Section 68(3) in Tamil Nadu District Municipalities Act, 1920
(3)Notwithstanding anything in the two preceding sub-sections, any person appointed by the State Government to carry any work into execution on behalf of a municipal council may, subject to such control as the State Government may prescribe, make such contracts as are necessary for the purpose of carrying such work into execution to the extent of the sum provided for such work; and the municipal council shall pay to the person so appointed such sums as may be required for the said purpose to the extent aforesaid.
