- Notwithstanding anything contained in sub-sections (7) and (8) of section 72, every contract entered into by a Municipal Commissioner or Chief Officer on behalf of a municipal council shall be entered into in such manner and form as would bind such Municipal Commissioner or Chief Officer if such contract were on his own behalf and may in like manner and form be varied or discharged;Provided that,-(a)where any such contract, if entered into by a municipal council, would require to be under seal, the same shall be sealed with the common seal of the municipal council;(b)every contract for the execution of any work or the supply of any materials or goods which will involve an expenditure exceeding five hundred rupees shall be in writing and shall be sealed with the common seal of the municipal council and shall specify the work to be done or the materials or goods to be supplied, as the case may be , the price to be paid for such work, materials or goods and, in the case of a contract for work, the time or times within which the same or specified portions thereof shall be completed.(2)The common seal of the municipal council shall not be affixed to any contract or other instrument, except in the presence of two members of the standing committee, who shall affix their signatures to the contract or instrument in token that the same was sealed in their presence. The signature of the said members shall be distinct from the signature of any witnesses to the execution of any such contract or instrument.(3)No contract not executed in the manner provided in this section shall be binding on the municipal council.
