Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 194 in The M.P. Municipal Accounts Rules, 1971

194.

Articles required for the diet of patients may be obtained on credit when it is decided to adopt this method, tenders shall be invited by the Chief Municipal Officer at the commencement of each financial year for all articles required for the use of the dispensary according to samples furnished by the Council and all such articles shall be obtained from the person whose tender has been accepted by the competent authority. The articles shall be obtained on daily indents in Form No. 109 in counter-foils which should be checked with the contractors' bills before the payment is made. A diet register shall also be maintained in Form No. 110.