Section 35(f) in The Rajasthan Minor Mineral Concession Rules, 1986
(f)tender document shall be signed by proprietor in case of individual tenderer, all the partners of the firm/all the members of association of persons or power of attorney holder of all the partners of the firm/all the members of association of persons in case of firm/association of persons and authorized person of the company by the resolution in case of company as the case may be. Tender document signed by a person other than mentioned above shall be treated as invalid and shall not be considered by tender opening committee.(vii)Annual tender amount shall be written clearly in figures and words separately and in case of any discrepancy, amount written in words shall be considered only.(viii)The tenders shall be opened in the presence of tenderers who are present at the notified place, date and time.(ix)The tender opening committee shall select the highest valid tenderer as provisionally selected tenderer and presiding officer shall declare the same.(x)The earnest money, deposited by the tenderers other than the provisionally selected tenderer shall be refunded immediately after the declaration of the provisionally selected tenderer [:] [Substituted by Rajasthan Gazette Extraordinary dated 02/11/2012]
