Section 81(2) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
(2)Stores shall ordinarily be purchased from the suppliers and at the contract rates to be indicated by Government from time to time. The Panchayat Samiti or the Zila Parishad concerned shall approach the suppliers direct indicating specific requirements and giving the supplier a date by which the articles of stores shall be supplied.
