Section 330(d) in Karnataka Municipalities Act, 1964
(d)he may, subject to the control of the municipal council and to the provisions of section 72,-(i)enter on behalf of the municipal council into contracts which do not involve an expenditure of over five hundred rupees; and(ii)invite on behalf of the municipal council and by public notice, tenders for the execution of any approved work or for the supply of any materials or goods required by the municipal council:
