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State of Rajasthan - Section

Section 15 in The Rules for Payment Of Grant-in-Aid to Non-Government Educational, Cultural & Physical Education Institutions, 1963

15. Purchase by tenders.

- All purchases costing more than Rs. 250/- shall be made after calling for tenders from the manufacturers, suppliers and contractors. As far as possible, lowest tenders shall be accepted unless for any special reasons to be recorded in writing the management decides otherwise.Power of the Government to grant exemption from the provision of these rules.-The Government may in special cases grant an institution exemption from one or more of the conditions contained in these rules.