Not with standing anything contained in section 49 the 6[Chairman or the Deputy Chairman] may direct the execution of any work the cost of which does not exceed 1[five thousand] rupees, and may enter into contracts for the execution of such works 2[and in every such case, the Chairman or, as the case may be, the Deputy Chairman shall make a report to the Commissioners at their next meeting of any such directions given or contracts entered into by him.]
