Section 19B in The Control and Management of Ferries Rules, 1968
19B.
The Secretary to the Government of Assam in the Transport Department shall consider the result of the auction sale or tender or both together, as the case may be, for the purpose of final settlement.In doing so he shall consider among others whether the officer conducting the sale calling for tenders and the Director have taken into account and considered all the factors mentioned in Rule 19 above. The Secretary to the Government of Assam in the Transport Department may for reasons recording in writing disapprove of the bid/tender or both, as the case may be, accepted by the officer conducting the sale/calling for tenders and by the Director and may settle the ferry with any bidder/tenderer or may disapprove the sale/ tenders or both. The decision of the Secretary to the Government of Assam in the Transport Department will be final and binding on all concerned.
