Section 135 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
135. Works orders. [Section 209.]
(1)When the amount of work does not exceed Rs. 20,000 the whole of it or part thereof may be let out on a work order after calling quotations in the manner laid down in Schedule 'C'. The work order shall be executed in Form LXI. The powers of the various authorities to issue work orders are specified in Schedule 'B' to these rules. The security will be deducted from the bills of contractor at the rate of 10 per cent in the same manner as laid down in rule 134(2)(b). The procedure for the refund of security shall also be the same.(2)For any work estimated to cost less that Rs. 1,500 it would not be necessary to call quotations or make a work order. For any work estimated to cost more than Rs. 1,500 and less than Rs, 2,000, the work order shall be made but quotations need not be called. For works of estimated cost more than Rs. 2,000, quotations/tenders would be necessary.
