Section 183(1) in Karnataka Municipal Corporations Act, 1976
(1)At least seven days before entering into any contract or the execution of any work or the supply of any materials or goods which will involve and expenditure [exceeding such amount as may be notified by the Government from time to time] [Substituted by Act 32 of 1986 w.e.f. 17.6.1986 and again substituted by Act 32 of 2003 w.e.f. 16.6.2003.] the Commissioner shall give notice by advertisment inviting tenders for such contract:Provided that such advertisment shall be published only in such newspapers having such circulation as may be prescribed:Provided further that the standing committee may, at the instance of the Commissioner and for reasons which shall be recorded in its proceedings, authorise the Commissioner to enter into a contract without inviting tenders.
