Section 97(1) in Gauhati Municipal Corporation Act, 1971
(1)With respect to the making of contracts under or for any purpose of this Act, the following provisions shall have effect, namely: -(a)Every contract shall be made on behalf of the Corporation by the Commissioner.(b)No contract for any purpose, which in accordance with any provisions of this Act or any rules made thereunder the Commissioner may not carry out without the sanction of one or the other municipal authority, shall be made by him unless such sanction has been given.(c)No contract involving as expenditure exceeding ten thousand rupees shall be made by the Commissioner unless it has been sanctioned by the Standing Finance Committee.(d)No contract involving an expenditure exceeding fifty thousand rupees shall be made by the Commissioner unless it has been sanctioned by the Corporation.
