Section 4 in The M.P. Hospital Supplies Rules, 1972
4.
Contracts for each financial year shall be entered into by a hospital or a group of hospitals at reasonable prices. The date of publishing, the tender notice for different articles, opening of tenders and preparing and sending the comparative statement to the Director and the period of issuing the sanction prescribed in Appendix 'A' should be adhered to. Supply of the articles shall be received in convenient instalments depending on the storage arrangements available in the hospitals concerned. Piece meal supply shall not be allowed in those hospitals where large scale storage arrangements are available. In the primary health centres and Civil Dispensaries, where the number of patients is comparatively less, it shall be the duty of the District Health Officer/the Civil Surgeon to make an arrangement for the supply of articles required for a period of not less than one week. Separate contracts should be entered into for :-(1)Food-grains, (2) vegetables, (3) milk, (4) ghee and oil, (5) spices, salt and sugar, (6) meat and eggs, and (7) fuel.Details of the items specified under each class have been given in appendix 'B'. Tea and Vegetable Oil should be purchased by contacting the agents of the company. Milk, butter and ghee should invariably be purchased from the Government Dairy. If wheat, rice and sugar are supplied from fair price shops on permits issued by the District Food Officer, the facility, whenever available, should always be availed of Milk shall be tested twice a week and if any adulteration is found, deductions for the same shall be made from the money due for the milk supplied during the preceding four days. Samples shall be taken in the presence of the contractor or his representative. If the Civil Surgeon/Superintendent has reason to believe that the contractor or his representative is reluctant to give the sample then he himself shall arrange to take the sample and get it tested. How much milk should be purchased and how it should be distributed shall be determined by the Director according to the requirements.
