Section 7(2) 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
(2)Every contract for the execution of any work or the supply of any materials or goods which involves an expenditure exceeding ten thousand rupees shall be in writing and shall be sealed with the common seal of the Corporation or the Council, as the case may be :Provided that if the contract relates to such work which has already been performed to the satisfaction of the Commissioner or the Chief Municipal Officer, as the case may be, or relates to the supply of such material or goods which has already been supplied to the satisfaction of the Commissioner or the Chief Municipal Officer, as the case may be, or the written execution of which has been dispensed with by the Corporation or the Council, as the case may be, either generally or in special class of cases, the Commissioner or the Chief Municipal Officer, as the case may be, may dispense with the execution of a written instrument:[Provided further that in case of Municipal Corporation in such cases in which an expenditure exceeding ten thousand is involved, before extering into an agreement it shall he necessary to invite tender by giving atleast seven days time.] [Inserted by Notification No. 27-F-5-8-2001-XVIII-3, dated 17-12-2002.]
