Section 100 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
100. Works in respect of which tenders have to be called for.
(1)In respect of any work which does not fall under rule 99, tenders shall be called for.(2)Subject to the instructions issued by the Government, from time to time, the provisions in the Public Works Department Code in respect of the corresponding work in Public Works Department shall be followed as regards calling for and settlement of tenders.(3)Every tender for work to be executed by market committee the value of which exceeds Rs. 3,000 (Rupees three thousand only), but not exceeding Rs. 50,000 (Rupees fifty thousand only) shall be placed before the tender subcommittee consisting of not more than three non-official members of whom one shall be Chairman and two official members and its acceptance shall be obtained.(4)Every tender for work to be executed by the Board the value of which exceeds Rupees one lakh, but not exceeding rupees ten lakhs shall be placed before the tender sub-committee consisting of not more than three non-official members of whom one shall be the President and two official members of whom one shall be Director and its acceptance shall be obtained. In cases, where the value of the work exceeds rupees ten lakhs, the tender shall be accepted by the Government.
