The ASSAM PREFERENTIAL STORES PURCHASE ACT, 1989

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EXT RAORDl ~JARY 
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PU.BILISHED BY AUTHORITY 
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litJI!~ ~, ~~~~. j 8 ~~ 1989, 27 ~~' !911 (111~) -
Diapur, Tuesday, 18tll July, 1989, ·27th- Asadha, 
1911 ( S. E. ) 
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GO VERNMBNT OF ASSAM 
~ ORD ERS BY THE GOVERNOR 
LEGISLATIVE DEP..ARTMEN.T : LEGISLATIVE BRANCH 
NOTIFIC' A TION 
The 17th July 1989 
No. LGL. 230/87/75.-The following , Act of the Assam 
Legislative Assembly whi.: ". received the assent. of the 
Governor is hereby published for general information. 
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958 THE ASSAM GAZETl'E . EXTRAORDINARY . JUl:.Y 18, 1989 
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ASSAM ACT NO. XIX OF -1989 
(Received the assent of the Governor · on 14th July, 1989) 
THE ASSAM PREFERENTIAL STORES PURCHASE ACT, 1989 
An 
Act 
for encouraging growth of Indastrie ~ in the State ·0r Assam specially 
small scale and · cottage imdustriea and fer taking m:!asures ancillary 
~hereto : · 
Pr~am•k. Whereas tt· is c1pedlent and necessary to encourag1 
growth of industries in the State of Assam specially . smal I 
scale ar.d cottage industries by patroni1 ing their products 
on preferential basis and to rationalise and the procedure 
fol' purchase of stores required by the State Government , 
Government lostltution, Governmen t Companies and State 
Govel.'nment undertaking ; 
Aad whereas the As111m Prefe :-cntial Stores Purolu ise 
Rules, 1972 need to be replaced by an Act of the State ~ 
Legislature to hr·plemeot Industrlal Policy announced and 
published by the GoTeromeot . ~r Assam vide Notification 
No. Cl. 586/8'5, dated 24th December, 1986 : 
U is hereby enacted in the Fortie th Year of tbe Rep :.1bli~ 
of India as follow• :-
Short 1. ( 1) This Ac:t may be called t ile Assam Prefor1mtial , 
title, extent Storea Purchase Act, .1989. 
and comm-
encement· (2) It shall come · f 111to orce at once. 
{3) It ~tends to the whole of the State of As,am. 
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Definitions. b2: In this Act, unless there is anything repugnant in th• 
. sa Ject or context :-
(a) ·'Governor" mean• the GoTernor of Assam J 
(b) "State'' mrans the State of Assam ; 
(c) "State Government'' means ihc Government of Assam , ; 
(d) .,State Board" rr.eans the Assam State Siores Pur-
. cbaae Board CDnaiitvted udcr Steiion 3 of tbi1 Act 
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THE ASSAM GAZETTE. EXTRAORDINARY, JULY 18, 1989 9~; 
( e) 
(f) 
"Departmental Puroba11e Committee'' . means a 
Com mittee comtitutd under section ·a of the Act ; 
"Small Scale Industry" mean1 an industrial unit 
in which the capital inveBtment for plant and 
machinery daes no~ exceed thirty-five lakbs rupees 
or any other amount as may be decided bJ the 
Central Government from time to time and located 
in cbc Sta :e of Asaam : · · 
(g1 . "ancillary indu~tries" m1ans undertai.iuga · having 
inTCatment in fixed assets In ptant and machinery 
not e:u:eeding forty·flve lakhs rupeell 0r any otha:r 
a:nount as m11y bo decided by Central Government 
from ti me to time and located in the ~t11.te af Assam 
and engaged in ;-
(i) the mHufactur~ uf partl , componenta, suba~semblies, 
tecilings · er intermediates ; c•r 
(ii) the rendering of services and supplying or rl'ndering 
or proposing to supply or render fifty per cen_~ of 
its rruduction of the to tal servicu as the ca1e 
may be to ether units for p•oduction · of other 
' articles ; · 
(b) '•tin y i;;dustry" means under taking having invest­
ment in fixed assets in plant and machinery not 
. exceeding two lakhs rupees or any other amount aa 
may be decided by Oentral Government from time 
to time and located ·in ~he State of Assam ; 
(i) t•other Indast ry' ' m11ns aD Industrial unii located 
in ~.he State of Assam being · other than a small 
scale industry, an ancillary indmtry. a cottage 
lndustry, a tiny industrr and a khadi and village · 
indosti;y f 
(j) "cottage lodU1try'' mean• a villag1: industry situated 
within the State of Assam under the Assam Kbadi 
and Viilagc Industries Board, Silk Board and also 
in cludes a .home illdU•try conducted in the State 
by an artisan member of a family or .groups OJ 
orga.niaaiion witlaout tho aid of hirtid labour ; 
· (k ) "petrchasing Authority'' means the pc.rson or autho­
rity whioh is d•ly aiith~rised or 11 compcteat to 
m~.te purchase of nores; . 
