Section 19(2) in Management and Preservation of Properties of Religious Institutions Rules
(2)the amount of earnest money to accompany the tender and the amount and nature of the security deposit required in the case of the accepted tender.In the case of lump sum contracts, the amount of earnest money and that of the additional security, and in the case of piece work contracts, the amount of earnest money should each be 2-1/2 per cent of the sanctioned estimated figure when the contract is for all the items of work included in the estimate or 2-1 /2 per cent of the estimated amount of contract, when the contract is only for part of the work included in the estimate.
