Section 59 in The Bengal Public Demands Recovery Act, 1913
59. Signature of documents by ministerial officers.
(1)Any Certificate Officer may, by written order, authorise any ministerial officer to sign, on behalf of the Certificate Officer, any copy, issued by the Certificate Officer under this Act, of any document referred to therein.(2)The State Government may, by notification in the official Gazette empower Certificate Officers to authorise ministerial officers, by written order, to sign on behalf of Certificate Officers any classes of original notices, summons or proclamations issued by Certificate Officers, under this Act which are specified in such notification.
