Section 126 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
126. Contracts for works or development schemes.
(1)No tenders or contracts for executing any works or development schemes duly sanctioned, for being undertaken, either from the district fund or a block grant, shall be accepted or made, except with the previous sanction of such authorities or officers as may be prescribed by rules.(2)The rules made for this purpose shall also prescribe the limits of nonrecurring expenditure upto which each such authority or officer may accord the sanction.(3)The State Government shall be competent to vary the prescribed limits, from time to time, by notification published in the Official Gazette, provided that where the limits are so increased, the increased limits shall not be more than twice the limits prescribed by the rules.] [Section 119 was re-numbered as sub-section (1) and sub-section (2) was inserted by Maharashtra 34 of 1966, section 6.]
