Section 17 in Management and Preservation of Properties of Religious Institutions Rules
17. Obtaining supplies.
(1)In the case of supplies, the trustee or the Board of Trustees, as the case may be, decide-(a)whether purchases, may be made without or in advance of the preparation of the estimate;(b)whether estimate shall be prepared for the purchase of articles required for the whole of the fasli year or for shorter periods;(c)whether either generally or for any class or specifically for any particular case, supplies shall be obtained by contract or otherwise.(2)Where the amount of estimates prepared by the trustee or the Board of Trustees, as the case may be, for the purchase of supplies exceeds Rs. 250, the estimates shall be sent to the appropriate authority for sanction.
