Section 27(1) in The Calcutta Improvement Act, 1911
(1)At least seven days before the Chairman enters into any contract for the execution of any work or the supply of any materials or goods which will involve an expenditure exceeding [fifty thousand rupees] [Words substituted by W.B. Act 42 of 1983.] he shall give notice by advertisement in local newspapers inviting tenders for such contract:[Provided that the Board may, at the instance of the Chairman and with the sanction of the State Government, for season which shall be recorded in the proceedings, authorize the Chairman to enter into a contract without inviting tenders] [Proviso added by W.B. Act 32 of 1955.].
