Section 7 in Rajasthan Municipalities (Purchase of Materials and Contracts) Rules, 1974
7.
The State Government shall black list such of the firms/persons as are found to have used corrupt and malpractice in supply of goods to any Board and no board shall issue tender or make any purchase of kind whatsoever from such firm of black listed person:[Provided that all such cheques to the limit of amount for which the Executive Officer is authorised to incur expenditure under the provision of the Rajasthan Municipalities (Purchase of Material and Contract) Rules, 1974, shall be signed by him alone.] [Added by Notification dated 13-9-1983 [20-10-1983].]Note- Malpractice includes supply of sub standard goods.
