Section 72(5) in Karnataka Municipalities Act, 1964
(5)Before any contract for the supply of materials or goods or for the execution of any work which will involve an expenditure exceeding [five thousand rupees] [Substituted by Act 83 of 1976 w.e.f. 8-12-1976.] is entered into, tenders shall be publicly invited in such manner as may, from time to time, be determined by the municipal council, from persons willing to enter into such contract and, when the estimated value exceeds such amount as may be prescribed no such contract shall be entered into without the previous approval of the Government or of an officer duly authorised by the Government in this behalf.
