(1)The Board may determine either generally for any class of cases or specially for any particular case whether a work should be executed by contract or otherwise.(2)When it is decided to execute a work by contract or purchase any materials or goods and the expenditure involved in such execution or purchase is estimated to exceed [fifty thousand rupees] [Substituted 'five thousand' by Act No. 23 of 2008, dated 18.9.2008.], the Chairman shall, at least seven days before entering into such contract or making such purchase give notice by advertisement in the local newspapers inviting tenders for the same:Provided that the Board may, at the instance of the Chairman and with the sanction of the State Government, for reasons to be recorded in the proceedings, authorise the Chairman to enter into a contract without inviting tenders:Provided further that every contract made by the Chairman involving an expenditure exceeding [fifty thousand rupees] [Words substituted for the words 'one thousand rupees and not exceeding three thousand rupees' by W.B. Act 43 of 1983.] shall be reported by the Chairman to the Board within fifteen days after it is made.(3)In every case involving an expenditure exceeding [fifty thousand rupees] [Words substituted for the words 'three thousand rupees' by W.B. Act 43 of 1983.] in which tenders are invited, the Chairman shall place before the Board the specifications, conditions and estimates and all the tenders received, specifying the particular tender (if any) which he proposes to accept.(4)In every case in which the acceptance of a tender would involve an expenditure exceeding [twenty-five lakhs of rupees] [Words substituted for the words 'one lakh of rupees' by W.B. Act 43 of 1983.] and the Board propose to accept a tender which is not the lowest tender received, they shall submit to the State Government the specifications, conditions and estimates and all the tenders received, specifying the particular tender which they propose to accept with the reasons for such proposal.(5)Neither the Board nor the State Government shall be bound to sanction the acceptance of any tender which has been made; but the Board, or the State Government, as the case may be, may sanction the acceptance of any of such tenders which appears to them, upon a view of all the circumstances, to be the most advantageous, or may direct the rejection of all the tenders submitted to them.
