Section 67 in The Rajasthan District Boards Act, 1954
67. Sanctioning of contracts.
(1)The sanction of the Board by resolution is required in the case of every contract -(a)for which budget provision does not exist, or(b)involving a value exceeding such amount as may be fixed by rule.(2)Any contract, other than a contract of either description specified in sub-section (1) may be sanctioned by resolution of the Board, or by a Committee of the Board (not being an Advisory Committee) empowered in this behalf by regulation, or any one, or more than one, officer or servant of the Board so empowered.(3)Where the plans or estimates of a project have, in accordance with any rule made in this behalf, been sanctioned by the Board, and the execution of the work has been entrusted by the Board to an Engineer in its service or employment, the Board, with the previous sanction of the Director of Local Bodies may empower by resolution such Engineer to sanction all contracts, or any one or more contracts of any particular description, required for the execution of the project, and may in like manner impose any condition or restriction on the exercise of the power so conferred.
