Section 182 in Karnataka Municipal Corporations Act, 1976
182. General provisions relating to contracts.
(1)The corporation may enter into any contract and perform such contracts as it may consider necessary or expedient for carrying into effect the provisions of this Act.(2)Subject to the rules made in this behalf, the following provisions shall apply with respect to the making of contract for any of the purposes of this Act, namely:-(a)every contract shall be made by or on behalf of the corporation by the Commissioner;(b)no contract for any performance which, in accordance with the provisions of this Act, the Commissioner may not carry out without the sanction of one or other municipal authorities or of the Government shall be made by him unless such sanction has been given;(c)any contract involving any expenditure exceeding such limits as may be specified in the rules shall be made by the Commissioner unless the requirement regarding the procedure to be followed has been followed, and unless the authority which is competent to accord sanction has accorded such sanction and where the sanction to be accorded is by the Government unless such sanction has been accorded by the Government.(3)These provisions shall apply to any variation of the contract involving an increase of such percentage over the expenditure involved in the original contract as may be prescribed.(4)Subject to such rules as may be made in this behalf every contract to be entered into by the Commissioner on behalf of the corporation shall be entered into in such manner and form as would bind him if it were made on his own behalf and may in like manner and form be varied or discharged.Provided that,-(a)the common seal of the corporation shall be affixed to every contract, which, if made between private persons, would require to be under seal; and(b)every contract for the execution of any work or the supply of any materials or goods which will involve an expenditure exceeding one thousand rupees shall be in writing and shall be sealed with the common seal of the corporation and shall specify,-(i)the work to be done or the materials or goods to be supplied, as the case may be;(ii)the price to be paid for such work, materials or goods, and(iii)in the case of a contract for work, time within which the work or specified portions thereof shall be completed.(5)The common seal of the corporation shall remain in the custody of the Commissioner and shall not be affixed to any contract or other instrument except in the presence of the Commissioner and the Commissioner shall sign the contract or instrument in token that the same was sealed in his presence.(6)No contract executed otherwise than as provided in this section shall be binding on the corporation.
