Section 4 in Rules for Rate Contract with Small Scale Industries of Orissa registered with the Directorate of EP&M, Orissa
4.
(i)The Policy of Rate Contract which is stipulated in Para.24.4 and 24.5 of the IPR 2001 seeks to protect the small scale industries of the State vis-a-vis other industries of the State and outside the State in respect of the purchases made by the Government Departments and Agencies under its control.(ii)Rate Contract in respect of specific store items not in the exclusive list and manufactured by the local small scale industrial units shall be finalized by the Directorate of Export Promotion and Marketing on the basis of competitive offers called from them. The State Government Departments and Agencies under the control of the State Government shall purchase the rate contract items from the rate contract holding small scale industries at the rate contract price without inviting tenders.The Rate Contract items can not be tendered.
