Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 11 in Rajasthan Municipalities (Purchase of Materials and Contracts) Rules, 1974

11.

[((i) The works involving an estimated expenditure to the extent of Rs.2,000/- may be got executed as per basic Schedule of Rate prevailing in the Public Work Department (B & R) of the State Government or at such lower rates as may be determined by the purchasing officer after negotiation with all or any approved contractor.
(ii)The procedure for obtaining tenders for execution of any work shall be the same as provided under rules 5 and 6.
(iii)All the notices inviting tenders shall be sent for publication in the Newspaper as described below:-
  Estimated value of works/material Mode of publicity
(a) Upto Rs.20,000/- In one of the local daily/weekly/fortnightly Newspaper as maybe approved by the State Government.
(b) Above Rs.20,000 and upto Rs. 10 lacs. Approved by the State Government.
(c) Above Rs. 10 lacs One daily newspaper of State wide circulation and one in allIndia Newspaper as may be approved by the State Government.]
[Substituted by Notification dated 3-4-1982.]