Section 91(1) in The Manipur Panchayati Raj Act, 1994
(1)The Government may by general or special order provide for all any of the following matters, namely:-(a)the manner in which purchase of stores, equipments, machineries and other articles required by the Zilla Parishad or Gram Panchayat shall be made by them;(b)the manner in which tender for works, contracts and supplies shall be invited and examined and accepted by the Gram Panchayat or Zilla Parishad;(c)the manner in which works, and development schemes may be executed and inspected and payment may be made in respect of such works an schemes; and(d)constitution of committee for the purposes of this sub-section.
