Section 12 in Tamil Nadu Panchayats (Preparation of Plans and Estimates for Works and Mode and Conditions of Contracts) Rules, 1998
12. Register of contractors.
- A register of contractors shall be maintained in the village panchayat, panchayat union and district panchayat offices respectively in Form I as appended to these rules and such register shall be treated as confidential. A copy of the register shall be submitted annually to the Block Engineer/ Assistant Engineer (Rural Development) in case of village panchayat, and to the Executive Engineer (Rural Development) in case of panchayat union and district panchayat, by the executive authority or commissioner or secretary, as the case may be.
