Section 14 in Andhra Pradesh Housing Board Act, 1956
14. Execution of contract.
(1)Every Contract shall be made on behalf of the Board by the Vice-Chairman and Housing Commissioner.Provided that :-(a)No contract involving an expenditure of rupees fifteen lakhs and more shall be made without the previous sanction of the Government.(b)(i)No contract involving an expenditure of rupees three thousand and more shall, subject to clause (a), be made without the previous sanction of the Board.(ii)No estimate or tender involving an expenditure of rupees three thousand and more shall subject to clause (a), be sanctioned or accepted without the previous sanction of the Board.(2)Sub-Section (1) shall apply to every variation abandonment of a contract or estimate as well as to an original contract or estimate.
