Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(5) in M.P. Panchayat (Purchase of Material and Goods) Rules, 1999

(5)In case of Zila Panchayat and Janpad Panchayat, the Chief Executive Officer shall get scrutinized the rates of quotation or tender by a committee of officers. Officer-in-charge of account section shall inevitably he included in the Committee.