· (1) "'reiJistered Indu 2try., means an induitrial uait regis­
tered under tho Direc;toraie of lndusJrie1 in aocor­
oance · with provisions of this Act. ; 
(m) ''!ftores" means and in.cl 11d es atl items i:>rocured 
by thh Depar tment/Corpo1taion11/Autonomous bobica 
Sta'tutory · Bodies! · 
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960 rFE AsSA:rvr cAzETTE EXTRAORDINARY. JULY ls, 1989 
Constitution 
· of the State 
Board. 
Term• of 
the Boaird. 
(n) "Technical Committee" means tho Committee cont -
tituted in p ursuan::. ef thill Act; · 
(o) "Director" m.eans Director of Inciiistries, Oovcrnmonl 
of Aaiam; ~ · 
{p) "Unit" means the Small Scale ladudrial Unit. aneillarJ 
industrial unit, tiny iRdusu ial uril, cotlage Indus­
trial unit and oJher indmtrial units; 
(q) •'Prescribed'' means prescribed by rure1 made under 
this Act; 
(r) '·Requiring Aat•orfty•• mea:na the State Government 
Departments and their 1ubordinate authorities, Staie 
Government Undertakings/Corporations/Statutory bG· 
dies/Autonomous todles i 
(s) ' 'ASIDC" means 1he Assam Small Iadastrits Deve­
lopment Oorporat!on Ltd. 
3, (1) Tbe State GoverDment, b7 notification in the 0111· 
cial Gazette, shall constitute a Board to be known 
as "The Assam State Store Purchase Board" oa 
sach term as may be specified in the Nolificatian 
with the members ipecified in the Schedulr.-I. 
(2) Tbe State Government may, by &notification in the 
Official Gazette, reconstitute die B•ard frem time 
to time by chaugiug ihe mtmber of ihc Board. 
4. {I) The term of the Board shall be for a period of 
three years unlcs1 reconsUtuted ea.Plier. 
(2) The Board sball meet at least once in three month. 
(~) The minimum of five members wltla the Chairmaa 
or Vice-Chairman and tao Member-Secretary shall f0rm a 
quorum. 
Power and 5. (1) Tbe Board shall supervise and review ~c proper 
runctions. implementation of ihe Act and Rules framed thereunder. 
(2) Without prejudice .to the generality of the fore-going 
provisions, the Board may,- . 
(a) constitute suitable tcc:bnieal committee consisting of 
the Direeior, representatives of major purcha&ing 
authorities, rcpresentati•c of the concernc4 industries, 
Cost Accountant, Quality Control Officer of the 
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i'.HE ASSAM GAZETTE. EXTRAO~DINARY. JULY 18, l%9 961 
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Directorate of Industries for laying do,._n qualit y 
specification or reasonable µri1,;es for dift"uent item11 
of storei;, subject to the g"nera l or speeial dlreo­
tioIJs of the Board: 
Provided that Technic al Committee for . items 
of Stores in Schedule-Ill shall be constituted by 
ASIDC as per Governmen t ·guide ·lines laid down 
in G. M. issued vid~ Notifi cati on No.PE. 61 /82/1, 
dated 28tb. March, 1988 as in Schedule-IV. 
