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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Bihar - Subsection

Section 126(i) in Bihar Financial Rules, 1950

(i)the specifications in terms of quality, type etc. as also quantity of goods to be procured, should be clearly spelt out keeping in view the specific needs of the procuring organisations. The specifications so worked out should meet the basic needs of the organisation without including superfluous and non-essential features, which may result in unwarranted expenditure. Care should also be taken to avoid purchasing quantities in excess of requirement to avoid inventory carrying costs;