Section 26 in The Khadi And Village Industries Commission Rules, 1957
26. [ Contracts. [Substitued by G.S.R. 387(E), dated 9th May, 1958]
(1)The Commission may, in connection with its trading and other activities, enter into contracts provided provision therefor exists in the sanctioned budget.(2)The Commission may delegate to the Chairman, the Secretary. any member of the Commission or any officer of the Commission such powers of entering into contracts on its behalf as it may think fit.(3)Contracts made on behalf of the Commission shall not be binding on the Commission unless they are executed by a person authorised under sub-rule (2) to enter into them and the seal of the Commission is affixed thereto.(4)Any person authorised under sub-rule (2) to enter into contracts on behalf of the Commission shall not be liable for any assurance or contract made on its behalf; and any liabilities arising out of such assurance or contract shall be discharged from the monies at the disposal of the Commission.]
