Section 68 in The Orissa Development Authorities Rules, 1983
68. Manner of inviting tenders.
(1)Tenders on behalf of the Authority, shall be invited by the Engineer-member or any other officer authorised by the Engineer-member by way of-(a)advertisement at least in one local newspaper circulating within the area under the jurisdiction of the Authority;(b)affixing a notice at the Head and Branch offices of the Authority and other local offices of Departments of Government connected with the execution of work.(2)Every advertisement or notice published under Sub-rule (1) shall state -(i)when and where the tender documents may be inspected or obtained;(ii)when and where the tenders are to be submitted;(iii)when and where the tenders are to be opened;(iv)amount of earnest money to accompany the tender and the amount and nature of security required in case the tender is accepted;(v)the estimated cost of the work and the time within which the work is required to be completed;(vi)reservation of right to reject any or all of the tenders received without assigning any reason;(vii)any other matter that may be considered necessary.
