Section 17 in Rajasthan Municipalities (Purchase of Materials and Contracts) Rules, 1974
17. [ Forms of tenders etc. [Inserted by Notification dated 3-4-1982.]
(1)the form of notice inviting tenders, tender form, conditions of tender and contract and form of agreement for purchase of material or goods as prescribed in Appendix XVI of the Rajasthan General Financial Accounts Rules shall be applicable mutatis mutandis.(2)The procedure as regards execution of works departmentally or through contractors and running payments, completion reports, final payments, the forms and registers for all sorts of accounts and transactions thereto shall be the same as are used in the Public Works Department (B & R) of the State Government.]
