Section 17(1) in Management and Preservation of Properties of Religious Institutions Rules
(1)In the case of supplies, the trustee or the Board of Trustees, as the case may be, decide-(a)whether purchases, may be made without or in advance of the preparation of the estimate;(b)whether estimate shall be prepared for the purchase of articles required for the whole of the fasli year or for shorter periods;(c)whether either generally or for any class or specifically for any particular case, supplies shall be obtained by contract or otherwise.
