Section 68(f) in The City of Panaji Corporation Act, 2002
(f)not withstanding anything in any of the foregoing sub-sections, the State Government may require the Commissioner to execute any contract on behalf of the Corporation and the Commissioner shall be duty bound to execute the same under the directions of the State Government and in accordance thereof, provided however, in case of any financial implications, not covered by a current budget grant of the Corporation, the State Government shall provide grants to the extent the State Government deems fit.
