Section 3(v) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Audit Rules, 1987
(v)whether the annual requirements of the various supplies and services are assessed at the beginning of the year, those tenders or quotations have been invited or called for in respect of all supplies and services in the prescribed manner, that the rules regarding invitation of tenders, obtaining of earnest money and security deposits and execution of agreements are strictly adhered to.
