Section 12 in M.P. Panchayat (Purchase of Material and Goods) Rules, 1999
12. Purchase to which these rules shall not apply.
- Nothing contained in these rules shall apply to the purchase of :-(i)Stores through the Indian Stores Department;(ii)Such articles, through Corporation, Board or enterprises of State Government which are competent to supply such articles;(iii)Such articles, through dealing institute registered with the Central or the Madhya Pradesh State Khadi and Gramodyog Board which are authorised to supply such articles;(iv)Such articles, through the production, consumer co-operative institutions registered in the State, for which their institution arc authorised to supply;(v)Fuel from standing firms, for its distribution and supply or from their authorised agents at the rates for the time being in force;(vi)Articles from jails;(vii)Medicines through Medical Store Department;(viii)Articles from manufacturing units started and belonging to the Janpad Panchayat or Zila Panchayat or District Marketing and supply agency;(ix)Articles from other such institutions as notified by the State Government.
