Section 5(4) in Haryana (Prevention and Control of Water Pollution) Rules, 1978
(4)(i)In the matter of acceptance of the tenders for works, the Chairman shall have the same powers as are vested with the Engineer-in-Chief, P.W.D.(Public Health Branch)Haryana, from time to time subject to the concurrence of the Board.(ii)For making purchases of all kinds of goods or obtaining supply of any materials or articles, the powers of the Chairman will be as follows: -(a)up to Rs. 500 for each item at a time, without calling tenders subject to the condition that the total amount of such purchases does not exceed Rs. 5,000 per item in a year;(b)upto Rs. 20,000 at a time after calling tenders;(c)above Rs. 20,000 at a time after calling tenders subject to the approval of the Board.
