Section 101 in The Coimbatore City Municipal Corporation Act, 1981
101. General provisions regarding contracts.
(1)The council may enter into and perform all such contracts as it may consider necessary or expedient for carrying into effect the provisions of this Act.(2)[ Every contract on behalf of the corporation shall be made by the commissioner subject to the following provisions, namely:-(a)no contract the estimated cost of which does not exceed five lakhs of rupees shall be made by the commissioner unless it has been sanctioned by the concerned wards committee;(b)any contract the estimated cost of which exceeds five lakhs of rupees but does not exceed ten lakhs of rupees shall be made by the commissioner;(c)no contract the estimated cost of which exceeds ten lakhs of rupees but does not exceed twenty lakhs of rupees shall be made by the commissioner unless it has been sanctioned by the Mayor;(d)no contract the estimated cost of which exceeds twenty lakhs of rupees but does not exceed thirty' lakhs of rupees shall be made by the commissioner unless it has been sanctioned by the concerned standing committee (other than the standing committee on taxation and finance];(e)no contract the estimated cost of which exceeds thirty lakhs of rupees but does not exceed fifty lakhs of rupees shall be made by the commissioner unless it has been sanctioned by the standing committee on taxation and finance;(f)no contract the estimated cost of which exceeds fifty lakhs of rupees but does not exceeds one crore of rupees shall be made by the commissioner unless it has been sanctioned by the council;(g)no contract the estimated cost of which exceeds one crore of rupees shall be made by the commissioner unless it has been sanctioned by the Government;(h)every contract the estimated cost of which exceeds ten thousand rupees made by the commissioner shall be reported to the concerned standing committee within fifteen days from the date on which it has been made.(3)The provisions of sub-section (2) shall apply to any variation of a contract involving an increase of more than ten percentum on the expenditure involved in the original contract.(4)The power conferred by this section to make or sanction contract shall be subject to such rules as maybe prescribed in regard to the conditions on which and the mode in which contracts may be made or sanctioned by or on behalf of the council.
