Cantonments Act, I924

114.Execution of contracts:-

(1) Every contract made by or on behalf of a {Subs, by Act 24 of 1936, s.69, for " Cantonment Authority ".} [Board] the value or amount of which exceeds {Subs.by Act 2 of 1954, s.15, for " fifty rupees ".} [one hundred rupees], shall be in writing, and every such contract shall, {The words " where there is a Board " were rep.by Act 24 of 1936, s.36.} be signed by two members, of whom the President or the Vice-President shall be one, and be countersigned by the Executive Officer and be sealed with the common seal of the Board, {The words " or, where there is no Board, be signed by the Officer Com manning the station and be sealed with the official seal of the Cantonment Authority " were rep.by s.36 ibid.}:

Provided that {The words " where there is a Board " were rep.by Act 24 of 1936, s.36.} the Executive Officer may in a case of urgency, with the previous sanction of the President of the Board, execute on behalf of the Board any contract the value or amount of which does not exceed {Subs.by Act 2 of 1954, s.15, for " two hundred rupees".} [five hundred rupees].

(2) Where an Executive Officer executes a contract on behalf of a Board under sub-section (1), he shall submit a report of his action and of the reasons therefor to the Board at its next meeting.