Section 73 in The M.P. Municipal Corporation Act, 1956
73. [ Contracts by or on behalf of the Corporation. [Substituted by M.P. Act No. 29 of 2003.]
(1)Contracts by or on behalf of the Corporation shall be expressed to be made by the Commissioner in accordance with the following provisions :-(a)even' such contract shall be made on behalf of the Corporation by the Commissioner;(b)no such contract for any purpose which, in accordance with any provision of this Act, the Commissioner may not carry out without the approval or sanction of some other municipal authority, shall be made by him until or unless such approval or sanction has been duly obtained;(c)the Mayor-in-Council, the Mayor and the Commissioner may sanction any estimate or contract (including technical and administrative) involving such amount, as may be prescribed :Provided that whenever the amount of sanction exceeds, ten times of the amount which is prescribed for sanction by each of the aforesaid authorities it shall be reported by each such authority to the next superior authority i.e. by Commissioner to the Mayor, by the Mayor to the Mayor-in-Council and by Mayor-in-Council to the Corporation;(d)all other estimates or contracts shall be sanctioned by the Corporation.(2)The manner and procedure for giving contract shall be such as may be prescribed.(3)The Corporation, in order to take assistance in technical or other matters, may engage the services of a qualified consultant. The qualifications of the consultant and the procedure for the appointment of such consultant shall be subject to rules made in this behalf.][74 to 75. [Omitted by M.P. Act No. 20 of 1998.]x x x]
