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State of Bihar - Section
Section 11 in Store Purchase Preference Policy, 2002
11.
A. In case any tenderer has a grievance against the whole or part of the decision of any Department/Authority calling for tenders, he/she may file an objection in two copies within 10 days of the notification of the order for purchase on the Notice Board of the concerned Department, by remitting a non-refundable fee of Rs. 500 and an earnest money of Rs. 1000 along with an affidavit before the Appellate Committee for redress.The Appellate Committee shall be constituted as follows:| (1) | Industrial Development Commissioner/SecretaryIndustries | - | Chairman |
| (2) | A senior officer nominated by FinanceDepartment | - | Member |
| (3) | A senior officer nominated by the concernedDepartment/Board/Authority, etc. calling tender | - | Member |
| (4) | A technical expert of the tendered item (to benominated by the Chairman) | - | Member |
| (5) | Director, Technical Development, Department ofIndustry. | - | Member-Secretary |