Section 68(2) in The Orissa Development Authorities Rules, 1983
(2)Every advertisement or notice published under Sub-rule (1) shall state -(i)when and where the tender documents may be inspected or obtained;(ii)when and where the tenders are to be submitted;(iii)when and where the tenders are to be opened;(iv)amount of earnest money to accompany the tender and the amount and nature of security required in case the tender is accepted;(v)the estimated cost of the work and the time within which the work is required to be completed;(vi)reservation of right to reject any or all of the tenders received without assigning any reason;(vii)any other matter that may be considered necessary.
