969. Appointment of contractors for the supply of uniform. [§ 12, Act V, 1861].
(a)Tenders for the supply of uniform shall be called for, when necessary, in January each year, by the Inspector-General and contracts shall then be allotted in the prescribed manner.(b)A list of the recognised clothing contractors, including jails, the articles which each contractor is to supply and the price fixed for each article, will be published in the Police Gazette.(c)Sealed samples. - Samples of each of the approved articles of clothing duly sealed by the Assistant Inspector-General, shall be kept in each Superintendent's office for the purpose of comparison with the articles received from the contractors on indent.(d)Every consignment of clothing shall on receipt, be compared by the Clothing Committee with the sealed samples, and if any articles are found to be inferior in quality or not in accordance with the pattern prescribed, they should be returned to the contractors and the facts reported to the Assistant Inspector-General.Note. - The Superintendent, Darjeeling, is authorised to make his own arrangements for the supply of blue serge coats and knickers, Kilmarnock cap and blue drill haversacks which arc prescribed specially for the police force of that district. He shall follow the procedure laid down in rule 40A of the Bengal Financial Rules regarding contracts and tenders.
