Section 13 in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999
13. Mode of executing contracts on behalf of the Authority..
(1)Every contract shall, on behalf of the Authority, be made by the Chairman or such other member or such officer of the Authority as may be generally or specially empowered in this behalf by the Authority and such contracts or class of contracts, as may be specified in the regulations shall be sealed with the common seal of the Authority:Provided that no contract exceeding such value or amount as the Government may, from time to time, by order, fix in this behalf shall be made unless it has been previously approved by the Authority:Provided further that no contract for the acquisition or sale of immovable property or for the lease of any such property for a term exceeding thirty years and no other contract exceeding such value or amount as the Government may, from time to time, by order, fix in this behalf shall be made unless it has been previously approved by the Government.(2)Subject to the provisions of sub-section (1), the form and manner in which any contract shall be made under this Act shall be such as may be prescribed by regulations.(3)No contract which is not in accordance with the provisions of this Act and the regulations shall be binding on the Authority.
