Section 93(8) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(8)[the Standing Committee] [Substituted 'A Council' by Maharashtra Act No. 25 of 2018, dated 31.3.2018.], after obtaining the approval of the Collector; may authorise the Chief Officer, for reasons which shall be recorded in its proceedings, to enter into a contract without inviting tenders as herein provided or without accepting any tenders which he may receive after having invited them.
