Section 21(1) in The Orissa Town Planning and Improvement Trust Act, 1956
(1)Every contract shall be made on behalf of the Trust by, the Chairman:Provided that :(a)a contract involving an expenditure exceeding three thousand rupees but not exceeding one lakh rupees shall not be made by the Chairman without the previous sanction of the Trust; and(b)a contract involving an expenditure exceeding one lakh rupees shall not be made by the Chairman without the previous sanction of the Trust and the State Government.
