Section 14(23) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
(23)(i)In respect of contracts to be let out by the Board, the Member-Secretary shall have power up to a financial limit of Rs. 2 lakhs (Rupees two lakhs) only.(ii)In respect of works and supplies the Member-Secretary shall have power to accept quotation/tender up to Rs. 2,00,000 (Rupees two lakhs) only at a time.
