Section 73(c) in The Gujarat Provincial Municipal Corporations Act, 1949
(c)no contract which will involve an expenditure exceeding five thousand rupees or such higher amount as the Corporation may, with the approval of the [State] [This word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, from time to time prescribe, shall be made by the Commissioner unless the same is previously approved by the Standing Committee:
