Section 3(19) in The Punjab Agricultural Produce Markets Act, 1961
(19)No act or proceeding of the Board shall be invalid by reason only of the existence of any vacancy among its members or any defect in the construction thereof.[3A. Execution of contracts by Board. - [(1) Every contract entered into by the Board shall be in writing and shall be signed on behalf of the Board by the Chief Administrator or any Group A Officer of Board duly authorised by him in this behalf and shall be sealed with the common seal of the Board.] [Added by Haryana Act No. 4 of 1972 Section 3.]
