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State of Rajasthan - Section

Section 106 in The Manual of Departmental Orders

106. Standing Order

No. 30-A/SA/Irrig/4475, dated 21-8-1971.Attention is invited to para 179 of P.W.F. and A. rules wherein it has been provided that the purchases of the stores or materials far in advance or in excess of requirements is likely the result both in direct and indirect loss to the Government and should be avoided. With a view to eliminate the probabilities of excess purchases, it has been decided that the purchase programme of each Division shall be scrutinised by the Superintending Engineer with reference to budget allocation each year latest by the end of April. He will forward his recommendations to this office for approval and the final approval thereof will be conveyed by this office within 4 to 6 weeks. Purchases will be made by the officers competent in accordance with schedule of powers subject to the rules and regulations and orders issued on this subject from time to time by the Government and this Department.The items for which the purchase programmes will require the approval of this office are given in the appendix (A) to this standing order. The recommendations of the Superintending Engineer will be sent in the proforma enclosed as Appendix (E) attached herewith.Variations in the approved purchase programme may be done by the Superintending Engineers of the extent of 5% of the quantities in emergency. These variations should, however, be got approved from this office immediately. Proposals for 1971-72 should be sent now within 4 weeks by the Superintending Engineers.In future, purchases made by the Divisional Officers in excess of requirements will be viewed seriously and the officers concerned will render themselves liable to administrative action.List of items for which purchase programme will be approved by the Office of the Chief Engineer, Irrigation.