Section 4(e) in The Karnataka Transparency In Public Procurements Act, 1999
(e)Where the procurement is by the Government Departments, State Government Undertakings, or any Board, Body or Corporation established by or under any law and owned or controlled by the Government or Zilla Panchayats constituted under the Karnataka Panchayat Raj Act, 1993 or City Municipal Corporations established under the Municipal Corporations Act, 1976 or City Municipal Councils established under the Karnataka Municipalities Act, 1964 or the Hyderabad Karnataka Areas Development Board constituted under the Hyderabad Karnataka Area Development Board Act, 1993 or Malnad Area Development Board constituted under the Malnad Area Development Board Act, 1991 or the Bayaluseeme Development Board constituted under the Bayaluseeme Development Board Act, 1994,-(i)in case of construction works of all types the value of which does not exceed rupees five lakhs;(i)for the purpose of implementing mini water supply scheme or construction of school rooms and the value of such procurement does not exceed rupees two lakhs; and(ii)for other purposes and the value of such procurement does not exceed rupees one lakh.(eee)Where the procurement is by the procurement entity receiving grant from the consolidated fund of the state, in case of Infrastructure works of electrification of drinking water schemes the value of which does not exceed rupees five lakhs;(ii)in case of goods or services other than construction works the value of which does not exceed rupees one lakh;(ee)where the procurement of goods or services is by the Grama Panchayats and Taluk Panchayats constituted under the Karnataka Panchayat Raj Act, 1993, Town Municipal Councils or Town Panchayats constituted under the Karnataka Municipalities Act, 1964 or Urban Development Authorities constituted under the Karnataka Urban Development Authorities Act, 1987,-
