Section 14(2) in Tamil Nadu Panchayats (Preparation of Plans and Estimates for Works and Mode and Conditions of Contracts) Rules, 1998
(2)Every notice published under sub-rule (1) shall state, -(i)when and where the contract documents may be inspected;(ii)the precise form of tendering, that is, whether it shall be at specified percentage below or above estimate rates, or whether definite rate issued be quoted for each item of work included in the schedule;(iii)when and where tenders are to be submitted;(iv)when and where they are to be opened;(v)the amount of earnest money which shall accompany the tender and the amount and nature of security required in case the tender is accepted; and(vi)the authority competent to accept the tender, reserve the right to reject any or all of the tenders received without assigning any reasons.
