Section 17(14) in The Schools of Planning and Architecture Statutes, 2016
(14)All contracts for and on behalf of the School except the one between the School and the Director shall when authorised by a resolution of the Board passed in that-behalf be in writing and be expressed to be made in the name of the School and every such contract shall be executed on behalf of the School by the Director, but the Director shall not be personally liable in respect of anything under such contract.
