Section 185(1) in Rajasthan Panchayati Raj Rules, 1996
(1)The notice inviting open tenders in sealed cover shall be issued specifying: -(a)Articles required, quantity, specifications as regards quality and approximate value and other necessary details e.g., rates may be quoted for each item or in groups etc.(b)The date and time of submission of tenders in the office of Panchayati Raj Institution concerned.(c)2% earnest money of the estimated value to be deposited with the tender.(d)The date and time at which the tenders will be opened.(e)Authority competent to accept the tender or reject without assigning any reason therefor.
