Section 2 in The Airports Authority Of India (Contract) Regulations, 2003
2. Contracts or class of contracts, which are required to be sealed with the common seal of the Authority .-The following contracts or class of contracts shall be sealed with the common seal of the Authority, namely:--
(a)Contracts to be made with the previous approval of the Central Government;(b)Contracts to be made with the previous approval of the Authority; and(c)Contracts regarding loans, grants and advances sanctioned to the Authority by the Central Government.
