Do check our products such as, LIBIL: litigation check tool to mitigate legal risk, Patrol: case management tool to monitor and collaborate on cases, and legal research tool to access largest legal database.

Public Procurement Policy For Micro And Small Enterprises (Mses) Amendment Order, 2022

Public Procurement Policy For Micro And Small Enterprises (Mses) Amendment Order, 2022

Public Procurement Policy For Micro And Small Enterprises (Mses) Amendment Order, 2022

 

[08th December 2022]

In exercise of powers conferred by section 11 of the Micro, Small and Medium Enterprises Development Act, 2006 (27 of 2006), the Central Government hereby makes the following order further to amend the Public Procurement Policy for Micro and Small Enterprises (MSEs) Order, 2012, namely:-

Order - 1. Short title and commencement.

(1)     This order may be called the Public Procurement Policy for Micro and Small Enterprises (MSEs) Amendment Order, 2022.

(2)     This order shall come into force on the date of its publication in the Official Gazette.

Order - 2.


In the Public Procurement Policy for Micro and Small Enterprises (MSEs) Order, 2012, in the annexed Order No.21(1)/2007-MA dated 21.06.2010, after sub-paragraph (iv) of paragraph 3, the following sub-paragraph shall be inserted, namely :-

"(v) Consider the requests of the Central Ministries/ Departments/ PSUs for exemption, on a case to case basis, from procuring certain items from the reserved list for MSEs through open tendering".