Section 188 in Rajasthan Panchayati Raj Rules, 1996
188. Acceptance of Tenders.
(1)All tenders which upon being opened by the Committee are found to be in order and are not rejected under Rule 187 shall be placed for final approval by the Panchayati Raj Institution concerned.(2)Lowest tender shall ordinarily be accepted and where it is considered necessary to reject the lowest tender, the reasons therefor shall be recorded in writing.(3)When the tender is in respect of more than one articles for example stationery article or construction materials, the comparative prices can be considered either individually for each article or conjointly for all articles or for specified groups of article, so long as the sum total of the tender, accepted is the lowest, provided that the intention of the Panchayati Raj Institution to select the lowest tender in any of these ways is made in the tender notice.(4)If the tender is considered conjointly for all articles or for groups of articles, the cost of the probable requirements in respect of all the articles or of all the articles in each group, as the case may be, shall be worked out with reference to the rates given in each tender and the lowest tender will be that according to which the total cost of the probable requirements of all the articles proposed to be taken together works out to be the least.(5)Panchayat Samiti may finalise rates for purchase of construction material at their level and circulate such rates list for guidance of Panchayats within their jurisdiction who may procure those items locally on the same rates but in no case higher than such rates.(6)Where the capacity for supply and the integrity of the tenderer are not known, his tender need to necessarily be rejected, and such additional security or bank guarantee may be taken from such tenderer as deemed necessary.
