Section 8(1) in Assam Public Procurement Act, 2017
(1)Initiating procurement after due approvals, -(a)every procuring entity shall initiate the procurement process only after technical, administrative and budgetary approvals are accorded and after obtaining the approval of the authority which has the necessary financial powers to initiate such value and category of procurement as per the rules and guidelines made under this Act.(b)however, procuring entity to save time, may initiate advance actions of procurement in anticipation of administrative and budgetary approvals, under certain circumstances and following procedures prescribed with the approval of an authority designated in this regard in the rules made under this Act, provided that the procurement process shall stop short of any financial or contractual commitment, even in such cases unless administrative and budgetary approvals have been obtained,(c)the Government shall lay down the circumstances, procedures and designated authority for initiating such advance procurement under clause (b) above.
