Section 142 in The M.P. Municipal Accounts Rules, 1971
142. Acceptance of tender.
- No tender shall be accepted which is not in order, is not fully priced out and is not in every way in accordance with the instructions contained in the advertisement inviting such tenders. If the person making a tender makes in it after its submission any reduction or any alteration other than the correction of a palpable arithmetical error, that tender shall be out of order and shall not be considered. The competent authority would reserve the right of rejecting any tender even if it is the lowest, provided that in case a lowest tender is not accepted, the reasons for such non-acceptance shall be recorded, and in accepting a tender the financial status of the contractor shall be taken into consideration in addition to all other relevant matters.
