Section 139 in The M.P. Municipal Accounts Rules, 1971
139. Tenders.
(1)In the case of works to be executed by contracts, tenders shall be invited by the Chief Municipal Officer in accordance with the provision of Section 112 of the Act and in the manner as prescribed under Rule 140 of these rules :Provided that the works, for which the Municipal Council under sub-section (3) of Section 112 of the Act has authorised the Chief Municipal Officer not to invite tenders, shall be executed through approved contractors at scheduled rates or at rates lower than the scheduled rates for the purpose of these rules the schedules of rates as in force in the P.W.D. in the district in which the Municipal Council is situated, shall be deemed to be the schedule of rates to be followed by the Municipal Council concerned unless and otherwise specified with the prior approval of Government with reference to Rule 147 :Provided further that a number of comparatively small contractors may be employed in a large work to allow of there being allotted, as the work progresses a quantity of work suitable to their capacity. In such cases Public Works Department model from K2, K3 or K4 shall be used.(2)Contracts shall not be given to person who may have failed to complete their previous contracts of whatever nature within the stipulated time and amount.(3)The tenders in a form approved by the Public Works Department of the Government (on the model of the Public Works Department Form No. A, B, C. D, E or F as the case may be) shall be called for in scaled covers by a date to be specified in the notice to be published in the form similarly approved (on the model of Public Works Department from the notification calling for tenders or form of notice of tenders for piece work as the case may be).(4)Tenders for public works shall be presented to the Chief Municipal Officer and who shall open them at the notified date and time and initial them after endorsing the date and time of their opening. The Chief Municipal Officer with his recommendations shall submit the tenders with a comparative statement to the authority which is competent to sanction the tender under the Act and these rules.(5)A list of till tenders received for each work shall be maintained and made available for scrutiny when required.
