Section 93(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)(a)Every contract under or for any purpose of this Act shall be made on behalf of the Council by the Chief Officer.(b)No such contract which the Chief Officer is not empowered by this Act to carry out without the approval or sanction of some other municipal authority shall be made by him until or unless such approval or sanction has first of all been duly given.(c)No contract which will involve an expenditure exceeding [such amounts as may be prescribed] [These words were substituted for the letters, figures and words 'Rs. 7500, Rs. 5000 and Rs. 2500' by Maharashtra 15 of 2012, Section 17(a)(1), (w.e.f. 4-8-2012).] shall be made by the Chief Officer of 'A' Class, 'B' Class and 'C' Class Council, respectively, unless otherwise authorised in this behalf by the Council, except with the [approval or sanction of the Standing Committee] [Substituted 'approval or sanction of the Council' by Maharashtra Act No. 25 of 2018, dated 31.3.2018.].[Provided that, for such a category of contract as the Government may prescribe, from time to time, a committee consisting of the President and Chief Officer shall approve such contract, within a period of fifteen days from its receipt.] [Inserted by Maharashtra Act No. 25 of 2018, dated 31.3.2018.](d)Every contract made by the Chief Officer involving an expenditure exceeding [75 per cent. of the limits prescribed under clause (c)] [These figures, words, brackets and letter substituted for the figures words, brackets and letters '75 per cent. of the limits in clause (c) but not exceeding those limits' by Maharashtra 15 of 2012, Section 17(a)(2), (w.e.f. 4-8-2012).] shall be reported by him within fifteen days after the same has been made [the Standing Committee] [Substituted 'to the Council' by Maharashtra Act No. 25 of 2018, dated 31.3.2018.].(e)The foregoing provisions of this section shall apply to every variation or discharge of a contract to the same extent as to an original contract.
