(1)The sanction of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] by resolution is required in the case of every contract, -(a)for which budget provision does not exist; or(b)[ involving a value or amount, exceeding] [Substituted by U.P. Act No. 12 of 1994.] [Fifty thousand rupees] [Substituted by section 5(a) of U.P. Act No. 22 of 2001, for 'ten thousand rupees' (w.e.f. 6.10.2001).] in the case of contract by the Municipal Council and [Fifteen thousand rupees] [Substituted by section 5(b) of U.P. Act No. 22 of 2001, for 'three thousand rupees' (w.e.f. 6.10.2001).] in the case of a contract by the Nagar Panchayat :[Provided that during the period intervening two meetings of the Municipal Council, the President may sanction contracts involving a value or amount not exceeding] [Inserted by U.P. Act No. 12 of 1994.] [One lakh rupees] [Substituted by section 5(c) of U.P. Act No. 22 of 2001, for 'twenty thousand rupees' (w.e.f. 6.10.2001).].(2)Any contract, other than a contract of either description specified in sub-section (1), may be sanctioned by resolution of the [Municipality] [Substituted by U P. Act No. 12 of 1994.], or by a committee of the [Municipality] [Substituted by U P. Act No. 12 of 1994.] (not being an advisory committee) empowered in this behalf by regulation, or by any one or more than one officer or servant of the [Municipality] [Substituted by U P. Act No. 12 of 1994.] so empowered :[Provided that the contracts sanctioned by a committee, officer or servant shall be placed before the] [Inserted by U.P. Act No. 26 of 1964.] [Municipality] [Substituted by U.P Act No. 12 of 1994.] for information at the next ensuing meeting.[Where] [(3) <SPAN class=amd2><A TITLE =] the plans and estimates of a project have, in accordance with any rule made in this behalf, been sanctioned by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], and the execution of the work has been entrusted by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to an engineer in its service or employment, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, with the previous sanction of the [Prescribed Authority] [Substituted by U.P. Act No. 7 of 1949.] empower by resolution such engineer to sanction all contracts or any one or more contracts of any particular description [other than a contract of either description specified in sub-section (1)] [Inserted by U.P. Act No. 26 of 1964.] required for the execution of the project, and may in like manner impose any condition or restriction on the exercise of the power so conferred.[Uttarakhand] [The word 'Uttaranchal' Substituted by Act No. 52 of 2006.]Amendment[In Section 96 of the principal Act, in sub-section (1), in clause (b) -(a)for the words "ten thousand rupees" the words "fifty thousand rupees" shall be substituted.(b)for the words "three thousand rupees" the words "fifteen thousand rupees" shall be substituted.(c)in the proviso for the words "twenty thousand rupees" the words "one lakh rupees" shall be substituted.]
