Section 15(1) in Karnataka Housing Board Act, 1962
(1)Every contract shall be made on behalf of the Board by the [Housing Commissioner] [Substituted by Act 10 of 1974 w.e.f. 3.11.1973.]Provided that, -(a)no contract involving an expenditure of rupees [ [rupees two hundred and fifty lakhs] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.]] and more shall be made without the previous sanction of the State Government,(b)(i)no contract involving an expenditure of rupees [[rupees fifty lakhs] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.]] and more shall, subject to clause (a), be made without the previous sanction of the Board,(ii)no estimate or tender involving an expenditure of rupees [[rupees fifty lakhs] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.]] and more shall, subject to clause (a), be sanctioned or accepted without the previous sanction of the Board.(c)[ No joint venture or public private partnership arrangement involving an estimated cost of rupees two hundred and fifty lakhs and more shall be made without the previous sanction of the State Government, subject to such terms and conditions as may be prescribed of such joint venture or public private partnership as the case may be.] [Inserted by Act 24 of 2016 w.e.f. 28.07.2016.]
