Section 116 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
116. [ Mode of execution of contracts. [Section 116 was substituted by Maharashtra 16 of 1965, section 2.]
(1)Subject to the provisions of this Act, the Chief Executive Officer may, on behalf of the Zilla Parishad or on its behalf for the purposes of a Panchayat Samiti, enter into any contract or agreement in such manner and form as, according to the law for the time being in force, would bind him if such contract or agreement were on his own behalf.(2)Every such contract or agreement shall be in writing, and shall be signed by the Chief Executive Officer, and in the case of a contract or agreement the subject-matter of which exceeds five thousand rupees shall also be sealed with the common seal of the Zilla Parishad.(3)The powers conferred on the Chief Executive Officer by this section may be exercised subject to his control and subject to the provisions of this Act and such conditions and limitations, if any, as he shall think fit to prescribe, be any head of a Department of the Zilla Parishad, or a Block Development Officer, whom the Chief Executive Officer empowers generally or specially by an order in writing in this behalf. A copy of every such order made shall be sent forthwith by the Chief Executive Officer to the President and the Standing Committee or Subjects Committtee or Panchayat Samiti concerned, for information.(4)No contract or agreement not executed as in this section provided, shall be binding on a Zilla Parishad.]Panchayat Samitis
