Section 11 in Punjab Water Supply and Sewerage Board (Purchase Procedure)
11. Cancellation/Reinvitation of Tenders.
- Tenders may be reinvited by the contracting/purchasing agency with the approval of the competent authority in the event of :-(a)Any subsequent change necessitated, in technical specification.(b)Inadequacy of number of tenders.(c)Unsuitability of offers.(d)Pronounced changes in market trend.(e)Any other compelling reasons to be recorded in writing.(f)The competent authority reserves the right to reject all the tenders or the lowest or any other tender which in its judgment does not appear to be in its interest and no correspondence in this regard will be entertained. Tender will be regarded as constituting an offer or offers open to acceptance in whole or in part or parts at the discretion of the authority competent to purchase.
