A Tender Committee consisting of the Chairman as President and in his absence the Vice-Chairman, Executive Officer and the Municipal Engineer shall at the time and place specified for the purpose open the sealed covers containing the tenders in the presence of such of the tenderers or their authorised agents as may be present. Until the sealed covers are so opened they shall be kept in the personal custody of the Executive Officer. On opening the tenders, the Chairman shall initial all corrections in each tender, which may have been made by the tenderer and duly attested by him. If there are corrections in the tender unattested by the tenderer a note of such corrections shall be made on the tender itself when it is opened.
