Section 129 in Rajasthan District Board Account Rules
129.
Whenever a work is to be given by contract, the following particulars shall invariably be furnished to intending contractors:-(a)Name of work with the amount of estimate.(b)The time that would be allowed for completion of the work.(c)When and where the tender forms with Schedule of quantities and specifications will be supplied and at what price.(d)When and where the tenders should be submitted.(e)When and where and by whom the tenders will be opened.(f)The amount of earnest money to accompany tender.(g)The amount and nature of security required in case the tender is accepted, and(h)with whom the acceptance of tender will rest.Power to reject any or all the tenders so received shall always be reserved.Earnest Money with a Tender
