Section 2(z) in Assam Public Procurement Act, 2017
(z)"rate contract" means an agreement between a procuring entity and one or more bidders which specifies the terms and conditions including the price, for the supply of a subject-matter of procurement required on a recurring basis;(za)"registered bidder" means any bidder who is on a list of registered bidders of the procuring entity maintained under section 19;(zb)"services" means any subject-matter of procurement other than goods or works and includes physical, maintenance, professional, intellectual, consultancy and advisory services or any service classified or declared as such by a procuring entity and does not include appointment of any person made by any procuring entity;(zc)"subject-matter of procurement" means any item of procurement whether in the form of goods, services or works;(zd)"works" means all works associated with the construction, reconstruction, site preparation, demolition, repair, maintenance, or renovation or railways roads, highways or a building, an infrastructure, or structure or an installation or any construction work relating to excavation, drilling, installation of equipment and materials, as well as services or goods incidental or consequential to the works if the value of those services or goods does not exceed that of the works themselves;(ze)"State Government" means the Government of Assam;(zf)"Swiss Challenge" means a method of procurement in which an unsolicited proposal for a government project is received and third party are allowed to challenge the original proposal through open bidding, and then the original proponent is given a chance to counter-match the most advantageous/most competitive offer.
