Section 5(b) in The Orissa Khadi and Village Industries Board Rules, 1956
(b)Any other contract or agreement on behalf of the Board shall be in writing and shall be signed and sealed with the common seal of the Board by the Secretary in the presence of two members of the Board who shall attach their signatures to the contract or agreement in token that the same was signed and sealed in their presence and that the said contract or agreement has been approved by the Board :
