Section 81 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
81. Purchase, etc., by calling for tenders.
(1)Subject to orders issued by the Government, from time to time, every purchase by the Board or a market committee, as the case may be, the value of which does not exceed Rs. 3,000 (Rupees three thousand only) shall be by obtaining quotations from not less than three dealers and where the amount exceeds Rs. 3,000 (Rupees three thousand only) by calling for tenders:Provided that this rule shall not apply in cases where purchases are made from Government Department, Public Sector Undertaking, Co-operative Institutions, from where the purchase of such articles are specifically authorised by Government.(2)Every tender for purchase, the value of which exceeds Rs. 5,000 (Rupees five thousand only) shall be placed before a tender sub-committee consisting of not less than three non-official members of whom one shall be Chairman or President, as the case may be, and two official members and its acceptance obtained.(3)A register of tools and plants/ machineries and equipments in Form 54 shall be maintained by the Board and every market committee. In case of purchase of gunnies, a register of stock account of gunnies in Form 55 shall be maintained by every market committee.
