Section 17 in Rules for Rate Contract with Small Scale Industries of Orissa registered with the Directorate of EP&M, Orissa
17.
State Government Departments and Agencies under the control of State Government shall purchase rate contract items from the rate contract holding Small Scale Industry at the price fixed without inviting tenders. No tender shall be invited by the State Government Departments and Agencies under the control of State Government for the store items under Rate Contract having the same name and style with nomenclature or with minor modification of the specifications. Government Departments and Agencies under its control shall purchase the stores having valid rate contract at the rates so fixed in the Rate Contract and from the valid rate Contract holding SSI units.Matters regarding floating of such tenders brought to the notice of the Director by the contractor or by the Apex Associations shall be immediately taken up by the Director with the Indenting Department for cancellation of such tenders and the Indenting Department shall cancel such tenders forthwith.
