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[Cites 0, Cited by 7] [Entire Act]

State of Tamilnadu - Section

Section 68 in Tamil Nadu District Municipalities Act, 1920

68. Delegation of authority to contract and contractual powers of persons appointed by Government.

- [(1) A council of the grade specified in column (1) of the Table below may delegate to the chairman or to a committee consisting of two or more members the power of making on its behalf any contract the value or amount whereof does not exceed the sum specified in the corresponding entries in column (2) of that Table:-[The Table]
  Grades Maximum value or amount (Rs.)
  (1) (2)
1. (a) Special Grade Municipalities 50,000
  (b) Selection Grade Municipalities 40,000
2. I Grade Municipalities 30,000
  II Grade Municipalities 20,000
  III Grade Municipalities and Town Panchayats 10,000
Provided that in the case of municipalities included in Schedule IX or notified under sub-section (1) of section 12-C, the power of making on behalf of the council all contracts shall be exercised by a committee consisting of the chairman, the commissioner and one member of the council elected by it; and the council shall not exercise or delegate the power of making such contracts.[Explanation wan omitted by Tamil Nadu Municipal Laws (Sixth Amendment) Act, 2008 (Tamil Nadu Act 38 of 2008).]
(2)In respect of a contract the value or amount whereof exceeds the sums specified in column (2) of the Table under sub-section (1), the sanction of the council for the making thereof shall be obtained before the same is made.] [Sub-section (1) and (2) were substituted for the original sub-section (1) and (2) by section 2 of the Tamil Nadu District Municipalities (Amendment) Act, 1970 (Tamil Nadu Act 30 of 1970) which were deemed to have into force on the 24th October 1970.]
(3)Notwithstanding anything in the two preceding sub-sections, any person appointed by the State Government to carry any work into execution on behalf of a municipal council may, subject to such control as the State Government may prescribe, make such contracts as are necessary for the purpose of carrying such work into execution to the extent of the sum provided for such work; and the municipal council shall pay to the person so appointed such sums as may be required for the said purpose to the extent aforesaid.