Section 15 in The M.P. Hospital Supplies Rules, 1972
15.
It shall be the duty of the Civil Surgeons/Superintendents of the hospitals to exercise check over the quantity of the articles to be purchased and they should see that there should be reasonable grounds for purchasing any article in excess or short of the estimated quantity. For this purpose either they may themselves sign the daily indent to be furnished to the contractor or authorise any of their subordinate gazetted officers for this purpose. In no case shall an indent signed by the steward or Dietician be sent to the contractor.
