Section 1 in General Rules and Directions for the Guidance of Contractors
1.
All work proposed for execution by contract will be notified in a form of invitation to tender posted on a board hung up in the office and signed by the Chief Engineer or other duly Authorised Engineer.The form of Invitation to tender will State the work to be carried out, as well as the date of submitting and opening tenders, and the time allowed for carrying out the work; also the amount of earnest money to be deposited with the tender, and the amount of the security deposit to be deposited by the successful and the percentage, if any, to be deducted from bills. Copies of the specifications, designs and drawing and Estimated rates/Scheduled rates and any other documents required in connection with the work signed for the purpose of identification by the Executive Engineering, shall also be open for inspection by the contractor at the office of Chief Engineer or other duly authorised Engineer during office hours.
