Section 73(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)Contracts by or on behalf of the Corporation shall be expressed to by made by the Commissioner in accordance with the following provisions -(a)every such contract shall be made on behalf of the Corporation by the Commissioner.(b)no such contract for any purpose which, in accordance with any provision of this Act, the Commissioner may not carryout without the approval or sanction of some other municipal authority, shall be made by him until or unless such approval or sanction has been duly obtained.(c)the Mayor-in-Council and the Commissioner may sanction any estimate or contract (including technical and administrative) involving such amount, as may be prescribed.(d)all other estimates or contracts shall be sanctioned by the Corporation.
