Section 45(2) in The Calcutta Municipal Corporation Act, 1980
(2)With respect to any contract under sub-section (1), the following provisions shall have effect-(a)every contract shall be executed on behalf of the Corporation by the Municipal Commissioner or such other officer of the Corporation as the Mayor-in-Council may direct or authorise from time to time;(b)no such contract which under the provisions of this Act cannot be entered into without the approval or sanction of any authority or officer under this Act shall be entered into by any officer referred to in clause (a) until and unless such approval or sanction has been duly obtained;(c)no contract involving an expenditure exceeding ten thousand rupees or such higher amount as the Mayor-in-Council may fix shall be entered into by any officer referred to in clause (a) unless the same has been previously approved by the Mayor-in-Council;(d)every contract involving an expenditure exceeding two thousand rupees but not exceeding ten thousand rupees or such higher amount as may be fixed under clause (c) entered into by an officer referred to in clause (a) shall be reported by such officer to the Mayor-in-Council within one month of such contract.
