46. [ Authority to contract. [This section shall be deemed to be omitted in the case of Municipalities to which the Municipal (Executive Officers) Act, 1931, applies-vide Items No. 2, Schedule II, Punjab Act 2 of 1931, as amended by Punjab Act No. 2 of 1934.]
(1)The committee of any municipality of the first class may, subject to the provisions of this Act, delegate to one or more of its members [other than an associate member] the power of entering on its behalf into any particular contract whereof the value or amount does not exceed five hundred rupees, or into any class of such contracts.(2)No contract by or on behalf of any committee whereof the value or amount exceeds five hundred rupees shall be entered into until it has been sanctioned at a meeting of committee.]
