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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(4) in The Nathdwara Temple Rules, 1973

(4)The Chief Executive Officer may purchase any commodity required for the performance of daily worship at the temple from open market without calling for any tenders if the value of such purchase does not exceed Rs. 500/-. Similarly, he may sanction any work of urgency without calling for any tenders if its cost does not exceed Rs. 500/-. Such purchase or work shall be reported to the Executive Committee at its next meeting.