Section 17 in The M.P. Hospital Supplies Rules, 1972
17.
If at any place no tender is received within the fixed time after publication of the tender notice the time for receiving tenders may be extended by next contract is sanctioned, provided the contractor is ready to supply the tenders received, no tenderer has furnished a solvency certificate or in its absence a challan for 10 per cent of the total value of the tender, then the articles shall be purchased from the contractor of the same category of the previous year till the next contract is sanctioned, provided the contractor is ready to Supply the articles on the same rates, otherwise, the purchase shall be made from him on the rates certified by the Tehsildar. If the contractor of the previous year is not ready to supply the articles, then the Director shall have the power to constitute a committee after recording justification of the officers and employees of that hospital consisting of not less than three and not more than five members for the purpose. The committee shall, from time to time and according to the requirements purchase the articles on cash payment from the local market. The Purchase Committee shall see that such purchases are not made from one dealer only and that the purchases are made according to the Store Purchase Rules. Stock Registers should be maintained for all items as per Store Purchase Rules. This should be checked and signed monthly by the Controlling Officer.Appendix A[See Rule 4]
