Section 3(2) in Assam Public Procurement Act, 2017
(2)For the purposes of this Act, "procuring entity" means, -(a)any department of the State Government or its attached or subordinate office;(b)any State Public Sector Enterprise owned or controlled by the State Government;(c)any entity established or constituted by the Constitution of India whose expenditure is met from the Consolidated Fund of the State;(d)any entity or board or corporation or authority or society or trust or autonomous entity (by whatever name called) established or constituted by an Act of the State Legislature or an entity owned or controlled by the State Government;(e)any other entity which the State Government may, by notification, specify to be a procuring entity for the purpose of this Act, being an entity that receives substantial financial assistance from the State Government in so far as the utilization of such assistance towards procurement is concerned.(f)any procurement support agency or procurement agent or procurement consultant involved in procurement on behalf of the procuring entities specified in clauses (a) to (e) above.
