Section 73 in The Chhattisgarh Municipal Corporation Act, 1956
73. [ Contracts by or on behalf of the Corporation. [Substituted by C.G. Act No. 15 of 2004, dated 2.1.2005.]
(1)Contracts by or on behalf of the Corporation shall be expressed to by made by the Commissioner in accordance with the following provisions -(a)every 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 carryout 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 and the Commissioner may sanction any estimate or contract (including technical and administrative) involving such amount, as may be prescribed.(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 and the procedure for the appointment of such consultant shall be subject to rules made in this behalf.(4)The Corporation can take assistance of a company, firm, society, trust or any other agency or any Government agency that is established under any existing rules, to execute any type of project relating to urban infrastructure related with facilities. The Corporation, can also execute works with the help of such private agency.(5)Private sector participation agreements shall be such as may be prescribed and shall include the following -(a)Build-Own-Operate-Transfer Agreement,(b)Build-Own-Operate-Maintain Agreement,(c)Build and Transfer Agreement,(d)Build-Lease-Transfer Agreement,(e)Build-Operate-Transfer Agreement,(f)Lease and Management Agreement,(g)Management Agreement,(h)Rehabilitate-Operate-Transfer Agreement,(i)Rehabilitate-Own-Operate-Maintain Agreement,(j)Service Contract Agreement, and(k)Supply-Operate-Transfer Agreement;Provided that all the above agreements for Private Participation shall be executed by the Corporation in such manner as may be prescribed by the State Government.]
