25. Execution of contracts and approval of estimates. -
(1)Every such contract shall be made on behalf of the Board by the Chairman:[Provided that a contract involving an expenditure exceeding] [Words and section 24A inserted & provisos substituted by W.B. Act 32 of 1955.] [fifty thousand rupees] [Words substituted by W.B. Act 42 of 1983.] shall not be made by the Chairman without the previous sanction of the Board:[Provided further that a contract involving an expenditure exceeding] [Words and section 24A inserted & provisos substituted by W.B. Act 32 of 1955.] [twenty-five lakhs of rupees] [Words substituted by W.B. Act 42 of 1983.] shall not be made without the previous sanction of the State Government;(2)Every estimate for the expenditure of any sum for carrying out any of the purposes of this Act shall be subject to the approval of the authority who is empowered by sub-section (1) to make or sanction the making of a contract involving the expenditure of a like sum.(3)Sub-sections (1) and (2) shall apply to every variation [* * *] [Words omitted by W.B. Act 32 of 1955.] of a contract on estimate, as well as to an original contract or estimate.
