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State of Haryana - Section

Section 31 in The Punjab Minor Mineral Concession Rules, 1964

31. Procedure for calling tenders.

(1)The tenders shall be invited through the [Haryana] Government Gazette and at least in one newspaper having wide circulation in the locality nearest to the area in question in the regional language and shall be displayed on the notice boards of the Director, Mining Officers and all District Industries Officers. The notification shall be published [at least ten days] [Substituted by Haryana Government Notification No. GSR 45/C.A.67/1957/S.15/(1) Amd/74 dated 24.4.1974.] before the date of tender and it shall mention the terms and conditions of the tender and the contract. A copy of the notification shall be sent to the local authority, having jurisdiction over the area in question. Every tender shall be submitted to the Director or any other officer authorised by him in this behalf, in a sealed cover superscribed with the relevant details of the contract.
(2)Every tender shall be accompanied with earnest money in cash or crossed payment draft in favour of the Director, the amount of which shall be fixed by the Director in each case and it shall be mentioned in the aforesaid notification. No tender shall be recorded as accepted unless approved by the Government.
(3)Tenders shall be opened in the presence of tenderer or tenderers who may be present at the notified time for opening the tender. The tenderer who is provisionally selected shall deposit 25 per cent of the amount of the tender for one year [as security and shall offer one surety solvent in the sum of his tender for the whole contract for due observance of the terms and conditions of the contract. He shall also deposit immediately the following amounts as advance contract money] [Substituted by Haryana Government Notification No. GSR122/C.A.67/1957/S.15/(1) Amd/77 dated 1.7.1977.] :-Where the amount of the tender for one year -
(a) does not exceed rupees one thousand Whole of such amount
(b) exceeds rupees one thousand but does not exceed rupees fivelakh. Twenty five percent of such amount.
(c) exceeds rupees five lakh 1/12th of such amount.]
[Provided that in case the surety offered by the contractor during the subsistence of the contract is not found solvent, the contractor shall offer another solvent surety and a supplementary deed to this effect will be executed.] [Added by Haryana Government Noticication No. S.O.95/C.A. 67/57/S.15/93. dated 12.11.1993.]
(4)The earnest money shall be refunded within a period of three months from the date to final decision of the tenders excepting the person whose tender is accepted. The earnest money of the successful tenderer shall be adjusted against security under clause (3).
(5)Misbehaviour of any tenderer during the course of offering tenders can be punished by forfeiting his earnest money or rejecting his tender, if necessary, debarring him for a period of three years from offering tender in future under these rules, at the discretion of the Director.