Section 188(3) in Rajasthan Panchayati Raj Rules, 1996
(3)When the tender is in respect of more than one articles for example stationery article or construction materials, the comparative prices can be considered either individually for each article or conjointly for all articles or for specified groups of article, so long as the sum total of the tender, accepted is the lowest, provided that the intention of the Panchayati Raj Institution to select the lowest tender in any of these ways is made in the tender notice.
