Section 12A in Telangana Municipal Corporations Act, 1994
12A. [ Sanction of works contract. [Section 12-A inserted with marginal heading by Act No.15 of 2013.]
- The powers of the several authorities of the Municipal Corporation and the Government to sanction works contract shall be as follows, namely:-(i)Commissioner: Works contract for a value not exceeding rupees ten lakhs;(ii)Standing Committee: Works contract for a value exceeding rupees ten lakhs but not exceeding rupees fifty lakhs;(iii)Corporation: Works contact for a value exceeding rupees fifty lakhs but not exceeding rupees two hundred lakhs;(iv)Corporation and the Government: Works contract for a value exceeding rupees two hundred lakhs after approval of the Corporation shall be submitted to the Government for sanction.]
