Section 183 in Karnataka Municipal Corporations Act, 1976
183. Invitation of tenders.
(1)At least seven days before entering into any contract or the execution of any work or the supply of any materials or goods which will involve and expenditure [exceeding such amount as may be notified by the Government from time to time] [Substituted by Act 32 of 1986 w.e.f. 17.6.1986 and again substituted by Act 32 of 2003 w.e.f. 16.6.2003.] the Commissioner shall give notice by advertisment inviting tenders for such contract:Provided that such advertisment shall be published only in such newspapers having such circulation as may be prescribed:Provided further that the standing committee may, at the instance of the Commissioner and for reasons which shall be recorded in its proceedings, authorise the Commissioner to enter into a contract without inviting tenders.(2)[ On receipt of the tenders made in pursuance of the notice given under sub-section (1), the Commissioner may, accept or reject any tender in accordance with the provisions of the Karnataka Transparency in public procurements Act, 1999 (Karnataka Act 29 of 2000)] [Substituted by Act 32 of 2003 w.e.f. 16.6.2003.]
