Section 12(1) in Karnataka Khadi and Village Industries Act, 1956
(1)The Board may enter into and perform all such contracts as it may consider necessary or expedient for carrying out any of the purposes of this Act and every contract shall be made on behalf of the Board by the Chairman:Provided that,-(a)no contract involving an expenditure of rupees one lakh and more shall be made without the previous sanction of the State Government,(b)(i)no contract involving an expenditure of rupees ten thousand and more shall, subject to clause (a), be made without the previous sanction of the Board,(ii)no estimate or tender involving an expenditure of rupees ten thousand and more shall, subject to clause (a), be sanctioned or accepted without the previous sanction of the Board.
