Section 41(4)(iii) in The Punjab State Warehousing Corporation Regulations, 1976

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State of Punjab - Subsection

Section 41(4)(iii) in The Punjab State Warehousing Corporation Regulations, 1976

(iii)Purchase of Material. - For the purchase of other material which is required for the construction, necessary tenders will be called by the Executive Engineer and processed as per procedure and under head construction agreement. Where a case for making purchase cannot generally be decided on the basis of lowest rates received by calling quotations/tenders on the basis of the quality and specifications of the materials offered have also to be checked personally or the Engineering Cell may need certain material or T&P urgently, in which case, it may also not be possible to go into usual formalities of inviting quotations etc. in such cases after recording full justifications, the Executive Engineer may recommend purchase through Purchase Committee which may even go to the various suppliers, check the suitability of materials, specifications, negotiate with the suppliers on the spot. The Purchase Committee is also authorised to make cash purchases after taking necessary advances. The Purchase Committee shall be constituted as under:-

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State of Punjab - Subsection

Section 41(4)(iii) in The Punjab State Warehousing Corporation Regulations, 1976