Section 5(3) in The M.P. Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998
(3)[ In the case where the expenses involved are more than the financial powers vested in the Council under clause (ii) of sub-rule (1), the prior sanction of the Director shall be obtained for the expenses upto rupees two crore. The prior sanction of the State Government shall be necessary' in all the cases involving of more than rupees two crore.] [Substituted by Notification No. 48-2334-05-XVIII-3, dated 15-12-2005.]
