Section 9(2) in M.P. Panchayat (Purchase of Material and Goods) Rules, 1999
(2)Every notice or advertisement published under sub-rule (1) shall state inter alia,(a)the conditions under which, the officer from whom, and the price, if any, for which a copy of the schedule of quantities of the various kinds of articles can be obtained if they can not he mentioned in detail in the notice or advertisement itself;(b)the precise form in which the tender shall be made, that is whether the prices for various articles are to be quoted and whether comparative value of the tender will be examined with reference to each article mentioned in the schedule of quantities or for all such articles conjointly or for groups of such articles;(c)the lime and place tor presenting the tenders allowing a period of atleast 10 days from the date of publication of the notice at the office of the Panchayat or in case falling under clauses (b) and (c) of sub-rule (1) from the appearance date of the first advertisement in the newspaper;(d)the time and place for opening the tender;(e)the amount of earnest money which should accompany the tender and the amount and nature of the security which will be required in case the tender is accepted. The security amount shall not be less than 8% of the cost of materials or goods;(f)the authority competent to accept the tender;(g)the authority competent to accept the tenders reserves the right to reject any or all of the tenders received without assigning reasons; and(h)that a tenderer who withdraws his tender, without valid reasons (to be decided by authority competent to accept the tender) shall be liable to have his subsequent tenders summarily rejected and such person shall be liable to be responsible for the compensation if Panchayat is put to less by recalling tenders. The amount of loss shall be recoverable as arrears of land revenue.
