Section 43 in The M.P. Gram Panchayats (Accounts) Rules, 1999
43. Security from Private Parties.
- Wherever a private person or a firm or a company enters into a contract with the Panchayat he should, unless exempted by the Gram Panchayat, be required to give security for the due fulfillment of the contract for such amount and in such manner as provided in the agreement.
