Section 126 in Greater Hyderabad Municipal Corporation Act, 1955
126. Tenders to be invited for contracts involving expenditure exceeding [Rs.5 lakhs] [Substituted including marginal heading by Act No.11 of 1991.].
(1)Except as is hereinafter otherwise provided, the Commissioner shall, at least seven days before entering into any contract for the execution of any work or the supply of any materials or goods which will involve an expenditure exceeding [rupees five lakhs] [Substituted including marginal heading by Act No.11 of 1991.], give notice by advertisement in the local newspapers, inviting tenders for such contract.(2)The Commissioner shall not be bound to accept any tender which may be made in pursuance of such notice, but may accept, subject to the provision of clause (c) of section 124, any of the tenders so made which appears to him, upon a view of all the circumstances, to be the most advantageous:Provided that the Standing Committee may for reasons which shall be recorded in their proceedings, authorise the Commissioner, to enter into a contract without inviting tenders as herein provided or without accepting any tender which he may receive after having invited them.
