Section 173(13) in Karnataka Municipalities Act, 1964
(13)The Improvement Board may enter into and perform all such contracts as it may consider necessary or expedient for carrying out any of the purposes of this Chapter and every contract shall be made on behalf of the Board by the Chairman and shall be entered into after complying with such conditions and in such manner as may be prescribed; and a contract not executed in the manner provided in this sub-section and the rules made in this behalf shall not be binding on the Board.
