Section 5(5) in The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998
(5)The financial powers described in sub rule (1) shall be exercised only subject to the following conditions :-(i)There should be budget provisions in the sanctioned budget and the amount available in the relevant budget head for the work concerned.(ii)[ In case of Municipal Corporation the services of some qualified consultant may be taken for assistance in the technical and other matters subject to the qualification and procedure specified by the State Government in this behalf. In case of Municipal Council and Nagar Panchayat the technical sanction shall be obtained in the manner prescribed in these rules.] [[Substituted by Notification No. 20-F-5-8-2001-XVIII-3, dated 11-10-2002 Prior to substitution Rule 5 (5) (ii)read as under :'(ii) In the technical cases, there should be the technical sanction obtained in the manner prescribed in these rules.']](iii)Such works which are of the policy nature or relevant to the whole city, irrespective of the amount of expenses likely to be incurred therein, the prior approval of the Council shall have to be obtained.(iv)The prior approval of the Corporation or the Council, as the case may be, shall have to be obtained for giving any grant or reward to any institution or person (excepting the employees).(v)[ In the proposal of construction work in any ward, the recommendation/concurrence of the concerned ward councillor (if the office of the Councillor in the concerned ward is not vacant) Mayor/Commissioner/Local member of Legislative Assembly/Local member of Parliament, shall be necessary.] [Substituted by Notification No. 2-XVIII-3-2001, dated 3-1-2001.](vi)[ In case of Municipal Council and Nagar Panchayat the tender shall be invited for construction work or purchase of material in accordance with the provisions of the Work Manual of the Public Works Department and recommendation of the Tender Committee, constituted under these rules, shall be obtained on the tenders so received.] [Substituted by Notification No. 20-F-5-8-2001-XVIII-3, dated 11-10-2002.](vii)Where the amount of expenditure involved exceeds rupees one thousand and does not exceed rupees ten thousand, it shall be necessary to call atleast three quotations and it shall be necessary for the sanctioning authority to ensure that the rate which is being sanctioned, is not more than the prevailing market rate :Provided that, prior to giving sanction, it shall be necessary for that sanctioning authority to ensure that the provision for the concerned expenditure exists in the budget;Provided further that the rate so sanctioned as per the quotation so called, shall be limited to the concerned work and shall not be used for any other work.(viii)[ In case of Municipal Corporation the works which are sanctioned by the Municipal Commissioner. Mayor, Mayor-in-Council within the limit of their jurisdiction and if the amount expenses on the work so sanctioned exceeds ten times of their original jurisdiction (For example when the Municipal Commissioner has sanctioned the works upto rupees ten lacs) then this information be given immediately to his senior authority. Similarly, the same procedure shall be followed by the Mayor and Mayor-in-Council. In case of Municipal Council and Nagar Panchayat each authority shall give information to the authority senior to him within fifteen days of the expenditure, exceeding fifty per cent or more, of the maximum financial power vested in him.] [Substituted by Notification No. 20-F-5 8-2001-XVIII-3. dated 11-10-2002.](ix)In case of the exercise of financial powers by the Mayor-in-Council or the President-in-Council, as the case may be, information in all relevant cases shall be submitted in the next meeting of the Council.
