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State of Punjab - Section
Section 15 in The Punjab State Agricultural Marketing Board (Engineering Wing) Execution of Works Rules, 1979
15. Notice Inviting Tenders.
- Immediately after the receipt of Administrative Approval/technical sanction to a work, the Executive Engineer shall issue a Notice Inviting Tenders. Unless, otherwise ordered by the [Superintending Engineer or the Chief Engineer] [See Legislative Supplement Part III dated 23rd June, 1989.], the tenders should invariably be invited on percentage rate basis with reference to the Punjab Public Works Department Common Schedule of Rates. Where the estimated amount of work put to tenders is beyond the competence of the Executive Engineer, he shall send the Notice Inviting Tenders to the [Superintending Engineer and Chief Engineer] [See Legislative Supplement Part III dated 23rd June, 1989.], and get the same approved before the date fixed for receipt of tenders. The approved Notice Inviting Tenders which is supposed to contain details of material to be issued, drawings, and details of quantities of various items of the work required to get executed; should be made available for being seen by the intending tenderers. The Notice Inviting Tenders should clearly indicate the amount of earnest money to accompany the tender in the form of deposit at call made in the name of authority calling the tenders.[16. Publicity to call of Tenders. - With a view to invite competitive rates, due publicity should be given to the notice inviting Tenders as per para 7.26(c) of public Works Department (Building and Roads) Manual of Orders as amended from time to time.] [Substituted vide Legislative Supplement Part III dated 23rd June, 1989.], [**] [Substituted vide Punjab Notification dated 21.7.1998.'][16A. Acceptance of tenders :- The tenders for works costing upto rupees ten lacs shall be called by the Executive Engineer and for works costing more than rupees ten lacs the tenders shall be called by the Chief Engineer. The officers of the Engineering Wing shall exercise powers of accepting tenders as specified against each as under ] [Added vide Legislative Supplement Part III dated 23rd June, 1989.]:[***] [Substituted vide Punjab Notification dated 21.7.1998.]| Serial No. | Designation of the Officer | Power for accepting Engineering Wing Tenders |
| (A) | Executive Engineer | Upto Five lacs |
| (B) | Superintending Engineer | Upto Fifteen lacs |
| (C) | Chief Engineer | Full powers |