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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(2)(v) in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013

(v)On the basis of analysis of the rates received by the District Level Purchase Committee separate minimum rates shall be permitted for separate materials to every Janpad Panchayat. Thereafter, all the suppliers shall be given opportunity for consent on supply of said material at minimum rates in their respective Janpad Panchayat. Those suppliers who agree to supply at minimum rates, shall be listed by in ascending order of minimum rate tendered by them. The rate shall be called in such manner that supplier shall have to supply the material to any Gram Panchayat of the Janpad Panchayat, within 15 days of receiving the order from Gram Panchayat. The rates shall be inclusive of transportation charges. For the purpose of agreement, letters shall be issued to all material suppliers with direction that whoever is interested to supply material, he shall show the quantity of material to be supplied, after approval of the cost of such material by all tenderers, who have obtained approval at minimum price and along with this he shall show estimated quantity of material which is to be supplied by him and by submitting bank guarantee/F.D of 1 percent price of cost of such material shall enter into agreement with such Janpad Panchayat. After agreement in prescribed format, a priority list of supplier firms shall be sent to the concerned Janpad Panchayat and Gram Panchayat for the purchase of material.