Section 49(5) in Rajasthan Municipalities Act, 2009
(5)The Chief Municipal Officer or any other officer authorised in this behalf by the State Government shall have the power, subject to the provisions of this Act and the rules made thereunder, to authenticate under his signatures all resolutions, all licences, permissions which may be granted or given by the Municipality, Committee or order of Chairperson under this Act and no licence or permission or order shall be legal and valid unless it has been so authenticated by the Chief Municipal Officer or as the case may be, by such other officer.
