Section 18 in Tamil Nadu Panchayats (Preparation of Plans and Estimates for Works and Mode and Conditions of Contracts) Rules, 1998
18. Tender from the registered contractors.
- Only tenders from the registered contractors shall be considered. This condition shall not be enforced in the case of capital works the value or amount of which exceeds rupees fifty thousand in the case of steel work, or in cases in which the Assistant Engineer (Rural Development) or Block Engineer certifies that the work, requires the use of special plant or materials and specially trained labourer and that tenders from unregistered contractors may be considered. In the case of capital works, the value or amount of which exceeds rupees fifty thousand, tenders from engineering firms of standing and from contractors registered in or outside the village panchayat or panchayat union or district panchayat area for such capital works may be considered. A tender register shall be maintained in the village panchayat, panchayat union and district panchayat offices, respectively, in Form II as appended to these rules and such register shall be treated as confidential.
