SUPREME COURT JUDGES LIBRARY

BOOKS   ACQUISITION POLICY  

        Books and other library materials are purchased in the library on the recommendation of the Hon’ble Library Committee and with the approval of the Hon'ble the Chief Justice of India.  

2)     As per directions of the Hon'ble the Chief Justice of India, vide Order dated 3.4.2006 a Public Notice was published for empanelment of book vendors for different categories of law books and other library material.  In response to our Public Notice 15 vendors  submitted their quotations giving details of maximum library discount for various categories of library books such as Indian Books, Foreign Books, Indian Reprint of Foreign Books, Central Bare Acts, State Bare Act, Manual of Central Acts and Manual of State Acts.   A Committee of three officers was constituted to scrutinize all the offers received for empanelment and recommend appropriate panels.   The Committee recommended a panel    of vendors who have offered maximum discount on purchase of law books and library material.  The panel recommended by the Committee was approved by the Hon'ble the Chief Justice of India, vide Order dated 25.7.2006.  A copy of the approved panel, also indicating the discount offered by the empanelled vendors is placed below at F/'A'.  

3)     As per the new Acquisition Policy, now the books and other library material will be provided on approval basis by the empanelled vendors and all the books so given will be placed before the Hon'ble Library Committee.  Recommendations of the Hon'ble Library Committee will be placed before the Hon'ble the Chief Justice of India and after the approval of His Lordship,  the order for supply of approved books will be placed on the  vendors empanelled for the book(s) in question. In the categories where more than one vendor have been empanelled due to  same discount offered by them,  as far as possible, orders of almost equal quantity shall be placed amongst them with the approval of Registrar (Library).  It will be mandatory for the empanelled vendor to supply the ordered books within the stipulated time period.  If he fails to do so, or expresses his inability to supply the same, the ordered book can be purchased from the market and the dealer will have to bear the difference of discount on account of purchase   from   the   open    market, which would  be  deducted  from his pending bills. If the empanelled vendor repeatedly fails to supply the ordered books, his name may be struck off from the panel. The panel will be initially valid for a period of two years.  

4)     Hon'ble the Chief Justice of India, vide Order dated 25.1.2006 has also approved that if a book is urgently required by any of the Hon'ble Judge and its cost does not exceed Rs. 5000/-, the same may be purchased by the library with the approval of the Hon'ble Senior Judge of the Library Committee.  Financial Sanction for the same can be obtained from the Head of the Office i.e. Registrar (Admn.).  

5)     Hon'ble the Chief Justice of India, vide Order dated 25.1.2006 has also allowed the library to continue the   present practice  of  subscribing to current Indian and Foreign Journals and Reports. Presently, the Journals are subscribed only after the approval of the Hon'ble Library Committee and approval of the Hon'ble the Chief Justice of India.  If requisition for subscribing to any new Journal is received from any of the Hon'ble Judge, Submission Note is prepared and placed before the Hon'ble Library Committee and the Hon'ble the Chief Justice of India for approval. Renewal of   Journals  is  being  done   by  the   Registrar(Library)   as   per delegation of  powers by the Hon'ble the Chief Justice of India.  

6)     Hon'ble the Chief Justice of India , vide Order dated 25.1.2006 has also permitted the   present practice   to purchase the bound volumes of Foreign Journals on library discount of 5% to 10%.

         Submitted for perusal please.

                                               (O.P. Chadha)                                                         DIRECTOR