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State of Rajasthan - Section

Section 38 in The Nathdwara Temple Rules, 1973

38. Purchase of store articles.

(1)Purchase of store articles required for the Kharach Bhandar Shri Krishana Bhandar, Kotha. Temple Works Karkhana Lakdi. Goshala and other Bhandars, and departments of the temple, shall be made on the basis of the order of the competent authority as per schedule of powers given in Appendix 'D'.
(2)Purchase of store articles shall be made in the most economical manner in accordance with the definite requirements of the temple. Store articles shall not be purchased in small quantities. Periodical indents shall be prepared and as many cuticles as possible, obtained by means of such indents at the same time. Care shall be taken not to purchase stores much in advance of actual requirements, if such purchase is likely to prove unprofitable.
(3)In making purchase of stores, competitive tenders or quotations shall, where necessary, be invited for supplies of the articles, by giving adequate publicity unless the value of the order to be placed is very small, and it is considered uneconomical or impracticable to call for any tenders, in which case the articles of comparable quality will be purchased at the cheapest price available in the market.
(4)The Chief Executive Officer may purchase any commodity required for the performance of daily worship at the temple from open market without calling for any tenders if the value of such purchase does not exceed Rs. 500/-. Similarly, he may sanction any work of urgency without calling for any tenders if its cost does not exceed Rs. 500/-. Such purchase or work shall be reported to the Executive Committee at its next meeting.