Section 14 in The M.P. Hospital Supplies Rules, 1972
14.
If the contractor, after complying with the prerequisites mentioned in Rule 10 fails to supply the articles as per agreement, the Superintendent, Civil Surgeon, District Health Officer and Medical Officer shall have the power to impose a fine up to Rs. 50 for every default, which the contractor shall have to deposit before making the next supply and if the contractor after the fine imposed thrice fails to improve, the fact shall be reported to the Director, who shall have the power to cancel the contact. If the contractor fails to supply any article in time the Superintendent, Civil Surgeon, District Health Officer and the Medical Officer shall have the power to purchase the said articles immediately from the local market without calling for quotations and if the Government is put to any loss by making such purchases, to deduct an amount equal to the loss sustained from the monthly bill of any category or from the security deposit of the contractor. A contractor aggrieved by any such order shall have the right to appeal to the Director within a period of 30 days, whose decision shall be final.
