52C. [ Tenders. [Inserted by section 17 of C. P. and Berar Act XXXIV of 1949.]
(1)At least seven days before entering into any contract for the execution of any work of the supply of material or goods which involves an expenditure exceeding one thousand rupees the Chairman shall give notice inviting tenders for such contracts and in a case in which such expenditure exceeds ten thousand rupees, such notice shall be given by advertisement in local newspapers.(2)In every such case the Chairman shall place before the Trust the specifications, conditions and estimates and all the tenders received specifying the particular tender, if any, which he proposes to accept.(3)In every case in which the acceptance of a tender involves an expenditure exceeding the limits prescribed [under the proviso to sub-section (1) of section 52-B] the Trust shall submit to the [State] [Substituted for 'Provincial' by A. O. 1950.] Government with the specifications, conditions and estimates, all the tenders received specifying the particular tender, if any, the acceptance of which it proposes to sanction.(4)Neither the Trust nor the [State] [Substituted for 'Provincial' by A. O. 1950.] Government shall be bound to sanction the acceptance of any tender which has been made; but the Trust, within the pecuniary limits of its powers as laid down [under the proviso to sub-section (1) of section 52-B] [These words, brackets, figures and letter were substituted for the words brackers, figures and letter, 'in clause (a) of the provisos to sub-section (1) of section 52-B and the state government in the clause referred to in clause (b) of the said proviso.' by Mah. 31 of 2011, s. 9 (1).] may sanction the acceptance of any of such tenders which appear to the Trust or the [State] [Substituted for 'Provincial' by A. O. 1950.] Government upon a consideration of all the circumstances to be the most advantageous or may direct the rejection of all the tenders received.]
