Section 27(2) in Rajasthan Transparency in Public Procurement Rules, 2013
(2)The procedure for procurement through work order system shall be as under :-(a)in work order the quantity, rate and time of completion are invariably mentioned. Penalty for failure to complete the work within the stipulated time is also specified. Maximum work that can be allotted on a work order shall be less than rupees one lakh;(b)work order shall be given to a registered bidder only;(c)work order can be given only on the approved Schedule of Rates applicable to the Division/Sub-Division concerned. The Superintending Engineer/Executive Engineer shall ensure that the rates being allowed on work order are not in excess of open bid rates prevalent in the area;(d)work order can be given by officers as per delegation of financial powers; and(e)work order agreement shall be executed, after obtaining performance security, in the form specified for the purpose. A Register of Work Orders shall be maintained in the form specified for the purpose.
