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State of Punjab - Section

Section 7 in Punjab Water Supply and Sewerage Board (Purchase Procedure)

7. Competent Authorities.

- The following authorities shall be competent to accept tenders under normal rules to the extent of powers delegated to them by the Board from time to time :
7.1Purchase Committee (above Rs. 2.00 lacs per item) Purchase Committee shall consist of the following four members :
(a)Chairman
(b)SLUD
(c)Director Local Government Department Punjab
(d)Managing Director.
Presence of any three members of the committee shall be essential for the conduct of its office business in accordance with the rules.
7.2The Managing Director shall be empowered to make purchases upto Rs. 2.00 lacs per item at present or to the extent of powers delegated by the Board from time to time. He may, however, constitute a lower purchase committee to assist him for this purpose.
7.3The Managing Director shall be empowered to make purchases on DGS and D & COS Punjab rate contracts upto any value.