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State of Jharkhand - Section

Section 30 in The Bihar Primary and Middle Education Rules, 1961

30. Approval of tenders or quotations.

- After the list has been approved by the Director, tenders and quotations shall be invited, but for articles manufactured in basic institutions, the Reformatory Schools, the Cottage Industries Institute, the Bihar Khadi Samiti, the Bihar Vidyapith and other organisations approved by the Director, orders may be placed with such organisations without calling for tenders. Before placing orders with institutions and concerns other than those mentioned above, tenders and quotations shall be thoroughly scrutinised by the District Seperintendent and approved by a committee consisting of the District Magistrate as President and the Chairman of the District Board, the District Education Officer and the District Superintendent as members.