Section 16 in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
16. Execution of contract.
- Every contract shall be signed on behalf of the Authority by the Chief Executive Officer or by any other officer authorized by the Authority, by a special or general order:Provided that no contract shall be signed by any officer unless the contents of the contract are approved by the Authority.Chapter-III Framing and Finalizing of Schemes For Execution
