Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 26 in Tamil Nadu Panchayats (Preparation of Plans and Estimates for Works and Mode and Conditions of Contracts) Rules, 1998

26. Transparent execution of works.

(1)All works executed by the respective panchayats shall be placed before the village panchayat, panchayat union council and district panchayat, as the case may be, and necessary follow-up action taken.
(2)A display board on each work exceeding rupees fifty thousand executed by the contractor or otherwise in village panchayat, panchayat union or district panchayat, as the case may be, shall be placed at the work site by the contractor or the executor executing the works at his cost as part of the work contracted with the following details:-
(a) Name of the scheme  
(b) Name of the work (including year ofsanction)  
(c) Estimate value Rs.
(d) Name of the contractor  
(e) Date of commencement of work  
(f) Date of completion of work.  
AppendixForm IRegister of Contractors(See rule 12)
Serial No. Name of the contractor Address Money limit of subsisting contracts which can besafely entrusted to him for execution at any one time in thecourse of one year Whether fit for supply of material only or forroad works or for masonry works or all works in general Number and date of the challan in which the feefor registration was paid Remarks
(1) (2) (3) (4) (5) (6) (7)
             
Form IITender Register(See rules 18 and 21)Name of the work:Estimated amount of the contract:Total number of tenders received:
Serial No. Name of the tenderer Whether registered contractor or not and, ifregistered, the serial number in the register of contractors Tender percentage Amount of deposit Engineer's recommendations Orders of the authority competent to accept thetender
(1) (2) (3) (4) (5) (6) (7)