Section 3 in M.P. Panchayat (Purchase of Material and Goods) Rules, 1999
3. Purchase of Material and Goods.
(1)For purchase of material and goods other than those for the execution of works, the Panchayat may despense with calling of tenders or quotations up to the limits of cost not exceeding Rs. 500.00.(2)Materials and goods costing more than Rs. 500 but less than Rs. 15,000 may be purchased at the competitive rates by inviting quotations atleast from three reputed dealers.(3)The Panchayat shall invite tenders for purchase of materials and goods costing over Rs. 15,000. On receipt of the tender the same shall he tabulated in case of, Gram Panchayat by the Sarpanch and Secretary and in case of Janpad Panchayat and Zila Panchayat by an Officer nominated by Chief Executive Officer and then in case of Janpad Panchayat or Zila Panchayat, the tender shall be placed before the Chief Executive Officer.(4)Requisitions for purchases shall not be split up so as to bring them under sub-rule (1) or (2).(5)In case of Zila Panchayat and Janpad Panchayat, the Chief Executive Officer shall get scrutinized the rates of quotation or tender by a committee of officers. Officer-in-charge of account section shall inevitably he included in the Committee.(6)The Sarpanch shall place, the tenders before General Administration Committee for scrutiny and approval and shall get its sanction.(7)On receipt of the recommendation of the committee constituted under clause (a) of sub-rule (5) sanction up to Rs. 15,000 in a case shall be given by the Chief Executive Officer. In the case exceed Rs. 15,000, the Chief Executive Officer shall place it or cause to be placed it before General Administration Committee or any such committee, as specified by the Slate Government, to supervise the purchase of material, along with his and committee's opinion for its decision.(8)The General Administration Committee or any such other committee, which has been specified by the State Government, shall sanction the purchase of machines and implements like, Road Roller, Tractor, X-Ray Machine, Drilling Machine etc. after taking technical advice of the Officer-in-charge at district level of that Department.
