Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(ii) in Rules for Rate Contract with Small Scale Industries of Orissa registered with the Directorate of EP&M, Orissa

(ii)There shall be a Cost Committee comprising (a) Joint Director (Inspection) as its Chairman, and (b) Deputy Director (Statistics), (c) Deputy Director (Marketing), (d) representative of major purchasing Departments, (e) one common representative nominated by Apex State Level Small Scale Industries Associations as Members with (f) Deputy Director (Costing)/Assistant Director (Costing) as its Member-Convenor, to aid and advise the Director, to arrive at a reasonable price for the purpose of Rate Contract. In absence of Joint Director (I) any other Joint Director on approval of Director shall be the Chairman and one technical officer in the rank of Assistant Director (Inspection) will be co-opted as Special Invites. The Committee shall meet as often and frequently as may be deemed necessary. In the absence of any member, the rate contract will be concluded provided there is a quorum. The quorum shall be majority of the membership of the Committee.