(b) decide whtther in respect of any itema of store s or 
any regist ered inJustdes, any earnest money and 
11ecurity depo11it should be prescribed ; 
(c) approved prosec1&tion of concerned pur·cbasiag :Jfticial 
for breach of the provisions of the Act or direc· 
tives issued by the Beard thereunder. 
6. A ttnit fulfilling tho foJJowing criteria shall be registen• 
under this Act and shall be eligible for incentives under 
this Act. 
Eligibility. ( 1) A ULit under small scale sector shall have 100 per 
cent employment of local people. 
(2) A unit in the medium and large sector shall have 
emplo:ymeat of 80% local people in the managerial cadre 
and 90% of local people in the non-managerial cadre and 
that over a period of 5 tvears from the co•mencemeni of 
production of such medium and largo unit should take all 
tffective steps to ensure 100% employment of local people 
in non-managerial and 90% mana gerial posts. 
(3) The location of administrative, regis tered controllin i 
officers shall be within the Sta~e of Assam .. 
(4) The unit should be 
reql:lisite machinery. 
in regular 
,; 
produ q ion having 
962 THE ASSAM GAZETTE ; EXTRAORDINARY, JULY 18, 1989 
Preferences. 7. ( 1) (a) smaU Industrie&, Khadl and Cottape lndustri~s 
rogist.red under this Aet stlall ~e exempttd from payment 
Gf earnest money anti security . depo sit for items in respl"Ct 
of which the units are registered. However , medium and 
large units have to par earnest meney and 1ccuri1y deposit 
at aay be prescribed. 
(b) It«ms of stores mentioned in Schedulct-H, be 
known as "Reserved Iteni", shall be purchased by all 
requirin~ auth t'rities from ro1istere d industries : 
.Provided that where the DirectoT with the p1ior app• 
roval of- the Chairman of the State Board certifies that 
the capacity for production wit~in Ue State of any such 
itein h1u oxhaus1ed, purchast1 from the open market as 
per usual pxocedurc as long as this c1o1Itificate remaining in 
force. 
(c) Items of store• mentioned in Scr. ed ule-111 shall 
be purchased by requiring authorities from ASTDC. ASIDC 
shall foll?w the guidel inll§ regar riing · fi1:ation of price, commi­
iSi JD etc. as !aid down in office memorandu m Issued by 
Notidcation No. PE-61 /88/1, · dated 28th March 1988 as in ... 
Schedule-IV . 
. (d) The State Governme ot s!aal1 from time to time 
publish a list nf storai whien shall be purcilasecl by requi­
ring authoritie.i only from lndu.strial units. having valid 
Store Purchas .: Registration and in accordaac <; with the . 
policy laid dewn by the State Board. 
(2) In respect of items of stores other than thoee 
mc11tioncd in Schedule-II er co,.ered by tbe Act price 
preference shall be given to . registered industries (or &ocir 
authorised agents and dealers) upto 15 per cent in case of 
Cottage Industries, 10 per ceot in ca"-e of Small lnd ustr ie11 
and 5 per tent in Gase of other industries 0f Allam. 
(S) .Without prejudice to the other provisions of the 
Act other thin gs being eEJual, registered induatries should be 
preferred to units not so registered and within ihe industries so 
registered prefere nce should b~ given to ci>ttag~ industries, 
small industries snd other ind11strie1 in tlu.t order , by 
giving a price preference upto 10 per cent and S p' r crnt to 
registered eottage and small indu~trles respectively over 
registered other industries. 
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T_HE '.A:7.~ZE'ITE, EXTRAORDINARY, JWLY 18, 1989 963 
~urch~se , 8. For each dep artment of the State Government there 
omraLttce. shell be a Purcbase Committee with th~ following officials :-
Chairman-
1. Head of Depar tment 
Member-
2. Diuctor of Industries or his represent i tivc not below 
the raok o ~ l. eputy Director. 
Member -
3. A rep resentative of th!" Department not below the rank 
<'If U nder Secretary. 
Memb e r - ~ . 
