Section 36(1)(c) in Assam Public Procurement Act, 2017

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(1)(c) in Assam Public Procurement Act, 2017

(c)Subject to the rules as may be made in this behalf, the procedure for rate contract shall include the following, namely:

(i)the manner in which rate contract is to be entered into, including selection of the method of bidding to be followed; and

(ii)the manner in which a procurement contract has to be entered into using rate contract procedure.