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State of Rajasthan - Section

Section 186 in Rajasthan Panchayati Raj Rules, 1996

186. Opening of tenders.

(1)On, but not before the date and time specified in the notice, tenders shall be opened by purchase committee in the office of Panchayati Raj Institution concerned in the presence of such tenderers or their representative as may be present at that time. It shall be verified that seals are intact and date and time of opening shall be endorsed on each tender by the officers present by signing the tender.[Provided that the meeting of the Purchase Committee, constituted under , clause (a) of sub-rule (2) may be held at the Gram Panchayat or Panchayat Samiti office.] [Inserted by Notification No. G.S.R. 111, dated 15.3.2011 (w.e.f. 30.12.1996).]
(2)Purchase Committee shall be constituted as under: -
(a)Panchayat level: -
(i)Sarpanch (Chairman)
(ii)Up-Sarpanch
(iii)Chairman of vigilance committee.
(iv)Secretary.
(v)[ Junior Fngineer of Panchayat Sanjili [Added by Notification No. G.S.R. 111, dated 15.3.2011 (w.e.f. 30.12.1996).]
(vi)Accountant or Junior Accountant of Panchayat Samiti
A Gram Panchayat shall procure materials and services through such a Purchase Committee. To constitute the quorum of the committee, the presence of the Junior Engineer and Accountant or Junior Accountant of the Panchayat Samiti, Sarpanch and Secretary of Gram Panchayat shall be essential.] [Inserted by Notification No. G.S.R. 111, dated 15.3.2011 (w.e.f. 30.12.1996).]
(b)Panchayat Samiti level: -
(i)Pradhan (Chairman)
(ii)Vikas Adhikari
(iii)Junior Engineer
(iv)Senior most Account Official of Panchayat Samiti
(c)Zila Parishad level: -
(Rates contracts for purchase of furniture, stationery, school articles and office items).
(i)Pramukh (Chairman)
(ii)Chief Executive Officer
(iii)Accounts Officers/Assistant Accounts Officer of Zila Parishad or Treasury Officer of the district
(iv)An officer nominated by Collector
(v)Two Vikas Adhikaris of the districts.
(3)All the tenders except those which are rejected due to reasons recorded thereon, shall be tabulated, scrutinized and comparative statement of item wise rates shall be prepared.