Section 100(3)(p) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

[Cites 0, Cited by 0] [Section 100(3)] [Section 100] [Entire Act]

State of Haryana - Subsection

Section 100(3)(p) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

(p)As regards supplies and services -

(I)The insistence of calls for tenders being made before contracts are given and on comparison of local rates with those prevailing at important trade centers before placing order;

(II)Comparison of rates in the neighbouring localities for the supply obtained and contracts entered;

(III)In case of water and electric supplies and other similar works the comparison of quality of the work done with the consumption of fuel;

(IV)Scrutiny of water supply, electricity and other contingent charges with a view to suggesting the possibility of effecting economy.

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State of Haryana - Subsection

Section 100(3)(p) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996