Section 185 in Rajasthan Panchayati Raj Rules, 1996
185. Notice inviting tenders.
(1)The notice inviting open tenders in sealed cover shall be issued specifying: -(a)Articles required, quantity, specifications as regards quality and approximate value and other necessary details e.g., rates may be quoted for each item or in groups etc.(b)The date and time of submission of tenders in the office of Panchayati Raj Institution concerned.(c)2% earnest money of the estimated value to be deposited with the tender.(d)The date and time at which the tenders will be opened.(e)Authority competent to accept the tender or reject without assigning any reason therefor.(2)A copy of such tender notice in Hindi shall be pasted at the office of the Panchayati Raj Institution concerned and such other places as may be deemed fit and copies shall also be sent to reputed firms, dealers and suppliers.(3)Advertisement shall be sent in at least one news paper having wide circulation in the district.(4)[ The period of notice shall be as under: -(a)10 days, if tender amount is more than Rs. 50,000/- but up to Rs. 5,00,000/-:(b)15 days, if tender amount is more than Rs. 5,00,000/- but up to Rs. 10,00,000/-;(c)30 days, if tender amount is more than Rs. 10,00,000/-;Provided than in case of urgent requirement which shall be recorded in writing the purchase committee and committee at the level of department, may reduce the period of notice for open tender from 30 days to 20 days and from 15 days to 10 days.][Substituted by the Rajasthan Panchayati Raj (Amendment) Rules, 2006 : Rajasthan Gazette Extraordinary, Part -IV-C (I) dated 15.6.2006.]
