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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

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

(2)Following procedure shall be followed for purchase of necessary construction materials for Gram Panchayats : -
(i)Collector for every Janpad Panchayat under his jurisdiction shall determine the minimum price for different kind of construction material by inviting tenders in every 6 months (month of January - July), for the purpose of procurement of construction material, minimum price shall be fixed, which shall be effective for next 6 months.
(ii)Quantity of material shall be determined by adding 10 percent in material utilized in every Gram Panchayat work of such Janpad Panchayat within last 6 months.
(iii)On the basis of quantity of material, (1%) price of appropriate expenditure shall be deposited at the time of taking tenders in the form of earnest money from every establishment/provider of material/ constructor/seller, who are registered with Chhattisgarh Sales Tax Department and who are submitting tenders.
(iv)Rates realized after scrutiny laid before District Level Purchasing Committee. For this purpose District Level Purchasing Committee shall be constituted and following shall be its members, namely : -
(a) Collector or Officer nominated by him, who shallnot be below the rank of Additional Collector - President
(b) Chief Executive Officer, Zila Panchayat - Member
(c) General Manager District Industries Officer - Member
(d) District Mining Officer - Member
(e) Accounts Officer Zila Panchayat/Accounts OfficerRural Engineering Service/Additional or Sub-treasury Officer - Member
(f) Executive Engineer Rural Engineering Service - Member Secretary
Collector on his own discretion may nominate additional member in the above mentioned purchase Committee.
(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.
(vi)Gram Panchayat may, by issuing purchase order, directly purchase/ supply material from the suppliers/firms/producers of material/seller, whose registration is in Sales Tax Department of Chhattisgarh, listed on the rate sanctioned and agreed by the District level Purchase Committee.
(vii)Gram Panchayat may as per its requirement give orders to prescribed firms, for purchase or supply in next 6 months. In case material is not supplied within 15 days at prescribed rates, than concerned Panchayat may order for purchase/supply to any other listed suppliers.
(viii)If concerned contractor does not supply the material within 15 days, at prescribed rate, then concerned Panchayat may order to any contractual supplier. When the supplier of the material fails to supply the material in prescribed period, information thereto shall be given to Collector/Chief Executive Officer, Zila Panchayat. After scrutinization by the Collector/ Chief Executive Officer, Zila Panchayat the amount deposited by such supplier of materials may be forfeited and they shall be restricted from supply of materials, for 5 years in future.