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[Cites 0, Cited by 0] [Section 186] [Entire Act]

State of Rajasthan - Subsection

Section 186(2) in Rajasthan Panchayati Raj Rules, 1996

(2)Purchase Committee shall be constituted as under: -
(a)Panchayat level: -
(i)Sarpanch (Chairman)
(ii)Up-Sarpanch
(iii)Chairman of vigilance committee.
(iv)Secretary.
(v)[ Junior Fngineer of Panchayat Sanjili [Added by Notification No. G.S.R. 111, dated 15.3.2011 (w.e.f. 30.12.1996).]
(vi)Accountant or Junior Accountant of Panchayat Samiti
A Gram Panchayat shall procure materials and services through such a Purchase Committee. To constitute the quorum of the committee, the presence of the Junior Engineer and Accountant or Junior Accountant of the Panchayat Samiti, Sarpanch and Secretary of Gram Panchayat shall be essential.] [Inserted by Notification No. G.S.R. 111, dated 15.3.2011 (w.e.f. 30.12.1996).]
(b)Panchayat Samiti level: -
(i)Pradhan (Chairman)
(ii)Vikas Adhikari
(iii)Junior Engineer
(iv)Senior most Account Official of Panchayat Samiti
(c)Zila Parishad level: -
(Rates contracts for purchase of furniture, stationery, school articles and office items).
(i)Pramukh (Chairman)
(ii)Chief Executive Officer
(iii)Accounts Officers/Assistant Accounts Officer of Zila Parishad or Treasury Officer of the district
(iv)An officer nominated by Collector
(v)Two Vikas Adhikaris of the districts.