Section 34(3) in Assam Public Procurement Act, 2017
(3)A procuring entity may do a spot purchase of the subject-matter of procurement specified in sub-section (1) through a purchase committee comprising three members within the procuring entity and in such cases the purchase committee shall record a certificate to the effect that it is satisfied that the goods or services are of requisite quality and are priced at the prevailing market rate or commensurate to the market price.
