The ARUNACHAL PRADESH DISTRICT BASED ENTREPRENEURS AND PROFESSIONALS (lNCENTIVES, DEVELOPMENT AND PROMOTIONAL) ACT, 2015

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THE ARUNACHAL PRADESH DISTBICT BASED ENTBEPRENEURS
AND PBOFESSIONALS (lNCENTIVES, DEVELOPMENT AND
PRorroTroNAL) ACT, 201s
(ACT NO. 05 OF 2015)
(Received the assent ol the Governor on 6lh April,2015 and
published in the Arunacal Pradesh E.O. Gazette No 94, Vol. XXll
dated 13th April, 2015)
An
Act
to provide an incentive to ensure grealer participation by district based
entrepreneurs and prolessionals as a part of Government policy thereby
facilitating decentralisation of developmental activities with greater
participation of people from nook and corners of the State of Arunachal
Pradesh to build a society of people with unilorm social and economical
status in the State and matter connected therewith and incidental thereto;
BE it enacted in the Sixty-sixth Year of the Republic of lndia, as follows,-
1. Short title, extent and commencement : (l) This Act may be
called The Arunachal Pradesh District Based Entrepreneurs and
Professionals (lncentive, Developmenl and Promotional) Bill,
2015.
(2) lt extends to the whole ofArunachal Pradesh
(3) lt shall come into force on such date as the Stale Government
may by notification in the Official Gazette appoints.
2. Delinition :
ln this Act unless the context otheMise requires,-
(a) "Act" means The Arunachal Pradesh District Based
Entrepreneurs and Professionals, lncentive, Developmentand
Promotional Act, 2015.
(b) "District Based Enlrepreneurs and Protessionals" means and
includes any person who is involved in activity of execution
of Development and welfare project ol the Government and
includes Architect, Engineers, Contractors, Doctors etc, but
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does not include any government official. The person must
be local having Arunachal Pradesh domiciled certificate and
is a permanent resident of the District.
(c) "Prescribed" means prescribed by Rules under this Act.
(d) "Scheduie" means Schedule to this Act.
3. Prelerence to District Based Entrepreneurs and Prolessional :
(1) The State Government shall, in its development and wellare
Oriented projects in a district give preference to the district
based entrepreneurs and professionals to secure equitable
distribution ol State Developmental work among diflerent
categories of entrepreneurs in project works upto or involving
such amount as prescribed in the Schedule hereto.
(2) The State Government may also lay down such other norms
as may be prescribed in this behalf for elfective
implementation of promotional schemes.
4. Designated Authority :
(1) The State Government shalldesignate such officer or authority
to evaluate and monitor implementation of the provisions of
the Act to ensure greater participation by district based
entrepreneurs and professionals and as a part of Government
policy of ensuring decentralization ol developmental activities
and greater participation of people in all corners of the State.
(2) The authority shall work for such period as may be provided
by rule and it shall be the duty of the authority to suggest
ways and means lrom time to time lor implementation of the
scheme under the Act.
5. Power to make rules : The State Government may by notification
make rules for all or any of the provisions of this Act for carrying
out the provisions of the Act. All rules made under this Act shall be
laid before the State Legislature, as soon as, may be, it is made.
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SCHEDULE
(See section 3 (1)
sl.
No
Cost ol Works Eligibility ol Contractor
2
1. Upto { 50.00 lakh
Above { 50.00 lakh and
upto { 1.00 crore
All registered contractors in Class
V and lVcategories domiciled within
the territorial jurisdiction of Commu-
nity Block.
All registered contractors in Class I
V and Class lll categories domiciled
within the territorial jurisdiction of
Assembly Constituency
All registered contractors in Class
lll categories domiciled within the
territorial jurisdiction of Assembly
Constituency.
All registered contractors in Class
ll categories domiciled within the
territorial jurisdrction of Assembly
Constituency.
All registered contractors in Class I
categories domiciled within the
territorial jurisdiction ol the District.
All registered Contractors in Class I
and contractors eligible for National
and lnternational Competitive
Bidding.
3. Above { 1.00 crore and
upto { 3.00 crore
4. Above { 3.00 crore and
upto { 5.00 crore
5. Above { 5.00 crore and
upto { 10.00 crore
6. Above { 10.00 crore
Onit Panyang
Secretary to the
Government of Arunachal Pradesh,
Itanagar.

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