Section 60A in The Chandernagore Municipal Corporation Act, 1990
60A. [ Approval of State Government in respect of work etc. estimated to cost more than rupees five lakhs. [section 60A inserted by West Bengal Act 30 of 1997.]
- No expenditure for any work or for purchase of any material as may be necessary for the purposes of this Act shall be made without the approval of the Corporation at a meeting, if the estimated cost of such work or purchase exceeds rupees five thousand but does not exceed rupees five lakhs:]Provided that where the estimated cost of such work or purchase exceeds rupees five lakhs, approval of the State Government shall be obtained.
