Section 192 in Rajasthan Panchayati Raj Rules, 1996
192. Exemption from Purchase Rules.
- Nothing contained in Rule 183 to 191 shall apply to the purchase of: -(a)Controlled articles at controlled rates through a permit issued on the orders of the State Government, by their agents,(b)Articles from any institution run by the State Government,(c)Articles on rate contract of the Central Government, State Government, or Zila Parishad for the district,(d)Any article which is permitted to be purchased by any general or special order of the State Government without inviting tenders or quotations.
