Section 106(4) in The Delhi Co-operative Societies Rules, 2007
(4)The general body shall decide:(a)The limit of the expenditure on repairs, maintenance of works could be incurred by the committee without calling the tenders for the works.(b)In respect of works, the cost which exceeds the limits, so fixed, the committee shall follow the procedure of inviting tenders, placing them before the general body for approval and entering into agreement with the architect (if appointed or required) and the contractor.
