Section 10 in The M.P. Hospital Supplies Rules, 1972
10.
(a)Tenders shall be opened at the fixed time and place before purchase committee in the presence of the tenderers if present. Immediately after opening of the tenders the Chairman and the members of the Purchase Committee shall put their signature with time and date on every page of the tender and shall record thereon a certificate to the effect that there are no erasures or overwriting in the tender, and if there is any, then it should also be recorded as to what is that erasure or overwriting and it is at what place. After opening of the tenders, they shall be read out to all the tenderers and if desired they shall also be shown to them, and they may sign on them.(b)On the date of opening of the tenders the prevailing market rates or all rates shall be recorded in a comparative statement.(c)After preparing the comparative statement, the Purchase Committee shall record its opinion. In case only one tender is received, it shall be taken in consideration keeping in view the market rates and may be sent for acceptance. Thereafter the tender notice, original tenders and original copies of the challan, the solvency certificate, the rates obtained from the Tehsildar and the comparative statement shall be forwarded to the Director for acceptance and shall be accorded not on the basis of the value of the articles included in each category but on the basis of the lowest rates quoted by the tenderer for each article keeping in view the quality of the article. On receiving the acceptance the tenderers shall be informed, that their tenderers have been accepted and that they should deposit 3 per cent of the total tender value in the Treasury and produce the challan and should sign an agreement in the form given in Appendix 'E' before commencing the supply of the articles of the contract.(d)It is not necessary that the accepted rates of the tender should not be more than those certified by the Tahsildar.
