Section 6(2) in The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998
(2)If the sanctioning authority does not agree to the recommendation of the Tender Committee then he by recording in writing the reasons thereof in detail shall have to obtain the orders of the authority senior to him. In the case of Council such orders shall be obtained from the State Government.
