Section 6 in The M.P. Hospital Supplies Rules, 1972
6.
(a)The tender notice should be widely published locally by beat of drums with the help of the Tehsildar or the Municipality.(b)The tender notice for the contract of annual purchase amounting to more than Rs. 5,000 shall be published in the "Madhya Pradesh Gazette" and two local dailies of wide circulation in Appendix 'C' specifying therein clearly the approximate quantity of the articles to be purchased and the manner in which the tender forms shall be obtained. The quotations shall be called for in decimal system.(c)The tender notice shall also be sent to the reputed suppliers. A list of such suppliers shall be maintained in every hospital and the names of the black-listed suppliers shall also be mentioned therein. Black-listing shall be done under the orders of the Directors.
