Section 279 in The Orissa Municipal Corporation Act, 2003
279. Invitation of tenders.
(1)At least seven days before entering into any contract or the execution of any work or the supply of any materials or goods which will involve an expenditure of twenty thousand rupees, the Commissioner shall give notice by advertisements inviting tenders for such contract:Provided that the Standing Committee on Contracts may, at the instance of the Commissioner and for reasons, which shall be recorded in its proceedings, authorize the Commissioner to enter into a contract without inviting tenders.(2)On receipt of the tender made pursuance of the notice given under Sub-section (1), the Commissioner may, subject to the provisions of Section 278, accept any tender which appears to him upon a view of all the circumstances to be the most advantageous, but he shall not reject all the tenders without the,sanction of the Standing Committee on contracts.
