Section 181 in Rajasthan Panchayati Raj Rules, 1996
181. Ban on contractors.
(1)Panchayati Raj Institution concerned shall not execute any work through contractors. No middleman shall be engaged so that full benefit of wages to be paid reach the workers.(2)Panchayati Raj Institutions may however procure material on contract basis for such works after following the procedure for inviting tenders for purchase of construction material.Contracts and Deeds
