Section 8 in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013
8. Manner of inviting tenders.
(1)The tenders (in sealed covers) shall be invited, in case of Gram Panchayat by the Sarpanch and in case of Janpad Panchayat and Zila Panchayat by the Chief Executive Officer in the most open and public manner invariably as under: -(a)In all cases by, a notice in Hindi pasted at the notice board of the officer of the Panchayat and at such other places as it may deem fit;(b)By advertisement in atleast one daily newspaper circulating in the district where previous estimated cost is more than Rs.25,000/-.(c)By advertisement in atleast two daily newspapers circulating in the State, where previous estimated cost is more than Rs. 50.000/-.(2)Every notice or advertisement published under sub-rule (1) shall state inter alia(a)the conditions under which, the officer from whom, and the price, if any, for which a copy of the Schedule of quantities of the various kinds of articles can be obtained if, they cannot be mentioned in detail in the notice or advertisement itself;(b)the precise form in which the tender shall be made, that is whether the prices for various articles are to be quoted and whether comparative value of the tender will be examined with reference to each article mentioned in the Schedule of quantities or for all such articles conjointly or for groups of such articles;(c)the time and place for presenting the tenders allowing a period of at least 10 days from the date of publication of the notice at the office of the Panchayat or in case failing under clause (b) and (c) of sub-rule (1) from the appearance date of the first advertisement in the newspaper;(d)the time and place for opening the tender;(e)the amount of earnest money which should accompany the tender and the amount and nature of the security which will be required in case the tender is accepted. The security amount shall not be less than 8% of the cost of materials or goods;(f)the authority competent to accept the tender;(g)the authority competent to accept the tenders, reserves the right to reject any or all of the tenders received without assigning reasons; and(h)a tenderer who withdraws his tender, without valid reasons (to be decided by authority competent to accept the tender) shall be liable to have his subsequent tenders summarily rejected and such person shall be liable for the compensation if Panchayat is put to loss by recalling tenders. The amount of loss shall be recoverable as arrears of Land Revenue.
