Section 135(1) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
(1)When the amount of work does not exceed Rs. 20,000 the whole of it or part thereof may be let out on a work order after calling quotations in the manner laid down in Schedule 'C'. The work order shall be executed in Form LXI. The powers of the various authorities to issue work orders are specified in Schedule 'B' to these rules. The security will be deducted from the bills of contractor at the rate of 10 per cent in the same manner as laid down in rule 134(2)(b). The procedure for the refund of security shall also be the same.
