Section 8(2) in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013
(2)Without prejudice to the generality of sub-section (1) the Authority shall have power,-(a)to enter into and perform all such contracts as it may consider necessary or expedient for carrying out any of the purposes of this Act subject to such rules as may be prescribed andevery contract shall be made on behalf of the Authority by the Secretary:Provided that, a copy of every contract involving expenditure of rupees ten lakhs or more shall be sent to the State Government"; and(b)to borrow any sum required for the purposes of this Act from time to time with the previous sanction of the State Government and subject to such conditions as may be prescribed in this behalf;A compliance report shall be submitted to the State Government in this behalf.
