The general rules for the supply of articles required for the public service, whether of indigenous origin or otherwise will be found in the Store Rules in Appendix 8. The restrictions imposed by the Store Rules, do not apply to purchases made by, or on behalf of, municipalities, or local funds, except when the stores purchased are paid for from Government revenue on behalf of Government or from funds advanced by Government; in the latter circumstances Government may however, direct that the provisions of the Store Rules need not apply. When a Public Works Department officer carries out a work for any of the local bodies referred to above, the rules shall apply except when the local body specially desires to have the stores purchased otherwise, with approval of the State Government. It should, however, be stipulated that the stores must be approved by the officer carrying out the work, before the purchase is concluded.
