Section 2 in Tamil Nadu Panchayats (Preparation of Plans and Estimates for Works and Mode and Conditions of Contracts) Rules, 1998
2. Application of rule.
- In respect of works of village panchayats, panchayat unions and district panchayats for which grant is given by the Government and in respect of works taken up by the village panchayats, panchayat unions and district panchayats for execution from out of their own funds, the procedure laid down in these rules shall apply.
