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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(3) in M.P. Panchayat (Purchase of Material and Goods) Rules, 1999

(3)The Panchayat shall invite tenders for purchase of materials and goods costing over Rs. 15,000. On receipt of the tender the same shall he tabulated in case of, Gram Panchayat by the Sarpanch and Secretary and in case of Janpad Panchayat and Zila Panchayat by an Officer nominated by Chief Executive Officer and then in case of Janpad Panchayat or Zila Panchayat, the tender shall be placed before the Chief Executive Officer.