Section 186(1) in Rajasthan Panchayati Raj Rules, 1996
(1)On, but not before the date and time specified in the notice, tenders shall be opened by purchase committee in the office of Panchayati Raj Institution concerned in the presence of such tenderers or their representative as may be present at that time. It shall be verified that seals are intact and date and time of opening shall be endorsed on each tender by the officers present by signing the tender.[Provided that the meeting of the Purchase Committee, constituted under , clause (a) of sub-rule (2) may be held at the Gram Panchayat or Panchayat Samiti office.] [Inserted by Notification No. G.S.R. 111, dated 15.3.2011 (w.e.f. 30.12.1996).]
