Section 10 in The Petroleum And Natural Gas Regulatory Board (Conduct Of Business, Receiving And Investigation Of Complaints) Regulations, 2007
10. Manner and form in which contracts to be executed
.-(1) Any contract that may be entered into by the Board or on behalf of the Board shall be executed by the Secretary or any other officer duly authorised by the Chairperson in this regard and may in the same manner be varied or discharged.(2)Any document connected with any contract may be signed and verified on behalf of the Board by the Secretary or any other officer duly authorised by the Chairperson in this regard.(3)All contracts made according to the provisions of this regulation shall be valid and binding on the Board.
