Section 59(1) in Rajasthan State Highways Act, 2014
(1)Every contract shall, on behalf of the Authority, be made by the Chairperson or such other member or such officer of the Authority as may be generally or specially empowered in this behalf by the Authority and such contracts or classes of contracts as may be specified in the regulations shall be sealed with the common seal of the Authority:Provided that no contract exceeding such value or amount as the State Government may prescribe in this behalf shall be made unless it has been previously approved by the State Government:Provided further that no contract for the acquisition or sale of immovable property or for the lease of any such property for a term exceeding one year shall be made without previous approval of the State Government.
