Section 23 in The Jammu and Kashmir State Board of Technical Education Act, 2002
23. Authentication of decisions and other instruments of the Board.
(1)All the decisions of the Board shall be taken by the Board by passing resolutions and shall be authenticated by the signature of the Chairman or in his absence by such other Member as may be authorised by the Board in this behalf.(2)All instruments on behalf of the Board shall be authenticated under the signature of the Secretary :Provided that the Board may, by order, authorise any Member or officer of the Board to authenticate an instrument by affixing signature in the absence of Secretary or where the Board consider it necessary under the circumstance of any case that the instrument should be authenticated by any such Member or officer of the Board.
