Section 22(2) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
(2)When the Panchayat decides to adopt the auction-cum-tender procedure, the Executive Authority or the Commissioner or the Secretary, as the case may be, shall issue auction-cum-tender notice with appropriate terms and conditions covering the salient formalities and legal aspects of each of the system in the same notice fixing a suitable time for conducting the auction and some other time on the same day following the completion of auction proceedings, for opening the tenders for the same items of leases or sales. Under any circumstances, the time appointed for the receipt of tenders shall not exceed the time appointed for the conduct of auction and any tender, received after the commencement of the auction shall be straightaway rejected without opening. Security deposits shall be specified separately for auction and tender. The time, place and the last day for the receipt of tenders and the time, place and last day for the sale of tenders documents and payment of tenders deposits, shall also be specified in the notice. A Tenderer can send his tender by registered post sufficiently in advance so as to reach the office of the tenderee before the appointed date and time and the official who receives the postal cover up to the time on the last day fixed for the receipt of tenders shall deposit it into the tender box prepared and kept for that purpose.
