(2)Where tenders are not called for or are dispensed with the Council shall get the work done through a contractor selected from the register of contractors at rates which shall not ordinarily exceed the sanctioned schedule of rates. Where on the ground of urgency or for other special reasons it is proposed to allow rates exceeding the sanctioned schedule of rates, the previous approval of the Inspector of Local Works shall be obtained :Provided that any such work may be entrusted to a person in the locality who is not a registered contractor but who is interested in its execution if in the opinion of the Council such agency is desirable and if the estimated cost does not exceed Rs. 1,500 (fifteen hundred):Provided further that the supplemental maintenance work shall be entrusted to the contractor for the original maintenance work at the same rates as for the original maintenance work.
