Section 132 in Uttar Pradesh Municipal Corporation Act, 1959
132. Certain provisions relating to the execution of contracts.
(1)All contracts referred to in Section 131 including contracts relating to the acquisition and disposal of immovable property or any interest therein made in connection with the affairs of the Corporation under this Act, shall be expressed to be made, for and on behalf of the Corporation, and all such contracts and all assurances of property made in exercise of that power shall be executed, for and on behalf of the Corporation, by the Municipal Commissioner or by such other officer of the Corporation as may be authorized in writing by the Municipal Commissioner either generally or for any particular case or class of cases.(2)No contract for any purpose, which in accordance with any provisions of this Act or any rules made thereunder the Municipal Commissioner may not carry out without the sanction of one of the other Corporation authorities, shall be made by him unless such sanction has been given.(3)No contract involving an expenditure exceeding [one lakh] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).] rupees and not exceeding [five lakh] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).] rupees shall be made by the Municipal Commissioner unless it has been sanctioned by the Executive Committee.[(3-A) No contract involving an expenditure exceeding two lakh rupees and not exceeding four lakh rupees shall be made by the Municipal Commissioner unless it has been sanctioned by the Mayor.] [Inserted by U.P. Act 16 of 2004, S.6 (w.e.f. 21-11-2002).](4)No contract involving an expenditure exceeding [eight lakh] [Substituted for 'five lakh' by U.P. Act 16 of 2004, S.6 (w.r.e.f. 21-11-2002).] rupees shall be made by Municipal Commissioner unless it has been sanctioned by the Corporation.(5)Every contract made by the Municipal Commissioner involving an expenditure exceeding [one lakh] [Subs for 'fifty thousand' by U.P. Act 16 of 2004, S.6 (w.r.e.f. 21-11-2002).] rupees and not exceeding [two lakh] [Subs for 'one lakh' by U.P. Act 16 of 2004, S.6 (w.r.e.f. 21-11-2002).] rupees shall be reported to the Executive Committee within fifteen days after it has been made.(6)The foregoing provisions of this section shall apply to every variation or discharge of a contract as well as to an original contract.(7)[ The State Government may, by notification in the Gazette, modify the monetary limits specified in sub-section (3) or sub-section (4) or sub-section (5) keeping in view the rise in costs or the exigencies of work and efficiency of Corporations.] [Inserted by U.P. Act 16 of 2004, S.6 (w.r.e.f. 21-11-2002).]
