Section 11 in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013
11. Purchase to which these rules shall not apply.
- Nothing contained in these rules shall apply to the purchase of. -(i)(Material and goods) Articles purchased through the DGS & D;(ii)Such articles, through Corporation, Board or enterprises of the State Government which are competent to supply such articles;(iii)Such articles, through dealing institute registered with the Central or the Chhattisgarh State Khadi and Gramodyog Board which are authorised to supply such articles;(iv)Articles from jails;(v)Medicines through Medical Store Department;(vi)Articles from other such institutions/as notified by the State Government.
