Section 3 in Punjab Water Supply and Sewerage Board (Purchase Procedure)
3. Definitions.
- In this procedure unless there is anything repugnant in the subject or context :-3.1The "Government" means the Government of State of Punjab.3.2"Act" means Punjab Water Supply and Sewerage Board Act, 1976 and shall include any statutory amendment/modification or enactment issued from time to time.3.3"Board" means Punjab Water Supply and Sewerage Board as constituted under Punjab Water Supply and Sewerage Board Act, 1976.3.4"The Chairman" means the Chairman of the Board duly appointed by the Government under Section 4(3) of the Punjab Water Supply and Sewerage Board Act.3.5"Managing Director" means the Managing Director of the Board duly appointed under Section 4(5) of the Punjab Water Supply and Sewerage Board Act, 1976.3.6The "Whole time Director" means the Chairman of the Board, Managing Director of the Board or any other director of the Board appointed to serve on whole time basis.3.7"Purchase authority" means the Board or such authority/Committee to whom the power of purchasing material/services may be delegated by the Board as per Board Delegations of powers in force from time to time.3.8"Purchase Committee" means a Committee constituted by the Board for making purchase of all materials and for hiring of required services on behalf of the Board.3.9"Controller of Stores" means Controller of Stores Punjab, Chandigarh.3.10"DGS&D" means the Director General of Supplies and Disposal, Government of India, New Delhi.3.11"Rate Contract" means rate contracts entered into by DGS&D or Controller of Stores, Punjab.3.12"Approved Banks" means State Bank of India, State Bank of Patiala, or any other nationalised/Scheduled bank where any office of the Board opens Bank Account from time to time.3.13"Schedule" means schedule attached to this procedure.3.14"Purchase Section" is the section assigned with the functions of purchasing materials etc.3.15"Inspecting Officer" means any officer duly appointed or authorised by the Managing Director for the purpose of testing and inspection of material and includes his authorised agent.3.16"LCB Tender" means Local Competitive Bidding.3.17"ICB Tender" means International Competitive Bidding.3.18"NIT" means Notice Inviting Tender.3.19"Tender Form" means the document containing the specifications, general conditions and tendered quantities.3.20"Services" means any consultancy, printing and transportation etc. etc.
