Section 29(2) in The Employees' State Insurance (Central) Rules, 1950
(2)Every contract made under or for any purpose of the Act shall be made on behalf of the Corporation-(i)by the Director-General; or(ii)subject to such conditions as it may specify by such member or officer of the Corporation as it may authorise:Provided that the prior sanction of the Standing Committee shall be obtained in respect of any contract involving an expenditure exceeding [rupees five lakhs].
