Benefits to Centre & State Governments Several advantages, finally reflecting by way of savings for exchequers, accrue to central and state governments by virtue of adhering to fair competition norms.
Fair competition among suppliers improves VFM (Value For Money) gains for procurement agencies.
Positive effect takes place on wages, working conditions and workers' welfare as a result of increase in allocative efficiencies arising in labour market.
Small enterprises, self-employed and micro-retailers are protected against abuse of dominance by bigger enterprises.
Competition Law and CCI can help government and government bodies by:
Helping to sensitize their procurement officers to the harmful effects of anti competitive practices by suppliers, contractors or manufacturers.
Helping identifying areas where bid-rigging, cartelisation or abuse of dominance may be taking place more often.
Familiarising with the legal remedies available in competition law.
Helping them develop competition compliance programs.
Providing competition advise.
Helping Nodal Officers at state level in overseeing the task of ensuring fair competition.
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