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State of Odisha - Section

Section 68 in Orissa Panchayat Samiti Accounting Procedure Rules, 2002

68. Procedure for purchase of stores.

(1)Each district shall have a Tender Committee/Purchase Committee consisting of the following members
(1) Collector ... Chairman
(2) Executive Officer, Zilla Parishad ... Member-Convenor
(3) Executive, Zilla Parishad ... Member
(4) Executive Engineer, of R. & B. ... Member
(5) Executive Engineer, Rural Works Organisation ... Member
(6) General Manager, District Industries Center ... Member
(7) Two Block Development Officers to be nominated by theCollector of the district ... Member
(8) Any other Officer having technical expertise may be co-opted ... Member
(2)
(a)Executive Officer of the Zilla Parishad shall invite tenders annually for purchase of materials and committee constituted under Sub-rule (1) shall take a decision indicating the supply and the rate in respect of each item of materials for each Block separately including transportation charges. As and when the Block Development Officer required such materials, he shall place orders directly to such supplier at the rate determined by the Tender Committee. Normally the rate approved by the Tender Committee shall be valid for one year. If considered necessary, the Committee can invite fresh tenders before expiry of one year.
(b)Block Development Officer shall purchase store materials as per materials procurement plan. No purchase order shall be placed for materials of any category unless 90% of the total materials available in the previous quarter is fully utilised and bills adjusted.
(c)Any purchase exceeding rupees two lakhs shall require prior approval of Collector.
(3)Purchase of forms and stationery - (a) The Block Development Officer shall assess the requirement of forms and stationery for one financial year. First he will try to get the forms and stationery from the Director of Printing, Stationery & Publication. If the Director, Printing, Stationery & Publication cannot provide forms and stationery such articles may be purchased from firms approved by Director of Supplies & Disposal, Government of India or the Director, Export Promotion and Marketing, Government of Orissa and from the Co-operative Agencies duly registered under Orissa Co-operative Societies Act.
(b)In making purchases of forms, stationery and office furniture from sources other than specified in Sub-clause (a) above sealed tenders shall be invited for purchases exceeding Rs. 250 and not exceeding Rs. 20,000/- by giving wide publicity in the notice board of own office including Grama Panchayat Offices. In case of purchase of forms, stationery and office furniture exceeding, Rs. 20,000/- sealed tenders shall be invited by giving wide publicity through the local dailies.
(c)For standardised articles of stores and stock like medicines, instrument, fertilisers, implements, live stock and other materials of technical nature, purchases shall be made from or through the concerned Government Department.