Section 80 in The Maharashtra Maritime Board Act, 1996
80. Power of chief executive officer as to execution of work.
Notwithstanding anything contained in section 79, the Chief Executive Officer may direct the execution of any work the cost of which does not exceed such maximum limit as may be fixed by the Government in that behalf and may enter into contracts for the execution of such works but in every such case the Chief Executive Officer shall, as soon as possible, make a report to the Board of any such direction given or contract entered into by him.
