Section 15 in The Punjab State Warehousing Corporation Regulations, 1976
15. Manner and form in which contracts binding on the Corporation may be executed. Section 20(3)(a) and Section 42(2)(e).
- Contracts on behalf of the Corporation may be made as follows :-(a)Any contract which is by law required to be in writing may be made on behalf of the Corporation in writing with the approval of the Board and signed by the Managing Director and may in the same manner be varied or discharged.(b)Any contract which will be valid if made by parole only may be made by parole on behalf of the Corporation by the Managing Director and may in the same manner be varied or discharged.
