Section 4 in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013
4. Lowest tender to be accepted.
- The lowest tender shall ordinarily be accepted. Where for valid reason it is considered undesirable to accept the lowest tender, reasons therefore shall be clearly recorded and made available for purposes of audit.Note. - Where the lowest tender is in respect of more than one article, for example, stationery articles, the comparative prices tendered may be considered, either individually for each article or conjointly for all the articles or for specified group of articles, provided that the intention of Panchayat to accept the lowest in any one of the ways is made clear in the tender notice. If the tender is considered conjointly for all the articles or for group of articles the cost of all articles or of all the articles in each group, as the case may be, shall be worked out with reference to the rates given in each tender and the lowest tender will be according to which the total cost of the probable requirements of all articles proposed to be taken together works ought be the lowest.
