Section 7 in The Housing Board, Haryana (Regulations of Business), Regulations, 1980
7.
Every order or decision of the Board shall be authenticated by the signatures of the Chief Administrator and all other instruments issued or executed by or on behalf of the Board shall be authenticated by the signatures of Secretary or such other officer as may be specially empowered by the Board in this behalf. The orders or decisions of the Board after their due authentication by the Chief Administrator as above may be communicated by the Secretary or such other officer as may be specially empowered by the Board in this behalf.
