(1)Tenders shall be called for in respect of every work which is to be executed on contract.Provided that the Council may dispense with tenders-(a)in the case of a supplemental maintenance work relating to a road which is found necessary after the annual maintenance contract for that road has been settled if the estimated cost of the supplemental maintenance work does not exceed 50 per cent of the amount of the original maintenance estimate or [Rs. 20,000 (twenty thousand)] [Substituted vide HUD Department Notification No.44718 dated 10.11.1986.] whichever is less :(b)in the case of any emergent work if the estimated cost of the work does not exceed [Rs. 10,000 (ten thousand)] [Substituted vide HUD Department Notification No.44718 dated 10.11.1986.] and the Executive Officer or the Municipal Engineer certify that the delay, labour or cost involved will outweigh the advantage arising from ceiling for tenders.
