Section 9 in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
9. Common seal and execution of documents.
(1)Every Authority or Commission shall have a common seal and such seal may from time to time be changed and altered as the Authority/Commission thinks fit.(2)All deeds, documents and other instruments requiring the seal of the Authority or Commission shall be affixed with the common seal of the Authority or Commission, as the case may be, and every instrument to which the common seal is affixed shall be signed by an officer of the Authority or Commission and shall be countersigned by a member of the Authority or Commission or by some other person duly authorised by the Authority or Commission for that purpose, and such signing shall be sufficient evidence that such seal was duly and properly affixed.(3)The Authority or Commission may by resolution or otherwise in writing appoint an officer of the Authority or Commission, as the case may be, either in general or in a particular case to execute or sign on behalf of the Authority or Commission an agreement or other instrument in relation to any matter concerned to the Authority or Commission.Part-III Functions of the Board, Authorities and Commissions
