LexSection 127 — Sanction.
The Cantonments Act, 2006
(1) Every contract-- (a) for which budget provision does not exist, or (b) which involves a value or amount exceeding rupees fifty thousand shall require the sanction of the Board. (2) Every contract other than a contract such as is referred to in sub-section (1) shall be sanctioned by the Chief Executive Officer on behalf of the Board.Open in Lexace · Ask the AI about this section