[Cites 0, Cited by 11]
[Entire Act]
State of West Bengal - Section
Section 73A in West Bengal Municipal Act, 1993
73A. [ Approval of State Government in respect of works etc. estimated to cost more than rupees [forty five lakhs] [Substituted by section 4 of the West Bengal Municipal (Amendment) Act 2009 (W. B. Act Ill of 2009), w.e.f. 1.6.2009].
- No expenditure for any work or for purchase of any materials, as may be necessary for the purpose of this Act, shall be made by the Chairman, if the estimated cost of such work or purchase of such materials exceeds rupees [one lakh] [Substituted 'twenty-five thousand' by Act No. 11 of 2017, dated 31.3.2017.], by the Chairman-in-Council, if cost of such work or purchase of such materials exceeds rupees [five lakhs] [Substituted 'one lakh fifty thousand' by Act No. 11 of 2017, dated 31.3.2017.], and by the Board of Councilors if cost of such work or purchase of such materials exceeds rupees [forty five lakhs] [Substituted 'twenty-five lakh' by Act No. 11 of 2017, dated 31.3.2017.] :Provided that where the estimated cost of such work or purchase of such materials exceeds rupees [forty five lakhs] [Substituted 'twenty-five lakh' by Act No. 11 of 2017, dated 31.3.2017.], approval of the State Government shall be obtained.]| Prior to substitution the Section 73A read as;73A. Approval of State Government in respect of work etc. estimated to cost more than rupees five lakh.- No expenditure for any work or for purchase of any material as may be necessary for the purposes of this Act shall be made without the approval of the Board of Councilors at a meeting, if the estimated cost of such work or purchase exceeds rupees five thousand but does not exceed rupees five lakh :Provided that where the estimated. |