Section 14(3) in Rajasthan Municipalities (Purchase of Materials and Contracts) Rules, 1974

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State of Rajasthan - Subsection

Section 14(3) in Rajasthan Municipalities (Purchase of Materials and Contracts) Rules, 1974

(3)Where the contract is to be entered into after obtaining sanction of competent authority, it shall be specified in the agreement that prior sanction of the Competent authority in respect of the contents of the agreement has been obtained and a copy of such approval or sanction shall form part of the Contract.[15- vuqekuksa dk vuqeksnu rFkk fcyksa dk ijh{k.k- [Rule 15 substituted by Hindi Notification dated 29-5-1997, Published in Rajasthan Gazette Extraordinary Part 4 (Ka), dated 12-6-1997, Page 59.] - fuekZ.k dk;ksZ dh voLFkk esa muls lacaf/kr vuqekuksa rFkk fcyksa dks fuEufyf[kr vf/kdkfj;ksa }kjk muds lEeq[k vafdr jkf'k rd rduhdh #i ls vuqeksfnr@ ifj{k.k fd;k tk;sxk :-

1.	vfHk;kaf+=dh v/khuLFk@ dfu"B vfHk;Urk	rhl gtkj #i;s rd
2.	lgk;d vfHk;Urk	,d yk[k #i;s rd
3.	vf/k'kklh vfHk;Urk	iUnzg yk[k #i;s rd
4.	v/kh{k.k vfHk;Urk	iPphl yk[k #i;s rd
5.	vfrfjDr eq[; vfHk;Urk	pkyhl yk[k #i;s rd
6.	v/kh{k.k vfHk;Urk(funs'kky; LFkkuh; fudk; foHkkx)	iUnzg yk[k #i; ls vf/kd

uksV- - (1) vfHk;kaf+=dh v/khuLFk@ dfu"B vfHk;Urk@ lgk;d vfHk;Urk ds vf/kdkj lacaf/kr uxjikfydk@ ifj"kn~ esa muls mPp rduhdh vf/kdkjh ds ugha gksus ij gh ykxw gksaxs-

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State of Rajasthan - Subsection

Section 14(3) in Rajasthan Municipalities (Purchase of Materials and Contracts) Rules, 1974