Section 84(1) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
(1)The Panchayat Samiti or the Zila Parishad shall keep the following principles in view white entering into contracts or agreements affecting the fund:-(a)Every contract made by the Panchayat Samiti or the Zila Parishad for any sum or property of an amount of value exceeding rupees ten thousand shall be in writing and shall he signed on behalf of the Panchayat Samiti or the Zila Parishad by the Executive Officer or the Chief Executive Officer, as the case may be;Provided that the sanction to the incurring of expenditure involved has been accorded by the competent authority(b)Even in the cases, where a formal written contract is not made, no order for supplies should be placed without at least a written agreement as to the price and quality of supplies.