4. Fln<incial Adviser ef the Deputment . 
Member-Conven lf-
' S. Fina "cc and Accouats Officer ef tlle concerned Direc• 
torate : 
Provided tha t in case of Printing and Statione . y Depart­
men" ::le ccetarfat Ada inistrative Department of tLe Assam 
S. Cl'<'.:toriat, the Dep uty Secretary or Joint Secretary o. the 
D~pariment shall be the M ~ mbcr-Seoretary aAd the De Jart­
men1~l P 11 rcb1se Committee shall be heade d by the - Special 
eommission er or Commissioner or the . Secretary of ~he 
. Dep artmc;D t. 
9. For each Oov$rnment Co.-poration, Governurnnt Uoder­
taking, Assam Electric ity Board, tht:rc shall bo a Purchase 
Con: mittee which shall inci 1; de two representatives from Ole 
Stato Government, one of wt:ich sball be the Directcir or 
lndust1 ies or his representative not below tho rauk of DeputJ 
Direc::1or and t•e other repr esenting the 1 inance Dcpanmcnt . 
Plll'cbase lU. Th~ decision of the Purchase Co 1.l mittce shali b1 
<?<>~~ttcea 1 tecorded in a min : ~ te'3 to be siguod by all members. 1be 
c .-cmon sha 1 deci ~ ion of the Purch :ise Committee 1hall be binding H . be binding. the Depar•mont. · ... 
Inspection. 11. Th~ Purchasin~ authorities 1hall make aecea sary 
arrangem.e'lt for inspection of quality and quantity ett" .. 
•f stor 111 and arrange for pr~mpt payme nt of bills withi11 
15 dayt .:-if receipt of the stores. Any disput e: about qualief 
m~) b.J · referred to the Techaicml Committee constituu1d · 
\lnde.11 ~ cction f(2) (11). 
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964 ~HE ASSAM GAZETTE. EXTRAORDINARY, JULY 18, 1989 
Sanction.for. I!. Where it appears t.hat any Department, Company, 
Prosecution State Govetnment Undertaking or Organisation or Industrial 
Unit has contra'vrned any provision of the A1t or rule1 
framed thereunder or any directive issued by the Board, the 
State Government may, ilfter such enquiry aa it deems nece­
s•ary, sal'lction prosecution of the Head of the Office, Organi­
sation, State Government Undertaking or Industrial Unit, as 
the case may be. 
Penalty for 13. Whoever contravenes any provision of this Act, shall 
offence. be punishable with the fine ,not exceeding one thousand 
rupees. 
Cognizance 14. No court inferior to that of a Judicial Magistrate, 
of offence. First Class 1hall take cognizance and try any offence under 
Offence. 
Annual 
Return. 
this Act. · 
15. · If any industrial units furnishes any false information 
or conceal information, defaults in supplying st~res in accor­
dance with commitments or supply short or substandard stores 
contrary to its commitment or indulge in any other unde1i­
rable activities such act or acts shall constitute an offence 
under this Act. 
16. All purchasing authorities shall submit ·to their res­
pective administrative departments in the month of May every 
year an annual return of the purchase made during the last 
financial year. The administrative departments shall consoli­
date the1e returns and send them to the State Board in the 
month of June every year for review. 
Power to 17. The State Government may make rules for carrying make rules. h out t e purposes of this Act. 
Repf'al and 18. (1) The Assam Preferential Stores Purchase Rules, 1972, 
savings. are hereby repealed. 
· (2) Notwithstanding such repeal, any action under the 
Assam Preferential Stores Purchase Rules, 1972 shall be deemed 
to have been taken under this Act. 
Removal of 19. If any difficulty ari~es in giving effect to ,the provisions 
difficulties. of this Act, the State .Government may by general or special 
,order give such direction not inconsistent with the provisions 
of fhe Aot as appears to be necessary or expedient for remov­
ing such difficulty and the order of the State Government 
in such cases shall be final. 
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Power to 20. The State Government may, by notification in the 
exempt. Official Gazette, after recording the reasons in writing exempt 
any unit from the operation of any provisions of this Act oa 
!UCh condition as it deems fit . 
