Section 5 in Punjab Water Supply and Sewerage Board (Purchase Procedure)
5. Procurement System Open Tender.
- Tenders shall be invited through wide publicity in the newspapers/journals costing above Rs. 50,000/- at a time allowing normally a period of four weeks from the date of first publication for submission of tenders for the approved quantity by the Managing Director. In urgent cases, the period may be reduced to two weeks.5.2Rate Contract. - Items borne on rate contract of DGS&D/COS Punjab can be purchased from suppliers by the Managing Director on valid rate contract terms, where it is considered advantageous provided further that such items can also be purchased under open tender procedure prescribed herein.5.3Limited Tenders. - For individual items/purchases valuing up to Rs. 50,000/- at a time, tenders may be invited from approved list of suppliers/contractors through letters sent by registered post "acknowledgement due" giving a minimum period of 15 days from the date of the issue of such letters for submission of tenders. In exceptional case, the period can be reduced as considered necessary by the Managing Director.5.4Quotations. - For purchases costing less than Rs. 5000/- at a time the purchases may be made by issuing enquiries under postal certificates. For purchases costing above Rs. 5000/- to Rs. 10,000/- at a time the quotation notices be issued by registered post. Normally a period of one week from the date of issue of quotation notice will be given. In urgent cases, period of notice can be reduced with the approval of the Managing Director.5.5Purchase of Proprietary Items. - The purchase of items of proprietary nature shall be made from the manufacturers/their authorised agents requiring them to certify in their quotations that the rates quoted are the minimum which they are charging from DGS&D or other Government departments/undertakings.5.6Spot Tenders. - For items of urgent nature, costing above Rs. 2000/- tenders may be obtained on the spot in the market by a committee of not less than three officers (including one from account side) appointed by the Managing Director with specific delegation of powers upto 50% of his own powers.5.7Urgent Purchases. - In urgent cases in the Head Office, item valuing upto Rs. 2000/- each may be procured without quotations by officer so authorised by the Managing Director and with approval of the Managing Director after assessing reasonability of rates from the market. The Managing Director, however, if he so desires may delegate powers to an officer authorised by him in the head office for making total purchases of items not exceeding Rs. 100/- each and upto a limit of Rs. 1000/- per month.5.8Items covered by grants or loans from Foreign Government or covered by specific agreements/instructions of Central/State Government shall be purchased as per such agreements/instructions.
