Section 42(10)(ii) in The Orissa Agricultural Produce Markets Rules, 1958

[Cites 0, Cited by 0] [Section 42(10)] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(10)(ii) in The Orissa Agricultural Produce Markets Rules, 1958

(ii)Where the capacity for work and the integrity of a tenderer is not known his tender need not be necessarily rejected. But in such case an additional security not ordinarily exceeding 15% of the contract amount as the Committee consider necessary shall however be taken from such tenders if the circumstances so warrant. Where the lowest tender is rejected next lower tender shall be considered. If it is considered undesirable to accept that tender the next lower tender shall be considered. In every order of rejection of a tender the reasons shall be recorded in writing by the Chairman.

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State of Odisha - Subsection

Section 42(10)(ii) in The Orissa Agricultural Produce Markets Rules, 1958