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State of Rajasthan - Section

Section 14 in Rajasthan Municipalities (Purchase of Materials and Contracts) Rules, 1974

14. Competent sanction necessary.

- [(1) No contract shall be entered into for the purchase of materials/goods or for the execution of work without the prior administrative financial sanction/approval of the following authorities:-] [Substituted by Notification No. F. 8(G)/Rules/DLB/2015/4081, dated 23.2.2015-Rajasthan Gazette Extra Ordinary, pt. VI(A), dated 2.3.2015, p. 253.]
(A) In case of Municipal Corporation
(1) [] [Substituted by Notification No. F. 8(G) (Rules)/DLB/15/6163, dated 31.3.2017-Rajasthan Gazette, Extraordinary, Part VI(A), dated 31.3.2017, page 99]Expenditure upto Rs. 25.00 Lacs Additional Commissioner or Deputy Commissioner
(2) Expenditure upto Rs. 100.000 Lacs Chief Executive Officer
(3) Expenditure upto Rs. 200.000 Lacs Mayor
(4) Expenditure upto Rs. 500.000 Lacs Finance Committee
(5) Full powers upto Budget Provision Corporation
(B) In case of Municipal Council
(1) Expenditure upto Rs. 2.00 Lacs Commissioner
(2) Expenditure upto Rs. 50.00 Lacs President
(3) Expenditure upto Rs. 100.00 Lacs Finance Committee
(4) Full powers upto Budget Provision Council
(C) In case of Municipal Board
(1) Expenditure upto Rs. 1.00 Lacs Executive Commissioner
(2) Expenditure upto Rs. 25.00 Lacs Chairman
(3) Expenditure upto Rs. 50.00 Lacs Finance Committee
(4) Full powers upto Budget Provision Board
Provided that the authorities specified under clause (A) and (B) above, shall exercise the powers subject to the provisions of Section 81 of the Act and if amount, exceeds at any time by more than twenty percent plus the actual income and expenditure of the previous year, then, -(i)the authorities specified under clause (A) and (B) shall obtain previous approval of the State Government.(ii)the authorities specified under clause (C) shall obtain previous approval of the Deputy Director (Regional).
(2)Every contract entered into by or on behalf of a board shall be in writing and shall be signed by the Chairman and Executive Officer and shall be scaled with common seal of the Board:Provided that when an officer, committee or authority is appointed under section 293 or an administrator is appointed under sub-section (1) of section 293-A or person are appointed under sub-clause (ii) of clause (c) of sub-section (4) or clause (b) of sub-section (5) of section 295 in relation to a board by the State Government, it shall be sufficient for every contract entered into by or on behalf of the Board during the period of such appointment, if it is signed by such Officer, Committee or authority or the administrator or person or persons, as the case may be, and the Executive Officer.
(3)Where the contract is to be entered into after obtaining sanction of competent authority, it shall be specified in the agreement that prior sanction of the Competent authority in respect of the contents of the agreement has been obtained and a copy of such approval or sanction shall form part of the Contract.[15- vuqekuksa dk vuqeksnu rFkk fcyksa dk ijh{k.k- [Rule 15 substituted by Hindi Notification dated 29-5-1997, Published in Rajasthan Gazette Extraordinary Part 4 (Ka), dated 12-6-1997, Page 59.] - fuekZ.k dk;ksZ dh voLFkk esa muls lacaf/kr vuqekuksa rFkk fcyksa dks fuEufyf[kr vf/kdkfj;ksa }kjk muds lEeq[k vafdr jkf'k rd rduhdh #i ls vuqeksfnr@ ifj{k.k fd;k tk;sxk :-
1. vfHk;kaf+=dh v/khuLFk@ dfu"B vfHk;Urk rhl gtkj #i;s rd
2. lgk;d vfHk;Urk ,d yk[k #i;s rd
3. vf/k'kklh vfHk;Urk iUnzg yk[k #i;s rd
4. v/kh{k.k vfHk;Urk iPphl yk[k #i;s rd
5. vfrfjDr eq[; vfHk;Urk pkyhl yk[k #i;s rd
6. v/kh{k.k vfHk;Urk(funs'kky; LFkkuh; fudk; foHkkx) iUnzg yk[k #i; ls vf/kd
uksV- - (1) vfHk;kaf+=dh v/khuLFk@ dfu"B vfHk;Urk@ lgk;d vfHk;Urk ds vf/kdkj lacaf/kr uxjikfydk@ ifj"kn~ esa muls mPp rduhdh vf/kdkjh ds ugha gksus ij gh ykxw gksaxs-
(2)uxj fuxe@ ifj"kn~ us v/kh{k.k vfHk;Urk@ vfrfjDr eq[; vfHk;Urk dk;Zjr ugha gksus dh fLFkfr esa 15 yk[k #i;s ls vf/kd ds vf/kdkj v/kh{k.k vfHk;Urk ( LFkkuh; fudk;) esa fufgr gksaxs-]