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State of Rajasthan - Section

Section 183 in Rajasthan Panchayati Raj Rules, 1996

183. [ Procurement of materials and services.] [Substituted 'Purchase of materials' by Notification No. G.S.R. 111, dated 15.3.2011 (w.e.f. 30.12.1996).]

(1)The Panchayati Raj Institution shall procure cement, lime stones, bricks, stone slabs, bajri, wood etc., required for construction works [or other articles or services] [Substituted 'or any other article' by Notification No. G.S.R. 111, dated 15.3.2011 (w.e.f. 30.12.1996).] at the lowest prices.
(la)[ An Annual Action Plan for procurement of materials and services by the Panchayati Raj Institution concerned shall be finalized by 31st January every year or by any other date as may be decided by the State Government in this behalf' and shall be displayed on the Notice Board of the Panchayati Raj Institution concerned and on the official website of the district concerned.
(1b)Every Panchayat Samiti shall determine the Basic Schedule of Rates, hereinafter referred to as the BSR, of the materials and services to be procured by a Gram Panchayat within its jurisdiction. Such BSR shall be prepared at least once in a year by 15th February or by any other date as may be decided by the State Government. The BSR shall be finalized by a committee consisting of the following, namely:-
(i) Block Development Officer   Chairperson
(ii) Assistant Engineer working in the PanchayatSamiti Office Member Secretary
(iii) Assistant Engineer, Public Works Department ofthe Panchayat Samiti area concerned Member
(iv) Assistant Engineer, Water Resources Departmentof the Panchayat Samiti area concerned Member
(v) Accountant or Junior Accountant of the PanchayatSamiti Member
(vi) Gazetted Officer working at Panchayat Samitiheadquarters nominated by the District Collector/District ProgramCo-ordinator Member
Note. - In the event of the post of Assistant Engineer, Panchayat Samiti being vacant, the Block Development Officer shall co-opt a other Assistant Engineer working in another department within the area of the Panchayat Samiti.
(1c)Approval of the BSR, finalized by the committee constituted under subrule (lb), shall be obtained from the District Level Rate Finalization Committee consisting of the following, namely:-
(i) District Collector   Chairperson
(ii) Chief Executive Officer, Zila Parishad Member
(iii) District Level Officer of the Public WorksDepartment Member
(iv) District Level Officer of the Water Resources Department Member
(v) District Level Officer of the Forest Department Member
(vi) Executive Engineer, Mahatma Gandhi NationalRural Employment Guarantee Scheme Member
(vii) Senior most functionary of theIndustries Department working at the District Headquarter Member
(viii) Executive Engineer, Engineering of the ZilaParishad Member Secretary]
(2)Material should be of good quality as per specifications and I.S.I. mark if it is a standard item.
(3)Material shall be purchased from manufacturer or wholesale supplier directly rather than through a contractor or a middleman.
(4)Panchayati Raj Institution may assess the demand for such material required during the year and may invite open tenders if the total value exceeds Rs. 30,000/-.
(5)Purchase may be avoided to be made in small parts.
(6)[ Tenderer must be a dealer registered under the Rajasthan Value Added Tax Act, 2003 (Act No. 4 of 2003). The Tenderer must mention his registration number (TIN) in the tender and enclose a copy of tax clearance certificate issued by the concerned Assessing Officer, failing which the tender shall be rejected.][Inserted by the Rajasthan Panchayati Raj (Fourth Amendment) Rules, 2008: Rajasthan Gazette Extraordinary Part IV-C (I) dated 13.10.2008 with immediate effect.][[184. Procurement to be made by tenders.] [Substituted by the Rajasthan Panchayati Raj (Amendment) Rules, 2006 : Rajasthan Gazette Extraordinary, Part-IV-C (I) dated 15.6.2006.]
(1)No tenders shall be required if purchase amount is less than Rs. 3001/-, and it may be done on single quotation basis or on rate contract approved by Central/State Government of Zila Parishad.
(2)If amount of purchase is more than Rs. 3000/- but up to Rs. 50,000/- it may be made on limited tender basis by inviting competitive rates from not less than three suppliers dealing in such material.
(3)Open tenders shall be invited in sealed cover, if amount of purchase exceeds Rs. 50,000/-.