Section 68 in The Rajasthan District Boards Act, 1954
68. Execution of contracts.
(1)Every contract made by or on behalf of a Board whereof the value or the amount exceeds fifty rupees shall be in writing.(2)Every such contract shall be signed -(a)by the Chairman or a Vice-Chairman and by the Secretary, or(b)by any person or persons empowered under sub-section (2) or sub-section (3) of section 67 to sanction the contract if further and in like manner empowered in this behalf by the Board.(3)If a contract to which the foregoing provisions of this section apply is executed otherwise than in conformity therewith, it shall not be binding on the Board:Provided that unless and until the contract has been duly executed in writing, no work including collection of materials in connection with the said contract shall be commenced.