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~ ~lE 1i...S ~ AM GAZE TT ;, EXTRA OH.Dll~ ... iutY , JULY 18, 1~89 965 . 
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SCHEDULE-. I 
(Se-ction-3) 
(1) The Board shall be constituted with the following Members-
1. Commissioner, I ndustries Department Chairman. , 
2. Secret ary, Ind ustries Department Vice-Chairman. 
3, Director, I ndustr ies Department Member-Secretary 
4- Secretary, Publi c Works Department Member: 
5. Secretary, Finance Department Membe!. 
6. G'hief Engineer, P. w~ . D. (Building) Member. 
7. Chief Engineer, P. W. D. (Roads) Member. 
8. Chief Engineer, Public Health Engineering .. Member. 
Department. 
9. Chief Engi neer~ I rrigation 
IO. Ghief Cortservator of ;Forest (Gener~}) 
11. Direc tor, Health Services 
~2. Direc tor, Public Instruction 
13. Director, Technical Educatioa 
14. Directol', Agrieulture 
15. DirectoP General of Police (G) 
16. Director, Rural Development 
17. Director, Printing and Stationery 
18, Inspector General of Prisons 
19. Registrar of Co-operative Societies •·· 
20. Chairman, Assam State Blectricity Boatd 
2i. ·Managing Director, Assam Small Indus-
tri es Development Corportion Lt,d2 
22. Man aging Director, Assam State Road 
Trans port Corporation Ltp. 
Member. 
Member. ' 
Member. 
· Member, , 
Member. 
Member. 
Member. 
Member-
Member. 
Member, 
Member. 
Member. 
Member. 
Member . 
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966 ~E ASSAM GAZETTE. EXTRAORDINARY, JULY 18, 19119 
SCHEDULE-II 
[ Section 7 (1) (b) ] 
1. Hospital beds of Steel. 
2. Water tanks with capacity upto ··2,000 gallons. 
3. Water buckets. 
4. Steel truaks. 
5. Soaps. 
6. Phenyle. 
7. Handloom and K.hadi table-cloth. 
8. Handloom and Khadi curtains. 
9. Handloom and Khadi bed covers. 
10. Pesticides . 
11. Jcr-seys, Socks, l>atUs vests and · ganjis. 
12. Gamousas (including Gamousas) ··in1tead Of towels 
Officers. 
13. Water ftitcrs . 
. 14. Surgical Cotton, Gauze and absorbent cottons. 
15. Paints and Varnishes . 
1 f. Bicycles. 
17. Galvanised and Conduit pipes. 
18. Condu ~<Ors. 
19. Aluminium Utensil. 
20. Brooms. 
21. Roofing tiles. 
22. Prestressed concrete pole. 
23. R. C. C. Spun Pipes. 
24. Garments. 
25· Aluminium Furniture. 
26. Steel Folding Cot1. 
27. Steel Kit Boxes. 
28. Rain Coat. 
29. Umbrella. 
30. Wax Candle. -
3-1. Bed sheet. 
32. Cotton Bandages. 
for Poli co ••• 
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':WE ASSAM GAZE'ITE, EXTRAORDINARY, JULY 18, 1989 967 
SCHEDULE-Ill 
[See -Section 7(I) (c)] , 
List of S.S.l. Products to be Marketed by Assam Small Industries 
Development Corporation Limited, Initially. 
1. Wire netting and Berbed wire. 
2. Sewing 'Machine. 
3. Canvas Articles. 
4. Drugs ancl pharmaceuticals and Clinical equipments. 
5. St~el · furniture. 
6. AyuNedfc Madfcfnct. 
7. Black · Bolll'dt and · duster*~ · 
8. Plastic · item•~ 
9. Cane & Bamboo ·itcriu. 
1 O. Blecti'ical' · Acct11orics~ 
11. w oodcn furnitures:<' 
12. Uniforms and Curtains. 
15. File Board/File C0'9"er1fBnvelopcs. 
14. Chatt pandls/Iuk. · 
IS. Iron Oates and · Grilli.' 
