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[Cites 0, Cited by 0] [Section 56(4)] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(4)(e) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(e)The Commissioner is authorised to sanction all contracts necessary for the due and economic administration of the Homes under his control. Every contract for the supply of articles required for the institutions or which impose a recurring liability on the institution, shall be drawn up in Form No. X and duly stamped, except in the case of contracts with Government departments. No contract or agreement can be considered valid unless executed by the Commissioner. He may also sanction the institution of civil suits against defaulting contractors and others. Every case in which notice of suit against the department or against any officer of the Institution, for acts done in his official capacity is received, the same shall be referred to the Government for necessary orders in the matter.