Section 101(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)[ Every contract on behalf of the corporation shall be made by the commissioner subject to the following provisions, namely:-(a)no contract the estimated cost of which does not exceed five lakhs of rupees shall be made by the commissioner unless it has been sanctioned by the concerned wards committee;(b)any contract the estimated cost of which exceeds five lakhs of rupees but does not exceed ten lakhs of rupees shall be made by the commissioner;(c)no contract the estimated cost of which exceeds ten lakhs of rupees but does not exceed twenty lakhs of rupees shall be made by the commissioner unless it has been sanctioned by the Mayor;(d)no contract the estimated cost of which exceeds twenty lakhs of rupees but does not exceed thirty' lakhs of rupees shall be made by the commissioner unless it has been sanctioned by the concerned standing committee (other than the standing committee on taxation and finance];(e)no contract the estimated cost of which exceeds thirty lakhs of rupees but does not exceed fifty lakhs of rupees shall be made by the commissioner unless it has been sanctioned by the standing committee on taxation and finance;(f)no contract the estimated cost of which exceeds fifty lakhs of rupees but does not exceeds one crore of rupees shall be made by the commissioner unless it has been sanctioned by the council;(g)no contract the estimated cost of which exceeds one crore of rupees shall be made by the commissioner unless it has been sanctioned by the Government;(h)every contract the estimated cost of which exceeds ten thousand rupees made by the commissioner shall be reported to the concerned standing committee within fifteen days from the date on which it has been made.