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968 THE ASSAM GAZETTE, EXTRAORDINARY, JULY 18, 1989 
SCHEDULE-IV 
[ SectiOn 7(1 1 (c) ] 
GOVERNMENT OF ASSAM : :rDEP.ARTMENT OF PUBLIC 
ENTERPRISES 
No. PE. 61/88/1 Dated Dispur, the 28th March 1988 
OFFICE MEMORANDUM 
Sub : Purchase of Products Manufactured ~y. Local -SSI Units 
ASIDC' Ltd. and .Dealt in by Assam Small Industr ies Deve 
lopment Corporation Ltd. 
In the matter of, purchases made by the Government Deptts. and 
other organisation and public · sector undertaking etc pursuant to the 
Cabinet decision on the subjei:t mentioned above the Governor of Assam 
is pleased to issue the following guide-lines which 'shall be strictly adhered 
to henceforth by all Government Deptts., their subordinate authorities, 
Government organisations and public sector undertakings while making their 
purchases of any SSI products wh,ich are dealt in or manufactured by ASIDC 
Limited. / · 
1. Investmen ts in the public sector are made on overall grounds of 
public policy, public enterprise~ have to be made viable and the capacities 
created should be utilised to the fullest extent. The . State Government 
Departments, their subordin ate .authorities, Government Organisations and 
public sector undertaking shall, therefore, invariably make purchases of 
all their requirements for such items/materials/products from the ASIDC 
Limited, which the Corporation deals in or, manufactures. Qu'ality require ­
ment and reasonable delivery schedules should, of course, be· enforced. 
A list of items Qf materials/products to be dealt in or manufactur<:<d by the 
ASIOC Limited, is given in Annexure-1. The ASIDC Limited, may 
publish such list incorporatin g · therein any changes/modification · .is with 
regard to items as and when such assign arises. 
2. The price of such SSI products will be· fixed by .thee Technical 
Committee constituted by Assam Small Industries Development Corpora­
tion Ltd .. , with members from neutral organisa tions and concerned 
departments . · · · 
3. Purchasing authorities shall pay to the Corporation upto 5% 
as commission over the price fixed by the Corporation. 
4. The purcha sing authorities shall pay advance to the extent of 
90% of the value of the orders placed with the Corpn. 
5. These Guide-lines will not be applicable in cases of purchas e 
of such items as at the time of flood, earthquake, . storm and· such 
othel' natural calaroiiies epidemic, etc. 
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THE ASSAM GAZETTE, EXTRAORDINARY. JULY !8, 1989 969 
6. If any dispute or difference of opinion arises in regarct to any 
matt er mentioned in this office Memorandum, the same should be re­
ferred to the Department of Public Enterprises of decision and any decision 
given by the Department of Public Enterprises on 1uch reference shall 
be binding on all the concerned parties . . 
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7. This will come into force with immediate effect. 
Memo No. P.E.6 1/88/ l-A, 
Copy to:-
Sd/-
(S. CHATERJEE), 4-4-88, 
Secretary to the Government of Assam, 
Department of Public Enterprises. 
Dated Dispur, the 28th March 1988 
'· The Commissioner and Secretary' to . the Government of Assam, 
Industries Department. This referred to his U/O Note dated 
23rd Ma1ch 1988 in fodustries Depratment File No. Cl 341/87. 
2. The Accountant General, Ac;sam etc. Shillong 79300.L. 
3. All Administrative Departments. 
,4. All Heads of Departments. 
5! All Chief Executives of State Pub:ic Enterprises. 
.. 6. ~a naging Director, Assan t Small Industries Development Corpora-
tion Ltd., Guwahati, P.O. Bamuiiimaidan. He is requested to 
give due public .ty to this Government decision, effectively authorise 
all Govet nment/Semi-Government Organisation and Registered 
SSI Onits and their Organisation and take all needful steps 
towards implementation of the Government decision. 
By order, etc. 
S. CHATERJEE, 4-4-88 
Secretary to _the Go\•ernment of Assam, 
Department of Public Enterprises. 
970 THE ASSAM GAZETTE, EXTRAORD .INARY .JULY 18, 1989 
ANNE XU RE-I 
LIST OP S. S. I PRODUCTS TO BE MARKETED BY ASSAM 
SMALL INDUSTRms DEVELOPMENT CORPORATION 
LIMITED INlTIALh Y 
1 Wire· Netting and larbed Wire • 
.2 Sewing Machine. 
