(1)A procuring entity may choose to procure a subject-matter of procurement of value below a monetary value as may be prescribed, in the rules made under this Act and notified by the State Government by the method of request for quotations in the following situations, namely :(a)procurement of readily available commercial-off-the-shelf goods that are not specially produced to the particular description of the procuring entity and for which there is an established market; or(b)physical services that are not specially provided to the particular description of the procuring entity and are readily available in the market; or(c)procurement of any goods or works or services which are urgently required for maintenance or emergency repairs.(2)Subject to the rules as may be made in this behalf, the procedure for request for quotations shall include the following, namely :(a)a quotations in sealed envelopes shall be requested simultaneously from as many potential bidders as practicable, subject to a minimum of three, for submission within a given date and time:Provided the potential bidders shall be genuine, having clear individual established identity and not a sister concern of one another.(b)each bidder shall be permitted to give only one quotation;(c)the successful quotation shall be the lowest priced quotation meeting the needs of the procuring entity as set out in the request for quotations.(3)A procuring entity may do a spot purchase of the subject-matter of procurement specified in sub-section (1) through a purchase committee comprising three members within the procuring entity and in such cases the purchase committee shall record a certificate to the effect that it is satisfied that the goods or services are of requisite quality and are priced at the prevailing market rate or commensurate to the market price.(4)Nothing contained in sections 5 to 10 (both inclusive), sections 12 to 27 (both inclusive) and Chapter III shall apply to purchases made under this section.
