(1)Tenders in sealed covers shall be invited by the Executive Officers in the most open and public manner possible -(a)wherever possible by advertisement in one or more newspapers circulated in the municipality;(b)by a notice posted at the office of the Council.(2)Every advertisement or notice published under Sub-rule (1) shall state-(i)when and where the contract documents may be inspected;(ii)the precise form of tendering, that is whether it should be at a specified percentage below or above the estimated rates or whether definite rates should be quoted for each item of work included in the schedule;(iii)when and where tenders are to be submitted;(iv)when and where they are to be opened;(v)the amount of earnest money which shall accompany the tender and the amount and nature of security required in case the tender is accepted;(vi)the authority competent to accept the tender; and(vii)that the authority competent to accept the tender reserves the right to reject any or all of the tenders received without assigning any reasons.
