Section 70 in West Bengal Societies Registration Rules, 1963
70.
(1)The managing committee shall provide a common seal for the purpose of the society. The seal shall be in the custody of the secretary.(2)The seal shall not be affixed to any instrument or document except under the authority of the managing committee, and in the presence of a director and of the secretary or such other person as the managing committee may appoint for the purpose; and that director and the secretary or other person as aforesaid shall sign every instrument or document to which the seal of the society is so affixed in their presence.Evidence
