29. [ [Published in Bihar Gazette (Extraordinary) dated 11.11.2005.]
(1)All contracts shall be made by an authority empowered to do so by or under the orders of the Governor in terms of Article 299(1) of the Constitution of India.(2)All the contracts and assurances of property made in the exercise of the executive power of the State shall be executed on behalf of the Governor. The words "for and on behalf of the Governor of Bihar" should follow the designation appended below the signature of the officer authorized in this behalf.] [Substituted by C.S. No. 61 dated 2.11.1964.]
