Section 8 in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
8. Authentication of Proceedings.
- All proceedings of the Authority and the Executive Committee shall be authenticated under the seal and signature of the Chairperson of the Authority or the Executive Committee, as the case may be, or of any member thereof authorized by the Chairperson in this behalf, and all other orders and instruments of the Authority and the Executive Committee shall be authenticated by the Chief Executive Officer or by any other officer of the Authority authorized by the Authority, the Executive Committee or the Chief Executive Officer in this behalf.
