(1)Every contract made by or on behalf of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] whereof the value or the amount exceeding Rs. 250 shall be in writing :[Provided that unless the contract has been duly executed in writing, no work including collection of materials in connection with the said contract shall be commenced or undertaken] [Inserted by U.P. Act No. 7 of 1949.].(2)Every such contract shall be signed, -(a)by the President or a [* * *] [Omitted by U.P. Act No. 49 of 2007.] and by the executive officer or a secretary; or(b)by any person or persons empowered under sub-section (2) or (3) of the previous section to sanction the contract if further and in like manner empowered in this behalf by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].(3)If a contract to which the foregoing provisions of this section apply is executed otherwise than in conformity therewith it shall not be binding on the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
