(1)Tenders shall be called for in respect of every work which is to be executed on contract.Provided that the Council may dispense with tenders-(a)in the case of a supplemental maintenance work relating to a road which is found necessary after the annual maintenance contract for that road has been settled if the estimated cost of the supplemental maintenance work does not exceed 50 per cent of the amount of the original maintenance estimate or [Rs. 20,000 (twenty thousand)] [Substituted vide HUD Department Notification No.44718 dated 10.11.1986.] whichever is less :(b)in the case of any emergent work if the estimated cost of the work does not exceed [Rs. 10,000 (ten thousand)] [Substituted vide HUD Department Notification No.44718 dated 10.11.1986.] and the Executive Officer or the Municipal Engineer certify that the delay, labour or cost involved will outweigh the advantage arising from ceiling for tenders.(2)Where tenders are not called for or are dispensed with the Council shall get the work done through a contractor selected from the register of contractors at rates which shall not ordinarily exceed the sanctioned schedule of rates. Where on the ground of urgency or for other special reasons it is proposed to allow rates exceeding the sanctioned schedule of rates, the previous approval of the Inspector of Local Works shall be obtained :Provided that any such work may be entrusted to a person in the locality who is not a registered contractor but who is interested in its execution if in the opinion of the Council such agency is desirable and if the estimated cost does not exceed Rs. 1,500 (fifteen hundred):Provided further that the supplemental maintenance work shall be entrusted to the contractor for the original maintenance work at the same rates as for the original maintenance work.