3 Oanns A•ticles. 
<t- Drug and Pharmaeeuticala and Clinical equipmorit~ 
5 Steel Furniture. 
6 Ayurvedic medicines. 
7 Black Boardi; and Dusters. 
a Plastic items. 
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9 Cane & Damboo itei;ns . . 
10 Electrical Acce9'orie1. 
11 Wooden Furniture. 
12 Uniforms and curtains. 
13 File Board/File Coven/Envelope. 
14 Chalk Paacils/lnk. 
15 Iroa Oates and Orllls. 
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THE ASSAM GAZETrE, EXTRAORDINARY JULY 18, 1989 971 
ANNEXURE-A 
MARKETING . ASSIST ANCB SCHEME 
To implement the new SSI . products purchase Rules, tho A.ssam 
Small . Industrica Development Corporation will follow the Sd1.en1tt 
. .. ~numerated below, 
ldontificatons of the items : In . the first stage only 15 items <tt 
SSI products will be taken over by the ASIDC for suppiy to tht 
Government {~epartment. 
" The items are : 
I. Wire Netting and Barbed Wire. 
2. Sewin~ Machine. 
3. Canvas articles. 
4. Drugs and , Pharmaceuticals and clinical equi pments. 
5. Steel furniture. 
6. Ayurvedic medicines. 
7. Black Boards and Dusters. 
8. Plastic . items. 
9. Cane aRd Bamboo items. 
10 · . Electrical Accessorias. 
11. Wooden Furniture. 
12. Uniforms and Curtains. 
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18. File . Board/File Coven/Envelope. 
14. Chalk pencils/Ink. 
15. bon Gat~s and Grills. 
Q.aality Control: 
1. The items for which simple measuring tools are sufficient Technica \ 
Offioers of the . Corporation will look after the qualit y control. A 
certificate wlll be issued by the Corporation if required by the 
..... purchasing . aJithority. Other items for which laboratory facilities an 
Hquired will be teated in · the Central- Quality Contr0I Laboratory; 
Dir.torate of Industries, the ~mall Industries SorviCG bt[hite ~ ad 
!"he Public AwAlyst, Assam. · ' ' 
972 TH::!: ASS.LU\! GAZETTE. EX1nAORI:: ~ NARY JULY 18, 1909 ------- ---- - -( 
2. Deviation : If an item is found to deviate from the specified 
standard, the purchasing authority may accept the iterp. under deviation 
&nd at a certain percentage reduction of price which is agreeable to 
SSI Unit. 
3. Rejected items : Every effort will be made by the Cotp'oration 
officials to maintain a uniform · quality of the items before supply 
is made by the SSI Units even after that there must remain some 
substandard stores fixed with standard items. Such items may be 
rejected by the purchasing authority. The SSI Units will replace 
and remove such stores at their own cost. The purchasing authority 
will inform the Corporation about the acceptance or· rejection 
immediately after the stores are received. 
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. Manufacta1 iog : The Corporation will provide the 
necessary raw-materials to a unit for execution of the 
order. One field officer will look after the proper utilisation 
of the materials in every step. An order can be cancelled 
and materiaJs withdr~wn from a unit with an imme­
diately effective notice. This might be necessary to ensur:;, 
proper utilisation of the materials. ' 
Pricing : 
The following steps wiH be taken by the Corpmation 
to ensure a reaso~able and fair price of the items. 
(i). The entire . State will be divided into Zones and 
price of each item will be fixed Zonewise. This will help 
the purchaser to procure required stores from th.e nearest 
source at the most reasonable price. . 
(ii) Tenders. will be invited by the Corporation by 
advertisement in , three or four local news papers in three 
consecutive issues giving one month time to the SSI Units. 
