Section 3(i) in Rules for Rate Contract with Small Scale Industries of Orissa registered with the Directorate of EP&M, Orissa
(i)'Period of Contract' means the period for rate contract which shall be normally for a period of one year from the date of notification of such rate contract by the Directorate, extendable by another one year with two six monthly instalments, upon expiry of the previous Rate Contract if the Director feels it necessary, after getting recommendation from the Cost Committee;
