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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(1) in M.P. Panchayat (Purchase of Material and Goods) Rules, 1999

(1)The tenders (in scaled covers) shall be invited, in case of Gram Panchayat by the Sarpanch and in case of Janpad Panchayat and Zila Panchayat by the Chief Executive Officer in the most open and public manner invariably as under :
(a)in ail cases by, a notice in Hindi pasted at the notice board of the office of the Sarpanch and at such other places as it may deem fit;
(b)by advertisement in at least one daily newspaper circulating in the district, where previous estimated cost is more than Rs. 25,000/-;
(c)by advertisement in atleast two daily newspapers circulating in the State, - where previous estimated cost is more than Rs. 50,000/-.