Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 80 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

80. Stores. [Section 209.]

(1)The term 'Stores' includes all articles and materials purchased or otherwise required for the use of or in the service of Panchayat Samiti or Zila Parishad, whether these are consumable like articles of stationery etc., or non-consumable like instruments etc.
(2)The expenditure on stores is included in contingent expenditure and is debited to specific works or purchases for which stores are purchased.Note : Unless separate provisions are made for stores relating to Panchayati Raj Public Works, the rules framed under this chapter shall be applicable for Panchayati Raj Public Works.