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[Cites 0, Cited by 0] [Section 105(2)] [Section 105] [Entire Act]

NCT Delhi - Subsection

Section 105(2)(d) in The Delhi Co-operative Societies Rules, 2007

(d)The Committee shall open the bids for the technical bids and only such bidders who fulfill technical requirements; their financial bids would be opened and considered thereafter. Qualified bidders whose technical and financial bids have been opened shall be scrutinized by the committee and the committee shall prepare its report along with the draft of the terms and conditions, in consultation with the architect and place the same before the general body for decision. Only after the approval of the general body, the committee shall enter into agreement with the contractor.