Section 25(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(2)Save as provided in sub-section (1),-(a)the Secretary of the Market Committee may execute contract or agreement on behalf of the Market Committee where the amount or value of such contract or agreement does not exceed rupees [one thousand] [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).] regarding matters in respect of which he is generally or specially authorised to do so by a resolution of the Market Committee;(b)The Chairman and the Secretary of the Market Committee may jointly execute contract or agreement on behalf of the Market Committee where the amount or value of such contract or agreement does not exceed rupees [five thousand] [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).];(c)in any case other than those referred to in clauses (a) and (b), a contract or agreement on behalf of the Market Committee shall be executed by the Chairman, the Secretary, and one other member of the Market Committee, who shall have been generally or specially authorised by a resolution of the Market Committee to do so.
