Section 270 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
270. Power of State Government to make special rules for certain matters.
- With a view to effecting economy and obtaining standardization in certain matters, the State Government may make rules to provide for all or any of the following matters, that is to say-(a)the manner in which purchases of stores, equipment, machinery and other articles required by a Zilla Parishad or a Panchayat Samiti, shall be made by it;(b)the manner in which tenders for works, contracts and supplies shall be invited, examined and accepted; and(c)the manner in which works and development schemes may be executed and inspected and payments made in respect of such works and schemes.
