Section 11 in Tamil Nadu Panchayats (Preparation of Plans and Estimates for Works and Mode and Conditions of Contracts) Rules, 1998
11. Dispense with further call of tender.
(1)Notwithstanding anything contained in these rules, the executive authority or commissioner or secretary, as the case may be, may up to such date as the State Government may, by general or special order, specify, from time to time, dispense with further call of tenders either when no tender is received in the first instance or only high premium tenders which are not considered reasonable are received and are rejected -(a)if the value or the amount of the work does not exceed rupees five lakhs with the approval of the village panchayat or panchayat union council or district panchayat, as the case may be;(b)if the value of the amount of the work exceeds rupees five lakhs, but does not exceed rupees ten lakhs with the approval of the Collector of the district concerned;(c)if the value or the amount of the work exceeds rupees ten lakhs, but does not exceed rupees one crore with the approval of the Director of Rural Development; and(d)if the value or the amount of the work exceeds rupees one crore with the approval of the State Government.(2)In case tenders are not dispensed with under sub-rule (1), the executive authority or commissioner or secretary, as the case may be, may negotiate with the tenderers in order to entrust the work to the most suitable tenderer having regard to all the local conditions and accept an offer at the rate other than specified in the tender with the approval of the Collector of the district concerned, -(i)if the value or the amount of the work does not exceed rupees five lakhs with the concurrence of village panchayat or panchayat union council or district panchayat, as the case may be;(ii)if the value or the amount of the work exceeds rupees five lakhs, but does not exceed rupees ten lakhs with the concurrence of the Collector of the district concerned;(iii)if the value or the amount of the work exceeds rupees ten lakhs and does not exceed rupees one crore with the approval of the Director of Rural Development; and(iv)if the value of the work exceeds rupees one crore, with the concurrence of the State Government.
