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State of Madhya Pradesh - Section

Section 6 in The M.P. Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998

6. Tender Committee.

- [(1) In ease of Municipal Council and Nagar Panchayat the Tender Committee shall be as under:-
(i) Chief Municipal Officer Chairman
(ii) Executive Engineer, if available, otherwise AssistantEngineer and if the Assistant Engineer is also not available thenSub-Engineer. Member
(iii) The Head of the Department of such department to which thework relates. Member-Secretary.]
[Substituted by Notification No 20-F-5-8-2001 -XVIII-3, dated 11-10-2002.]
(2)If the sanctioning authority does not agree to the recommendation of the Tender Committee then he by recording in writing the reasons thereof in detail shall have to obtain the orders of the authority senior to him. In the case of Council such orders shall be obtained from the State Government.
(3)[ x x x] [Omitted by Notification No. F-4-368-2001-XVIII-1, dated 26-2-2003.]