Section 72 in Tamil Nadu Co-operative Societies Rules, 1988
72. Procedure for making purchase by sample, description or specification and verification of the goods so purchased.
(1)Where a society makes purchase of commodities or products by samples, description or specification, the chief executive shall nominate an employee of the society to maintain the sample or, as the case may be, to keep the description or specification.(2)On receipt of commodities or products purchased by sample, description or specification, the employee of the society in-charge of the stock on receiving the same shall intimate to the chief executive and the employee nominated under sub-rule (1) about the arrival of the same.(3)Such commodities or products shall be verified with reference to the sample, description or specification in full or where the quantity purchased will not permit verification in full on a random sampling basis. Such verification shall be made jointly by the employee nominated under sub-rule (1) and another employee, other than the person who receives the commodify or product or in-charge of the stock, nominated for this purpose by the chief executive. The chief executive may nominate different employees for different commodities or products.(4)The employees nominated under sub-rule (3) shall, after verification of the commodities or products with the sample, description or specification, record their findings in a register maintained for the purpose where discrepancies are noticed between the sample, description or specification and the commodities or products actually received, it shall be immediately brought to the notice of the chief executive who shall examine whether it is within the permissible tolerance limits fixed in this behalf and whether the commodities or products can be accepted with or without any cut being imposed in the price or whether the same shall be returned to the supplier.(5)No payment for purchases made by sample, description or specification shall be made unless the commodities or products are verified with the sample, description or specification and a decision is taken in the manner specified in sub-rule (4) aforesaid.
