Section 67(1) in The Gujarat Municipalities Act, 1963
(1)Except as is otherwise provided in sub-section (3), a Chief Officer shall, 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 five thousand rupees, give notice by advertisement in a newspaper, inviting tenders for such contract:Provided that where the work or supply involves an expenditure exceeding twenty thousand rupees, the advertisement shall be published in such one or more daily newspapers as may be approved by the municipality:Provided further that at least clear seven days shall be allowed to elapse between the date of the publication of the advertisement in the newspapers inviting tenders and the last date fixed for the receipt of tenders by the Chief Officer.
