Section 10(c) in The M.P. Hospital Supplies Rules, 1972
(c)After preparing the comparative statement, the Purchase Committee shall record its opinion. In case only one tender is received, it shall be taken in consideration keeping in view the market rates and may be sent for acceptance. Thereafter the tender notice, original tenders and original copies of the challan, the solvency certificate, the rates obtained from the Tehsildar and the comparative statement shall be forwarded to the Director for acceptance and shall be accorded not on the basis of the value of the articles included in each category but on the basis of the lowest rates quoted by the tenderer for each article keeping in view the quality of the article. On receiving the acceptance the tenderers shall be informed, that their tenderers have been accepted and that they should deposit 3 per cent of the total tender value in the Treasury and produce the challan and should sign an agreement in the form given in Appendix 'E' before commencing the supply of the articles of the contract.
