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[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

State of Odisha - Subsection

Section 68(2)(a) in Orissa Panchayat Samiti Accounting Procedure Rules, 2002

(a)Executive Officer of the Zilla Parishad shall invite tenders annually for purchase of materials and committee constituted under Sub-rule (1) shall take a decision indicating the supply and the rate in respect of each item of materials for each Block separately including transportation charges. As and when the Block Development Officer required such materials, he shall place orders directly to such supplier at the rate determined by the Tender Committee. Normally the rate approved by the Tender Committee shall be valid for one year. If considered necessary, the Committee can invite fresh tenders before expiry of one year.