The Airports Authority of India Act, 1994
21.Mode of executing contracts on behalf of the authority.-
- Every contract shall, on behalf of the Authority, be made by the Chairperson or such member or such officer of the Authority as may be generally or specially empowered in this behalf by the Authority and such contracts or class of contracts as may be specified in the regulations shall be sealed with the common seal of the Authority:
Provided that no contract exceeding such value of amount as the Central
Government may, from time to time by order fix in this behalf shall be made
unless it has been previously approved by the Authority.
Provided further that no contract for the acquisition or sale of immovable
property or for the; ease of any such property for a term exceeding thirty
years and no other contract exceeding such value or amounts as the Central
Government may, from time to time by order fix in this behalf shall be made
unless it has been previously approved by the Central Government.
- subject to the provisions of sub-section (1) the form and manner in which any contract shall be under this Act shall be such as may be specified by regulations.
- No contract which is not in accordance with the provisions of this Act and the regulations shall be binding on the Authority.
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