Section 3 in Rajasthan Municipalities (Purchase of Materials and Contracts) Rules, 1974
3. Purchase of material and execution of work by tender etc.
- Subject to any order that may be issued by the State Government in this behalf and except as otherwise provided in these rules, any contract for the supply of material or goods which may involve an expenditure exceeding Rs. 1000/- or for the execution of any work which may involve an expenditure exceeding Rs.2,000/- shall not be entered into unless tenders are duly invited in the manner hereinafter prescribed and prior sanction of the competent authority is obtained as provided under Rule 14.
