Section 29 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
29. Agreements and security deposits.
(1)Every contract shall be made on behalf of the Board by the Housing Commissioner :[Provided that a contract with any person or institution or organisation outside India may be made on behalf of the Board by such other person also as the Board may specially authorise in this behalf.] [Inserted by M.P. Act No. 16 of 1983 (w.e.f. 14-3-1983).](2)The Housing Commissioner shall take sufficient security deposit for the due performance of the contract.(3)Written agreements shall be executed for all contracts, the value of which exceeds five hundred rupees.(4)Every contract made by the Housing Commissioner, the value of which exceeds ten thousand rupees, shall be reported to the Board at its next meetings.
