Section 3(4) in Assam Public Procurement Act, 2017
(4)Subject to such rules as may be made in this behalf consistent with the provisions of sections 4 and 11, the provisions of Chapters II and III shall not apply to, -(a)any procurement the estimated cost or value of which is less than the threshold value as Finance Department of the State Government may, by notification, specify for different classes or categories of procurements or procuring entities;(b)emergency procurement necessary for the management of any disaster, as defined in clause (d) of section 2 of the Disaster Management Act, 2005 (Central Act No.53 of 2005);(c)the procurement under Assembly and Parliamentary election urgency;(d)procurement for the purposes of security or on strategic considerations that the State Government may, by general or special order, specify;(e)procurement by a procuring entity under clause (b) to clause (e) of subsection (2) of section 3 from its subsidiary company or joint venture company in which such procuring entity has more than fifty percent share;(f)any other procurement, as may be notified by Finance Department.
