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State of Madhya Pradesh - Section

Section 5 in The M.P. Hospital Supplies Rules, 1972

5.

(a)The officers of the hospitals shall prepare an estimate of the requirements for the year on the basis of the average annual consumption during the last two years and thereafter they shall submit the same to their respective Civil Surgeon/District Medical Officer or where there is a hospital attached to a Medical College to the Superintendent of the hospital. They shall invite tenders after compiling the requirements of all the local hospitals.
(b)When a Tehsil Hospital or a Primary Health Centre is situated far from the District Hospital and if it is convenient to purchase things independently, the Medical Officer of the hospital shall himself assess the requirements as above and invite tenders.