Section 10 in Karnataka Urban Development Authorities Act, 1987
10. Powers of different authorities.
(1)The Commissioner may, on behalf of the Authority, sanction any estimate, call for tenders or enter into any contract or agreement the value or amount whereof shall not exceed rupees five lakhs in such manner and form as, according to the law for the time being in force would bind them if such contract or agreement were on their own behalf ; and every such contract or agreement shall be reported to the Authority at its next meeting.(2)The Authority may sanction any estimate, call for tenders or enter into any contact or agreement, the value of which does not exceed rupees twenty five lakhs.(3)Every contract or agreement on behalf of the Authority, other than a contract or agreement referred to in sub-section (1), shall be in writing and shall be signed by the Commissioner and Chairman and sealed with common seal, of the Authority.(4)The acceptance of any tender shall be subject to such rules as may be prescribed.(5)A contract not made or executed as provided in this section and the rules made thereunder shall be null and void and shall not be binding on the Authority.
