Section 20 in Tamil Nadu Panchayats (Preparation of Plans and Estimates for Works and Mode and Conditions of Contracts) Rules, 1998
20. Opening of sealed tender cover.
- The executive authority or commissioner or secretary, as the case may be, or any responsible official authorised by him in this behalf shall, at the time and place specified for the purpose, open the sealed covers containing the tender in the presence of two officials in that office in addition to the presence of such of the tenderers or their authorised agents as may be present. Until the sealed covers containing tenders are so opened, they shall be kept in the personal custody of the executive authority or commissioner or secretary or of such official as may be authorised by him in that behalf. On opening the tenders, the executive authority or commissioner or secretary, as the case may be, or the official authorised by him to open the tenders shall initial all corrections in each tender which may have been made by the tenderer and attested by him. If there are corrections in the tender unattested by the tenderer, a note of such corrections shall be made on the tender itself when it is opened. The executive authority or commissioner or secretary, as the case may be, or the official authorised by him to open the tenders shall enter the total number of tenders received in the tender register against each work.
