Section 37 in Haryana Municipal Business Bye-laws 1981
37. Custody and use of the common seal [Section 31 (e)].
(1)The common seal of the committee shall remain in the custody of the [Executive Officer or Secretary.] [Substituted for the words 'Chief Executive Officer' vide Notification 21.4.1995.](2)The common seal shall be affixed on all contracts, deeds, conveyances, leases, licences and all notices issued under the Act and the rules and bye-laws made thereunder.
