Section 10 in Bangalore Development Authority Act, 1976
10. Powers of different authorities.-
(1)The Commissioner may, on behalf of the Authority, sanction any estimate, call for tenders or enter into any contract or agreement the value or amount whereof shall not exceed fifty lakhs of rupees, in such manner and form as, according to the law for the time being in force, would bind him if such contract or agreement were on his own behalf and every such contract or agreement shall be reported to the Authority at its next meeting.(2)The Authority may sanction any estimate, call for tenders or enter into any contract or agreement the value whereof exceeds fifty lakhs of rupees but does not exceed such amount as may be specified by the Government, from time to time and where the value of any estimate, contract or agreement exceeds the amount so specified the same shall not be entered into except with the previous sanction of the Government.(3)Every contract or agreement on behalf of the Authority, other than a contact or agreement referred to in sub-section (1), shall be in writing and shall be signed by the Commissioner and sealed with the common seal of the Authority.(4)The common seal of the Authority shall be in the custody of the Commissioner, who shall personally affix the seal to any contract or other instrument.(5)The acceptance of any tender shall be subject to such rules as may be proscribed.(6)A contract not made or executed as provided in this section and the rules made thereunder shall be null and void and shall not be binding on the Authority.
