Section 5A in The M.P. Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998
5A. [ Thirty per cent purchase from the businessman belonging to Scheduled Castes/Scheduled Tribes. [Inserted by Notification No. 35-F-1-54-03-XVIII-3, dated 9-7-2003.]
- Out of the total purchase of various articles to be made by a Municipality thirty per cent of such purchase, in accordance with the procedure laid down in the Madhya Pradesh Store Purchase Rules, shall be made from the businessman/dealers/sellers/ institution belonging to Scheduled Castes/Scheduled Tribes.]
