Section 18 in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997
18. Conduct of Business of the Board.
(1)All orders and instructions shall be made and executed in the name of the Board of Trustees and shall be authenticated by such person and in such manner as the Board of Trustees may specify.(2)All contracts and assurances to properly shall be expressed to be made by the Board of Trustees and shall be executed on their behalf by the Chairman of the Board of Trustees.
