracts may be executed.
(1)Any contract on behalf of the Board may be made in writing signed by a Member, Officer of the Board or any other person acting under its authority, express or implied and may in the same manner be varied or discharged.(2)Any document connected with any contract may be signed and verified on behalf of the Board by any Officer authorised by the Chairperson.(3)All contracts made according to the provisions of this regulation shall be valid and binding on the Board.
