Section 62(3) in The City of Nagpur Corporation Act, 1948
(3)No contract which is not made in accordance with the provisions of this Act and the rules and by-laws made thereunder shall be binding on the Corporation.][64A. Commissioner to execute resolution. - The Commissioner shall execute all the resolutions made by the Corporation, the Standing Committee or any other Committee:Provided that, the Corporation, the Standing Committee or any other Committee, as the case may be, shall obtain and take into consideration the remarks of the Commissioner, before making any resolution :Provided further that, if the Commissioner is of the opinion that the resolution passed or decision taken by the Corporation or any of the Committee is against the provisions of any law for the time being in force or may lead to wastage of municipal funds or seeks to divert funds allocated for any of the obligatory duties of the Corporation to some other purpose or is against the policy of the Stale Government, he may, before implementing the decision seek the direction from the State Government and the State Government shall within forty-five days of the receipt of such reference made by the Commissioner, issue directions to the Commissioner whether such decision should be implemented or not and the directions issued by the State Government shall be binding on the Corporation, or the concerned Committee, as the case may be.]
