Section 18(2) in Management and Preservation of Properties of Religious Institutions Rules
(2)In all cases where works are to be executed or supplies are to be made by contract, tenders shall be invited -(a)by publication of advertisement in one or more daily newspapers having circulation in the area in which the institution is situate; or(b)by publication of notice in the form shown in Annexure-II in the language of the locality, by affixture -(i)on the notice board of the Panchayat Office or if there be no panchayat, of the village chavadi; and(ii)on the notice board of the office of the Assistant Commissioner having jurisdiction over the area in which the institution is situate.Such advertisement shall contain information as to when and where and to whom the tenders are to be submitted and when and where and by whom they are to be opened.] [Substituted by G O. Ms. No. 588, C.T. & R. E., dated the 7th December 1999.]
