Section 10 in Rules for Rate Contract with Small Scale Industries of Orissa registered with the Directorate of EP&M, Orissa
10. Parallel Rate Contract.
- The Small Scale Industries registered with the Directorate after execution of the original rate contract may be allowed parallel rate contract for the store at the contractual price for the un-expired period of the existing rate contract.The Directorate of E.P.& M. would notify only one original Rate Contract and all subsequent Rate Contract Circulars for the same shall be parallel in nature subject to submission of applications by the S.S.I. Units with prescribed documents. For Parallel Rate Contract, submission of vouchers and costing is not required. Any SSI unit holding valid Registration with the Directorate as on the date of offer notice which did not participate in the offer shall not be eligible for Parallel Rate Contract. However, in case of genuine problems disabling his participation in the offer, he may appeal to the Director for consideration :Provided that no Parallel Rate Contract shall be allowed if the period of validity of the existing Rate Contract has thirty days or less to expire.Application fees for Parallel Rate Contract shall be Rs. 1,000/- (Rupees one thousand) only paid in the shape of Treasury Receipt/I.P.O.
