Section 26 in The Punjab School Education Board Financial Regulations, 1979
26. [ [Amended vide Board item No. 3(1) dated 27.9.1990.]
No quotation need be obtained for purchases made at a time upto Rs. 500/- and for purchases exceeding Rs. 500 but not exceeding Rs. 10,000/- quotations shall be called. For all purchase exceeding Rs. 10,000/- tenders shall be invited. The head of the concerned branch of the Board shall get prepared a comparative statement of the rates obtained and place order with the lowest quotee/tenderer with the approval of the competent authority. Where the lowest quotation/tender is not accepted, the sanction of the Chairman shall be obtained before placing the order giving reasons for accepting the higher quotation/tender.]Provided that it shall not be necessary to invite quotation/tender in the following case :-(i)On the spot purchases made by a purchase committee of officers appointed by the Chairman for the purpose.(ii)Purchases made from authorised dealers of specific brand i.e. D.C.M. Remington typewriters, Godrej, Philips Electric Goods, Bata, Usha, Gestetner, etc, at the rates fixed by their principals for the whole of the country/region.(iii)Purchases made from Government Department or Institutions, i.e. Jails, Government Work Centres, Government Emporium, Co-operative Stores approved by Government, Super Bazar, etc. and from firms with whom the State Government has entered into rate contract.
