Section 63 in The City of Nagpur Corporation Act, 1948
63. [ Procedure for making contracts by or on behalf of Corporation. [Sections 63 and 64 were substituted for the original by Bombay 79 of 1958, Section 8.]
- With respect to the making of contracts under or for any purpose of this Act, including contracts relating to the acquisition and disposal of immovable property or any interest therein, the following provisions shall have effect, namely :-(a)every such contract shall be made on behalf of the Corporation by the Commissioner;(b)no such contract, for any purpose which, in accordance with any provision of this Act, the Commissioner may not carry out without the approval or sanction of the Corporation or some other municipal authority, shall be made by him until or unless such approval or sanction has first been duly obtained;(c)[ no contract, other than a contract relating to the acquisition of immovable property or any interest therein or any right thereto, which will involve an expenditure exceeding rupees ten lakhs but [not exceeding rupees fifteen lakhs shall be made by the Commissioner, unless the same is approved by the Mayor. However, the total amount of the contracts approved by the Mayor shall not exceed rupees one crore during a year.] For any contract, which involves an expenditure [in excess of rupees fifteen lakhs] [These words were substituted for the words 'in excess of rupees twenty lakhs', by Maharashtra 11 of 2002, Section 40(b).] the previous approval of the Standing Committee shall be necessary :Provided that, the Standing Committee shall consider and dispose of the proposals made by the Commissioner for previous approval, within thirty days from the date of receipt thereof, failing which the previous approval to such contract shall be deemed to have been given by the Standing Committee and a report to that effect shall be made by the Commissioner to the Corporation;](d)every contract made by the Commissioner involving expenditure exceeding [fifty thousand rupees] [These words were substituted for the words 'One thousand rupees' by Maharashtra 12 of 1993, Section 20(b)(i).] but not exceeding [three lakh rupees] [These words were substituted for the words 'Five thousand rupees', by Maharashtra 12 of 1993, Section 20(b)(ii).] or such higher amount as may be fixed under clause (c) shall be reported by him, within fifteen days after the same has been made, to the [Standing Committee] [These words were substituted for the words 'Member-in-charge' by Maharashtra 26 of 1999, Section 35(b).];(e)the foregoing provisions of this section shall, as far as may be, apply to every contract which the Commissioner shall have occasion to make in the execution of this Act; and the same provisions of this section which apply to an original contract shall be deemed to apply also to any variation or discharge of such contract.]
