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State of Himachal Pradesh - Section

Section 51 in Himachal Pradesh Waqf Rules, 2016

51. Authentication of orders of the Board.

(1)The Chairperson or the Chief Executive Officer or any other person authorized by the Board in writing shall authenticate the orders and decisions of the Board.
(2)The common seal shall remain in the custody of the Chief Executive Officer.
(3)All correspondence emanating from the Board shall be in the name of the Chairperson or the Chief Executive Officer or any other person authorized by the Board in writing and all correspondence with the Board shall be addressed to the Chairperson or the Chief Executive Officer or any other person authorized by the Board in writing.