Section 29 in The Jammu and Kashmir State Forest Corporation Act, 1978
29. Authentication of proceedings, orders and other instruments of the Corporation.
- All proceedings of the Corporation shall be authenticated by the signature of the Chairman or the Vice-Chairman, as the case may be, or the member presiding in the meeting of the Corporation in the absence of the Chairman, or the Vice-Chairman and all orders and other instruments issued by the Corporation shall be authenticated by the Signature of such employees of the Corporation as may be authorised by it in this behalf.
