Tenders, which should always be sealed should invariably be invited in the most open and public manner possible.(a)[ Whenever tender is invited for any work and single tender is received either on scheduled rate or on the rate higher or lower than that, immediately second tender should be invited. [Inserted by Notification No. 1730 F.(2) dated 5.3.2003.](b)If after second invitation more than one tenders are received or single tender is received on scheduled rate or on the rate lower than that, that will be decided by the competent authority itself.(c)If after second invitation single tender is received on the rate higher than the scheduled rate that should be decided by the tender execution authority level higher than the Competent Authority.(d)This procedure should be made applicable for all the Works Departments.]
