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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(1) in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013

(1)The tenders (in sealed covers) shall be invited, in case of Gram Panchayat by the Sarpanch and in case of Janpad Panchayat and Zila Panchayat by the Chief Executive Officer in the most open and public manner invariably as under: -
(a)In all cases by, a notice in Hindi pasted at the notice board of the officer of the Panchayat and at such other places as it may deem fit;
(b)By advertisement in atleast one daily newspaper circulating in the district where previous estimated cost is more than Rs.25,000/-.
(c)By advertisement in atleast two daily newspapers circulating in the State, where previous estimated cost is more than Rs. 50.000/-.