Section 13 in Road Transport Corporations Act, 1950
13. [ Authentication of orders and other instruments [Substituted by Act 63 of 1982, Section 7, for Section 13 (w.e.f. 13.11.1982).]
.All orders and decisions of the Board shall be authenticated by the signature of the Secretary or by any such other officer of the Corporation as may be authorised in this behalf by the Board or under the regulations made under section 45 and all other instruments issued by a Board shall be authenticated by the signature of the Managing Director or any other officer of the Corporation authorised in like manner in this behalf.]
