(1)Every contract shall be made on behalf of the Board by the Chairman:Provided that -(a)No contract involving an expenditure of rupees twenty lacs and more shall be made without the previous sanction of the State Government;(b)No contract involving an expenditure of five thousand rupees and more shall, subject to clause (a) above, be made without the previous sanction of the Board.(2)Sub-section (1) shall apply to every variation or abandonment of a contract or estimate as well as to an original contract or estimate.
