Section 185(4) in Rajasthan Panchayati Raj Rules, 1996
(4)[ The period of notice shall be as under: -(a)10 days, if tender amount is more than Rs. 50,000/- but up to Rs. 5,00,000/-:(b)15 days, if tender amount is more than Rs. 5,00,000/- but up to Rs. 10,00,000/-;(c)30 days, if tender amount is more than Rs. 10,00,000/-;Provided than in case of urgent requirement which shall be recorded in writing the purchase committee and committee at the level of department, may reduce the period of notice for open tender from 30 days to 20 days and from 15 days to 10 days.][Substituted by the Rajasthan Panchayati Raj (Amendment) Rules, 2006 : Rajasthan Gazette Extraordinary, Part -IV-C (I) dated 15.6.2006.]
