Section 22 in The Orissa Town Planning and Improvement Trust Act, 1956
22. Further provisions as to execution of contract.
(1)Every contract made by the Chairman on behalf of the Trust shall be entitled into in such manner and form as would bind the Chairman as if such contract were made on his own behalf, except that the common seal of the Trust shall be used where necessary and every such contract may in the like manner and form, be varied or discharged.(2)Every contract for the execution of any work or the supply of any materials or goods, shall be in writing and shall be sealed.(3)The common seal of the Trust shall remain in the custody of such officer or employee of the Trust as the Chairman may, by any written order direct and shall not be affixed to any contract or other instrument except in the presence of a Trustee (other than the Chairman who shall attach his signature to the contract or instrument in token that the same was sealed in his presence.(4)The signature of the said Trustee shall be in addition to the signature of any witness to the execution of such contract or instrument.(5)A contract not executed as provided in this section shall not be binding on the Trust.(6)The procedure for calling of tenders demand or security for due performance of contracts and such other incidental purposes shall be such as may be prescribed.
