Section 69 in The Mumbai Municipal Corporation Act, 1888
69. Power to the Commissioner to execute contracts on behalf of the Corporation.
- With respect to the making of contracts under or for any purpose of this Act, the following provisions shall have effect, namely:-(a)every such contract shall be made on behalf of the corporation by the Commissioner;(b)on such contract, for any purpose which in accordance with any provision of this Act, the Commissioner may not carry out without the approval or sanction of some other Municipal authority, shall be made by him until or unless such approval or sanction has first of all been duly given;(c)[ no contract, other than a contract relating to the acquisition of immovable property or any interest therein or any right thereto, which involves an expenditure exceeding rupees [fifty lakhs but not exceeding rupees seventy-five lakhs] [ Clause (c) was substituted by Maharashtra 11 of 2002, SEction 5 (w.e.f. 8-1-2002).], shall be made by the Commissioner; unless the same is previously approved by the Mayor. For contracts involving an expenditure in [excess of seventy-five lakhs rupees] [ These words were substituted for the words 'excess of fifteen lakhs rupees' by Maharashtra 32 of 2011, Section 9(b) (w.e.f 21-5-2011).], approval of the Standing Committee shall be necessary:][Provided that, every contract made by the Commissioner involving an expenditure exceeding rye lakhs rupees and not exceeding seventy-five lakhs rupees shall be reported by him within fifteen days after the same has been made to the Standing Committee:] [ This proviso was inserted by Maharashtra 32 of 2011, Section 9(c), (w.e.f. 21-5-2011).][Provided further that] [ These words were substituted for the words 'Provided that' by Maharashtra 32 of 2011, Section 9(d)(i), (w.e.f. 21-5-2011).], the total amount of all sanctions granted by the Mayor shall not exceed [seven crore fifty lakhs rupees] [ These words were substituted for the eords 'one crore rupees' by Maharashtra 32 of 2011, Section 9(d)(i), (w.e.f 21-5-2011)] during a year:[Provided also that, notwithstanding anything contained in section 64], the Standing Committee shall consider and dispose of the proposals made by the Commissioner within thirty days from the receipt thereof, failing which the previous approval to such contract shall be deemed to have been given by the Standing Committee and a report to that effect shall be made by the Commissioner to the Corporation] [These words were substituted for the words 'Provided further that' by Maharashtra 32 of 2011, Section 9(e)(i), (w.e.f 21-5-2011).];[Explanation - For the purposes of this clause, the period of "thirty days from the receipt" shall be reckoned from the date of the meeting of the standing committee held immediately after the proposal is received in the office of the Municipal Secretary whether the item pertaining to such proposal is taken on the agenda of such meeting or not.] [This Explanation was added by Maharashtra 32 of 2011, section 9(e)(ii), (w.e.f 21-5-2011).](d)[* * * * * *] [Clause (d) was deleted by Maharashtra 37 of 1981, Section 4(b)](e)the foregoing provisions of this section [shall, as far as may be, apply] [These words were substituted for the original words by Bombay 13 of 1933, Section 12(b).] to every contract which the Commissioner shall have occasion to make in the execution of this Act; and the same provisions of this section which apply to an original contract shall be deemed to apply also to any variation or discharge of such contract.
