(1)The Government may by general or special order provide for all or any of the following matters, namely:-(a)the manner in which purchase of stores, equipments, machineries and other articles required by a Zilla Panchayat, or Panchayat shall be made by them;(b)the manner in which tender for works, contracts and supplies shall be invited and examined and accepted;(c)the manner in which works and development schemes may be executed and inspected and payment may be made in respect of such works and schemes; and(d)constitution of Committee for the purpose of this section.(2)Save as otherwise expressly provided in sub-section (1), in respect of all other matters relating to drawl of funds, form of bills, incurring of expenditure, maintenance of accounts, rendering of accounts and such other matters, the rules of implementation as applicable to the Departments of the Government shall mutatis mutandis apply.
