Section 3(2)(viii) in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013

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State of Chattisgarh - Subsection

Section 3(2)(viii) in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013

(viii)If concerned contractor does not supply the material within 15 days, at prescribed rate, then concerned Panchayat may order to any contractual supplier. When the supplier of the material fails to supply the material in prescribed period, information thereto shall be given to Collector/Chief Executive Officer, Zila Panchayat. After scrutinization by the Collector/ Chief Executive Officer, Zila Panchayat the amount deposited by such supplier of materials may be forfeited and they shall be restricted from supply of materials, for 5 years in future.

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State of Chattisgarh - Subsection

Section 3(2)(viii) in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013