(1)Subject to any prescribed rules the Executive Officer may enter into and perform contracts necessary for the purpose of this Act on behalf of the Municipality.(2)Every contract made by the Executive Officer, shall be subject to the previous sanction by the Municipality and shall be sealed with the common seal of the Municipality.(3)Unless so executed, such contract shall not be binding on the Municipality.(4)The State Government shall have power to make rules as to the manner of submission and opening of tenders and their acceptance and such rules shall be binding on the Municipality and its officers and servants.Chapter-XIII Municipal TaxationImposition of Taxes
