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State of Tamilnadu - Section

Section 23 in Management and Preservation of Properties of Religious Institutions Rules

23. Acceptance of tenders.

(1)All tenders for works or supplies shall be accepted only after taking into consideration the financial status of the tenderers, their capability, the security offered by them and the record of their execution of any works previously. Ordinarily the lowest tender shall be accepted. If in any case, it is decided to accept any tender other than the lowest tender, the trustee or the Board of Trustees, as the case may be, shall prepare a confidential record containing the reasons therefor on the comparative statement referred to in rule 22 and send all the tenders and the comparative statement prepared under rule 22 to the appropriate authority, who shall power to pass final orders. The acceptance or rejection of tenders is left entirely to the discretion of the trustee or the Board of Trustees, as the case may be, and no tenderer can demand the cause of rejection of his tender to be divulged to him. Such an explanation may, however, be called for by a superior authority, if considered necessary.Tenders received by religious institutions in respect of works the monetary limit of which is specified in column (1) below shall be sanctioned by the authorities of the Department specified in the corresponding entries in columns (2) and (3) thereof, respectively.
Monetary limit in Rupees Technical authority competent to scrutinizetenders Administrative authority to approve tenders
1 2 3
Up to Rs. 25,000 Assistant Engineer of the Highways and RuralWorks Department or Public Works Department or Hindu Religiousand Charitable Endowments Administration Department. In the case of religious institutions notpublished under section 46 of the Act, the Assistant Commissionerhaving jurisdiction and the Assistant Commissioner / ExecutiveOfficer concerned in the case of religious institutions having anExecutive Officer in the cadre of Assistant Commissioner subjectto revision or cancellation by the Commissioner.
Rs. 25,001 to 2,00,000 Assistant Divisional Engineer of the Highwaysand Rural Works Department or Assistant Executive Engineer ofPublic Works Department [or Assistant Divisional Engineer orAssistant Executive Engineer of Hindu Religious and CharitableEndowments Administration Department In the case of religious institutions having anExecutive Officer in the cadre of Deputy Commissioner, ExecutiveOfficer concerned subject to revision or cancellation by theCommissioner.
Rs. 2,00,001 to 5,00,000 Assistant Divisional Engineer of the Highwaysand Rural Works Department or Assistant Executive Engineer ofPublic Works Department,Assistant Divisional Engineer orAssistant Executive Engineer of the Hindu Religious andCharitable Endowments Administration Deptt. In the case of religious institutions includedin the list published under section 46(i) and (ii) and all theinstitutions not published under section 46 of the Act, the JointCommissioner having jurisdiction and the Joint Commissioner /Executive Officer in respect of religious institutions having anExecutive Officer in the cadre of Joint Commissioner subject torevision or cancellation by the Commissioner.
Rs. 5,00,001 to 1,00,00,000 By the Superintending Engineer of the Highwaysand Rural Works Department or Public Works Department or HinduReligious and Charitable Endowments Administration Department. The Commissioner subject to the modification orcancellation by the Government.
Rs. 1,00,00,000 and above -do- The Government.
Explanation. - If the tenders are scrutinised by a retired technical person, it shall be, by a person of that next high grade.
(2)The Commissioner shall have power to delegate all or any of the powers under this rule to any subordinate authority including those serving in religious institutions on deputation and such delegation to technical person shall always be subject to the monetary limits prescribed above; and
(3)Notwithstanding the provisions of sub-rule (1), the decision of trustee or the Board of Trustees, as the case may be, in respect of tenders for works or supplies, the amount for value of which exceeds Rs. 5,000 shall be subject to the confirmation of the appropriate authority.