Section 4 in Basavakalyan Development Board Rules, 2005
4. Execution of contracts.
- For the execution of the works or the supply of any materials, goods or services on behalf of or in favour of the Board, the rules and forms if any under the Government from time to time, shall be followed, as far as practicable, and to the extend that they are not inconsistent with the provisions of the Act and these rules. Where there are no such rule/forms under the Government of Karnataka or does not suit the purposes of the Board, then such matters shall be decided by the Commissioner, which the Commissioner, shall place before the Board meeting. If the Board decides to make any modification or to annual such proceedings of the Commissioner, the proceedings shall have effect only in such modified form or be of no effect, as the case may be from the date of the decision of the Board modifying or annulling the proceedings of the Commissioner: so, however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that proceeding:Provided that the contracts involving expenditure of rupees five lakhs and more shall be made with the previous sanction of the State Government and in the form suggested by the Government.
