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State of West Bengal - Section
Section 127 in The Howrah Improvement Act, 1956
127. [ Authority to sign orders under section 125 and cheques under section 126.
- All orders for making any deposit, investments, re-investments and withdrawals referred to in section 126, and all cheques referred to in section 126, shall be signed by the Secretary and the Financial Adviser and Chief Accounts Officer of the Board jointly:Provided that in absence of the Secretary or the Financial Adviser and Chief Accounts Officer, the Chief Executive Officer may authorize an officer of the Board to sign the order or cheque referred to in this section,] [Substituted 'All such deposits and investments shall be made by the Chief Executive Officer on behalf of, and with the sanction of, the Board; and, with the like sanction, the Chief Executive Officer may at any time withdraw any deposit so made, or dispose of any securities, and redeposit or reinvest the money so withdrawn or the proceeds of the disposal of such securities.' by Act No. 23 of 2008, dated 18.9.2008.]| 127. Signature of orders under section 125 and cheques.- All orders for making any deposit, investment, withdrawal or disposal under section 125, and all cheques referred to in section 126, must be signed -(a) by the Chairman and the Secretary to the Board, or(b) in the event of the illness or occasional absence from Howrah of the[Chief Executive Officer] [Words substituted for the word 'Chairman' by W.B. Act 15 of 1995.]or the Secretary, then by the Secretary or the[Chief Executive Officer] [Words substituted for the word 'Chairman' by W.B. Act 15 of 1995.], as the case may be, and[by an officer of the Board authorised by the[Chief Executive Officer] [Words substituted for the words 'by a Trustee other than the Chairman' by W. B. Act 43 of 1983.]in this behalf]. |