Section 10 in Bombay Khadi and Village Industries Act, 1960
10. Power to make contracts :-
(1)A Board may enter into and perform all such contracts as it may consider necessary or expedient for carrying out any of the purposes of this Act.(2)[Every contract shall be made on behalf of a Board by the Chairman, the Vice-Chairman, the Secretary, or the Chairman of the Divisional Committee or an officer of the Board empowered in that behalf by a Board-1. Subs, by Gujarat 15 of 1990 w.e.f. [3-8-1990](3)Every contract made on behalf of a Board shall, subject to the provisions of this section, be entered into in such manner and form as may be prescribed.(4)A contract not executed in the manner provided in this Section and the rules made thereunder, shall not be binding on a Board.
