Section 74 in Orissa Panchayat Samiti Accounting Procedure Rules, 2002
74. Tender invitation and acceptance.
(1)All procedures for inviting and accepting tender and execution of agreement as adopted in the Public Works Department of State Government shall be followed in the cases where works are executed through contractors. The Contractors shall use Forms XXVI to XXVIII while submitting tenders.(2)All tenders received in respect of a work shall be placed before the Panchayat Samiti for their consideration and acceptance.(3)(a)When no contractor comes forward to submit tender for any work, the Block Development Officer shall place the matter before the Panchayat Samiti. The Panchayat Samiti, after taking the matter into consideration, may direct the Block Development Officer to get the work executed departmentally.(b)The lowest responsive tenderer from among the persons who have submitted tenders, shall be entrusted with execution of the work :Provided that when the tender rate is less than the estimated cost, the committee reserves the right to award the work to the contractor whose rate is within 5% excess of the estimated cost after being satisfied that the rate quoted by the other contractors are not workable.(c)In case the tender finally accepted is not the lowest of the tenders received, the Panchayat Samiti shall record the reason for accepting the tender other than the lowest one.(d)On finalisation of tender, order will be issued in Form No. XXIX for execution of agreement. The agreement shall be executed in Form No. XXX.(e)When the work is executed through an agency other than contractor the agreement shall be executed in Form No. XXXI.
