Section 23(2) in The Jammu and Kashmir State Board of Technical Education Act, 2002
(2)All instruments on behalf of the Board shall be authenticated under the signature of the Secretary :Provided that the Board may, by order, authorise any Member or officer of the Board to authenticate an instrument by affixing signature in the absence of Secretary or where the Board consider it necessary under the circumstance of any case that the instrument should be authenticated by any such Member or officer of the Board.
