Section 7 in Rules for Rate Contract with Small Scale Industries of Orissa registered with the Directorate of EP&M, Orissa
7.
(i)The Director shall, upon selection of store(s) for Rate Contract, issue notices to the Small Scale Industries to offer their sale price claimed as per Cost Analysis Report, vide Schedule III. Offer Notice shall be issued by the Directorate before 2 (two) months of the expiry of the Rate Contract.(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.(iii)Upon selection of an item for conclusion of Rate Contract, the Apex Associations representing the Small Scale Industries of the State shall be intimated by the Directorate to disseminate the said information to their member units requesting, them to submit their offers to the Directorate and be placed in the Directorate's Website, Offers shall be submitted by the offerers within one month of the date of advertisement with all required documents as prescribed and complete purchase vouchers of the materials and audited/C.A. Certified annual Balance Sheets & Profit and Loss Accounts of various financial year, failing which the offers shall be summarily rejected.Any SSI unit which does not participate in the offer despite having valid EP&M Registration and/or does not submit complete current raw material vouchers along with offer shall be made ineligible for the Rate Contract and the Parallel Rate Contract during the validity period of the said Rate Contract.The offers shall be accompanied by an application fee of Rs.500 in the form of T.R./I.P.O.
