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State of Rajasthan - Section

Section 127 in Rajasthan District Board Account Rules

127.

Works may be carried out departmentally or by contract. Works to be carried out-departmentally may be got done by (1) daily labour (2) rate list or (3) piece work. The Board or any authority to which the Board has delegated its powers in accordance with the provisions of the Act and the rules thereunder, may after consulting the Board's Engineer, decide which particular system should be adopted in carrying out any work.Contracts