Section 3(1) in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013
(1)For purchase of material and goods, other than those for the execution of works, the Panchayat may purchase material and goods according to following procedure. -(i)In case of Gram Panchayat Rs. 2000/- and in case of Janpad Panchayat and Zila Panchayat upto the limit of Rs. 5000/- may be purchased without calling of tenders or quotations.(ii)In case of Gram Panchayat material and goods, costing more than Rs. 2000/-but less than Rs. 10,000/- and in case of Janpad Panchayat and Zila Panchayat, costing more than Rs. 5000/-but less than Rs. 50,000/-, may be purchased, at the competitive rates by inviting quotations at least from three reputed firms.(iii)For purchasing material and goods, tender value (Total value of materials) requisition shall be split up, so as to bring them under clause (i) or clause (ii) of sub-rule (1) of Rules 3.(iv)In case of Gram Panchayat material and goods, costing more than Rs. 10,000/- and in case of Janpad Panchayat and Zila Panchayat, costing more than Rs.50,000/- it will be compulsory to invite open tenders. Tenders obtained separately material wise from firms shall be tabulated in ascending order of supply rate as follows : -(a)In case of Gram Panchayat by his Secretary;(b)In case of Janpad Panchayat/Zila Panchayat by his Chief Executive Officer. This process shall also be applicable to clause (ii) of subrule (1) of Rule 3.(v)For scrutiny of the prescribed rate the joint responsibility shall be fixed, as per the prepared table in clause (ii) and clause (iv) of sub-rule (i) of Rules 3, as follows :-(a)In case of Gram Panchayat, Secretary (Panchayat) and the group of Gram Panchayats (In which that Gram Panchayat is included) Assistant Internal Account Audit and Taxation Officer;(b)In case of Janpad Panchayat/Zila Panchayat it's Chief Executive Officer and Official In-charge of Account Section (Assistant Accounts officer/Accounts officer).(vi)After provisioned scrutiny under sub-clause (5), this tabulation shall be produced in front of the concerned Panchayat General Administration Committee by his Secretary.(vii)As per the above mentioned financial limits, the General Administration Committee shall permit purchase of necessary machines/equipments, like photocopier, computer, scanner, printer, LCD, projector etc. in consultation with District Level Technical Officers.(viii)The interim amount of 2 percent value of supply material shall be paid compulsorily by the crossed bank draft in favour of the concerned Panchayat.