Tender papers will be issued by the Corporation by 
realising th.e cost of . the ' papers from the intending 
tenderers. . , 
(iii) The rates . quoted will show the· break up of cost 
of each item; · 
.. (iv) A technical committee will be formed by the 
Corp oration with its own personnel ·and representatives of 
the Directorate of Industries, Small Industries Service 
[nstitutcs, Bureau of Indian State Public Ana"lyst and any other 
agenci ':s that th~ Corporation deem. 
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rHE ASSAM GAZE'ITE, EXTRAORDINARY, JULY 18, !989 973 
(v) The Committee shall sit and examine the rate and 
fixed most reasonable at a certain date. 
(vi) As the market price 0f every item of raw-mate1ial s, 
:abour, rent etc. are increasing every day. There ~h~JJ . be 
.·. a increase factor of ead item fixed by the Technical 
Committee• 
F= (A+ B + C ... • •. - .. ) 
p 
Column · F-Price incr ease factor. 
P_:..:Ptice fixed, original. 
A-Cost of raw-materials. 
B-Cost of labour . 
0-Cost o f. . ~ . . ... ....... etc. 
This procedure of a variable price will save the 
purchasers from loss due . to increase in cost with time· 
The technical committee cannot sit every month and spend 
enough time to fix new prices for the times. Thus enorm ous 
man-p ower, money and stationery will be . saved by the 
Government in purch asing t he stores. 
REGISTRATION OF UNITS; 
1. Ali SSI Units with valid stores -purchase registration 
with the Directorate of Industries are e ligible to be enrol 
led under this scheme if its product s falls und er the e nlisted 
items. · 
2. A unit found to be suitabie for r egistration will be 
asked t o deposit Rs. 100.00 as registr ation f ee and all rele­
vant p arti culars of the unit will be entered in a r egister. 
The units found to · be not suitable wiU be infor med of the 
reason for . disquali fication, so that the unit can .take steps 
lo rectify the· short comings . 
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974 THE ASSAM GAZE'ITE. EXTRAORDINARY, JULY 18, 1989 
3. As the Corporation connot handover the raw-mate .. 
rials to unit without security, all units registered under this 
scheme shall have to provide . sufficient security with the 
Corporation. The securities shall be in the form of (a) Lan­
ded property form or (b) Collateral surity in the form of 
guarantee or (c) Bank guarantee. 
INDENTING: 
T'1e purchasing authorities will issue indent to the 
Corporation for the required products _ 'with 90% advance. 
The Corporation wm immediately allot the work to the 
most suitable unit or units to complete supply within 
stipulated time. If the supply couJd not be completed in due 
time by the Corporation the purchasing authorities will 
deduct It% p. m· from bills. 
The stores w'll be despa tched by the units only after they are 
given despa tch instructions by the ASIDC. Normally the despatch will 
'have to commence within the third day from the date of despatch 
instructio ns, failin~ which the unit may oe penalised the extent .of 
baak intere&t on the amount. The stores will be received by the 
purchasing authori ty and the acceptance or rejection notes will be 
issued on the challans. · 
The Corp oratio ns will release payment up to 90% of the: bills 
to the units on completion of supply. Any advance or advances 
will be deducted fully~ The remaining 10% will be released on 
rec<;:ipt of full pavments of th.e bills from the purchasing authority, , 
INABILITY TO SUPPLY 
If the Corperation is un able to supply some items for any reasons, 
the purchasing authority will be communicated immediately in writing 
so that the authori ty may arr ange pu rchase from alternative sources~ 
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THE ASS.AM GAZETTE, EXTRAORDINARY, JULY 18, 1989 IP75 
ORGANISATION 
T he: scheme will be looked a fter by a manager i with senior officerr. 
under him. There shall be same field officers who will constantly visit 
the units executing orders. 
They will report to the senior officers about the smooth operation 
of the schemes. The problems arise which could not be solved ~ by 
the senior officers, the matter will be report ed to the Manager : for 
further action . 
The management of the Corporation shall review the procedures 
from time to time for any chang es required . 
G UW Al-lATl-Prillted & Pl.lbtisbod by the Dy. Direc tor{P J, Directorate of Ptg• a11ci 
Sty., A1sam, Gu wahati-21 {Bx-Gazette) No.231-l, JI0-300-18-7-1989· 
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