Section 42A in The Orissa Agricultural Produce Markets Rules, 1958
42A. [ Register of contractors. [Inserted vide O.G.E.No. 794, Dated 3.8.1996.]
- (i) A register of contractors in such form as may be prescribed by the Board from time to time, shall be maintained in the office of Market Committee, containing names and other particulars of contractors licensed by P.W. Department and other such Government organisations and such register shall be treated as confidential.(ii)The Register of contractors shall be kept up-to-date. An officer of the Board specially authorised by the Board in this behalf shall scrutinise the register at least once a year, and sign it in token of his scrutiny.(iii)In the remarks column of the register, the qualification of the contractor, his solvency, the quality of work previously executed-by him and all other relevant particulars shall be entered.(iv)Any person desirous of being registered as a contractor of the Market Committee, shall apply to the Chairman of the Market Committee stating his qualification and previous experience and solvency. The Chairman shall make an enquiry and obtain orders of the Market Committee on the application, before registering him as a contractor for the Market Committee.(v)Any person who is not licenced contractor of the P.W.D. or other such Government Organisation may also be registered as a contractor of the Market Committee on deposit of such amount as may be fixed by the Market Committee from time to time :Provided that such contractor shall not be eligible to execute works of a value exceeding Rs. 50,000.00 each.]
