Section 17(12) in Statute of the Indian Institute of Engineering Science and Technology, Shibpur Statute, 2017
(12)All contracts for and on behalf of the Institute except a contract between the Institute and the Director shall, when authorised by a resolution of the Board passed in that behalf, be in writing and be expressed to be made in the name of the Institute and every such contact shall be executed on behalf of the Institute by the Director, but the Director shall not be personally liable in respect of anything under such contract.
