Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(2) in Rajasthan Public Procurement Rules, 2012

(2)Procurement valuing more than rupees ten thousand but below rupees one lakh. - (a) Works valuing below rupees one lakh in each case may be procured subject to a limit of rupees five lakh during a financial year by work order system or piece work system.
(b)In case of purchases of the spare parts of motor-vehicles, machinery and equipments of the particular make of the value exceeds Rs.10,000/- quotations shall be invited from the authorised dealers and original equipment suppliers.