24. Power to make and perform contracts. - The Board may [perform all such functions or] enter into and perform all such contracts as they may consider necessary or expedient for carrying out any of the purposes of this Act.
[24A. Power of Board to determine if execution of work, etc., should be by contract]. - The Board may determine either generally for any class of cases or specially for any particular case whether the work should be executed or materials purchased by contract or otherwise.
