Section 55 in The M.P. Prakoshtha Swamitva Rules, 1976
55. Seal of the Association. - The Association shall have a common seal which shall be in the custody of the Secretary, and shall be used only under the authority of a resolution of the Board [x x x] [Omitted by Notification No. 2889-994-XXXII-1-80, dated 7-9-1981.] and every deed instrument to which the seal is affixed shall be attested for or on behalf of the Association by two members of the Board and the Secretary or any other person authorised by the Association in that behalf.
