[21st January 2025] In
exercise of the powers conferred by clauses (2) and (3) of Article 166 of the
Constitution of India, the Governor of Kerala hereby makes the following rules
further to amend the Rules of Business of the Government of Kerala, namely:- (1)
These rules may be
called the Rules of Business of the Government of Kerala (Amendment) Rules,
2025. (2)
They shall come into
force at once. In
the Rules of Business of the Government of Kerala, in PART II, in the FIRST
SCHEDULE, (1)
under the heading
"List of Departments", - (a)
after serial number
and entry "34. Programme Implementation, Evaluation and Monitoring
Department", the following serial number and entry shall be inserted,
namely:- "35. Public Procurement Advimsory Department" ; (b)
the existing entry
against serial number 42 shall be omitted; (c)
the existing serial
numbers from 35 to 48 shall be renumbered consecutively from 36 to 48. (2)
under the heading
DISTRIBUTION OF BUSINESS AMONG DEPARTMENTS OF THE SECRETARIAT, - (a)
after the sub-heading
"XXXIV. PROGRAMME IMPLEMENTATION, EVALUATION AND MONITORING
DEPARTMENT" and the entries thereunder, the following sub-heading and
entries shall respectively be inserted, namely:- "XXXV. PUBLIC PROCUREMENT ADVISORY DEPARTMENT (1)
General questions
relating to stores purchase like correspondence with the Government of India
and the Director General of Supplies and Disposals, issue of general
instructions and orders on stores purchase (Stores Purchase Manual), advice to
Administrative Departments on stores purchase and on relaxation of provisions
of Stores Purchase Manual. (2)
Banning of business
with firms / suppliers and imposition of other penalties. (3)
Registration of
firms. (4)
Settling of rate
contract. (5)
Inspection of
purchase files of Government offices." (b)
the existing entries
under sub-heading XLII. shall be omitted; (c)
the existing serial
numbers prefixing the sub-heading from XXXV to XLVIII shall be renumbered
consecutively from XXXVI to XLVIII.Rules
of Business of The Government Of Kerala (Amendment) Rules, 2025
PREAMBLE