Section 19 in Management and Preservation of Properties of Religious Institutions Rules
19. Advertisement or notice calling for tenders.
- Every advertisement or notice published under rule 18 shall also state-(1)when and where the contract documents may be inspected and the blank forms of tender can be obtained and also the amount to be paid for copies of plans or other tender documents.(2)the amount of earnest money to accompany the tender and the amount and nature of the security deposit required in the case of the accepted tender.In the case of lump sum contracts, the amount of earnest money and that of the additional security, and in the case of piece work contracts, the amount of earnest money should each be 2-1/2 per cent of the sanctioned estimated figure when the contract is for all the items of work included in the estimate or 2-1 /2 per cent of the estimated amount of contract, when the contract is only for part of the work included in the estimate.(3)the authority competent to accept the tender;(4)that the authority competent to accept the tender reserves his right to reject any or all of the tenders received without assigning any reason;(5)that no tender will be accepted unless it is submitted in duplicate in a sealed cover and is in the form specified in Annexure-II;(6)that no tender shall be accepted from any person directly or indirectly connected with Government service or the service of a religious institution.
