Section 13 in Punjab Water Supply and Sewerage Board (Purchase Procedure)
13. Issue of Purchase Order.
- 13.1. On receipt of decision of the authority competent to purchase the concerned officer shall convey to the tenderer through a letter or telegram brief description of the items being ordered alongwith rates and special conditions, if any.13.2Thereafter a detailed supply order shall be drafted giving all necessary details, specifications, terms and conditions governing the contract as accepted by the authority competent to purchase and the despatch instructions.13.3In case of the Head Office Purchase Organisation, the supply order shall be got vetted from Finance and Accounts Branch before its issue to the supplier.13.4The supply orders issued from Head Office Purchase Organisation shall be signed by Executive Engineer (Purchase) on behalf of the Managing Director.13.5The supply order shall be despatched under a registered cover to the supplier.
