Lok Sabha Debates
Need For Intervention By Ministry Of Tribal Affair Into The Irregularities In ... on 19 March, 2021
Seventeenth Loksabha > Title: Need for intervention by Ministry of Tribal Affair into the irregularities in bidding system for 55 Eklavya Model Residential Schools and allocation of their respective sites.
DR. R.K. RANJAN (INNER MANIPUR): Hon. Chairperson, Sir, we are fortunate that out of 62 newly sanctioned Eklavya Model Residential Schools in the North-East region, our State got 12. I hope that these schools will do the same as Kendriya Vidyalaya and Navodaya School, which are doing extremely well in my State.
However, it is surprising to note that legitimate L1 bidder for 55 Eklavya Model Residential Schools was not allocated even a single allocation, but they were allocated to L2 and L3 bidders without consulting and taking the consent of the lowest bidder. As per the NESTS guidelines, the final selection of the successful bidder would be considered as per the Least Cost System in line with rules of the General Financial Rules, 2017. This is a gross violation of the guidelines laid down by the CVC.
Moreover, some vested or interested groups might be trying to alter the locations originally allotted to the sanctioned schools. This is not proper and it should not be done. These schools must be constructed at the already decided sites.
I urge upon the Tribal Affairs Ministry to go ahead with the original plan. We hope that it will be a blessing for the tribal students of my State.
Thank you.