Section 182 in Rajasthan Panchayati Raj Rules, 1996
182. Contracts by the execution of deeds on behalf of Panchayati Raj Institutions.
(1)All contracts made by a Panchayati Raj Institution or on its behalf shall be expressed to be made in the name of such Panchayati Raj Institution.(2)They shall be verified and signed by Sarpanch and Secretary jointly on behalf of Panchayat, Pradhan and Vikas Adhikari jointly on behalf of Panchayat Samiti, Pramukh and Chief Executive Officer jointly on behalf of Zila Parishad.Purchases
