Section 14 in Insolvency and Bankruptcy Board of India (Procedure for Governing Board Meetings) Regulations, 2017
14. Affixation of Common Seal.
- The Common Seal of the Board shall not be affixed to any instrument except in pursuance of a resolution of the Governing Board and in the presence of at least one Member who shall sign on such instrument in token of his presence and such signing shall be independent of the signing of any person who may sign the instrument as the executor.
