Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA MUNICIPALITIES (LIMITATION ON THE POWERS OF CONTRACT) RULES, 1966 CONTENTS 1. Title 2. Previous approval, when necessary KARNATAKA MUNICIPALITIES (LIMITATION ON THE POWERS OF CONTRACT) RULES, 1966 In exercise of the powers conferred by Sections 72 and 323 of the Karnataka Municipalities Act, 1964, (Karnataka Act 22 of 1964), the Government of Karnataka, hereby makes the following rules, the draft of the same having been published as required by sub-section (1) of Section 323 of the said Act in Notification No. PLM 22 MLR 65, dated 22nd November, 1965 published as GSR No. 740, in Part IV, Section 2-C(i) of the Karnataka Gazette, dated 25th November, 1965. 1. Title :- These rules may be called the Karnataka Municipalities (Limitation on the Powers of Contract) Rules, 1966. 2. Previous approval, when necessary :- No contract for the supply of materials or goods or for the execution of any works shall be entered into except with the previous approval of (i) the Government, in the case of every Municipal Council where the estimated value of the contract is more man one lakh of rupees; (ii) the Commissioner (a) in the case of a City Municipal Council where the estimated value of the contract exceeds fifty thousand rupees but does not exceed one lakh of rupees; (b) in the case of a Town Municipal Council where the estimated value of the contract is more than fifty thousand rupees, but is not more than one lakh of rupees; (iii) the Deputy Commissioner (a) in the case of a Town Municipal Council whose average normal income for the three years preceding the year of the contract is three lakhs of rupees or more, when the estimated value of the contract exceeds twenty-five thousand rupees but does not exceed fifty thousand rupees; (b) in the case of a Town Municipal Council whose average normal income for the three years preceding the year of the contract is less than three lakhs of rupees, when the estimated value of the contract exceeds fifteen thousand rupees but does not exceed fifty thousand rupees. Explanation:-For purposes of clause (iii) of this rule normal income means the income derived by a Municipal Council from the property owned by or vested in it, from taxes and interest investments excluding opening balance, income from sale of property, and grants and loans received and borrowed.