Only tenders for registered contractors shall be considered. This condition shall not be enforced in the case of capital works the estimated cost of which exceeds [Rs 50,000 (fifty thousand)] [Substituted vide HUD Department Notification No.20079/27.6.1994.] in the case of capital works the estimated cost of which exceeds [Rs. 50,000 (fifty thousand)] [Substituted vide HUD Department Notification No.20079/27.6.1994.] tenders from engineering firms of standing and from contractors registered in or outside the district for such capital works may be considered. Tenders from unregistered contractors may also be considered, if they are accompanied by copies of testimonials or record of previous execution by them of any such capital work and by proof of their financial stability and capability for executing such capital work.
