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State of Tamilnadu - Section
Section 25 in Tamil Nadu Panchayats (Preparation of Plans and Estimates for Works and Mode and Conditions of Contracts) Rules, 1998
25. Acceptance of tender for special reason.
- Tenders which exceed the estimated rate or amount shall not ordinarily be accepted. Where on the ground of urgency or for other special reasons, if it is proposed to accept such tenders, the previous approval of the authority specified in column (2) of the Table below shall be obtained: -| Value or the amount of the work | Authority | ||
| (1) | (2) | ||
| 1. | Not exceeding rupees fifty thousand. | (a) | The Assistant Executive Engineer (RuralDevelopment), if the tender rate exceeds the estimate rate by notmore than three per cent. |
| (b) | The Executive Engineer (Rural Development), ifthe tender rate exceeds the estimate rate by three per cent, butnot more than five per cent. | ||
| (c) | The Superintending Engineer (Rural Development),if the tender rate exceeds the estimate rate by five per cent,but not more than fifteen per cent. | ||
| (d) | State Government, if the tender rate exceeds theestimate rate by more than fifteen per cent. | ||
| 2. | Exceeding rupees fifty thousand but notexceeding rupees three lakhs. | (a) | Executive Engineer (Rural Development), if thetender rate exceeds the estimate rate by not more than five percent. |
| (b) | Superintending Engineer (Rural Development), ifthe tender rate exceeds the estimate rate by more than five percent, but not more than fifteen per cent. | ||
| (c) | State Government, if the tender rate exceeds theestimate rate by more than fifteen per cent. | ||
| 3. | Exceeding rupees three lakhs, but not exceedingrupees five lakhs. | (a) | Superintending Engineer (Rural Development), ifthe tender rate exceeds the estimate rate by not more thanfifteen per cent. |
| (b) | State Government, if the tender rate exceeds theestimate rate by more than fifteen per cent. | ||
| 4. | Exceeding rupees five lakhs. | State Government. |