34. [ [Substituted by S.R.O.No. 648/99 vide Orissa Gazette Extraordinary No. 1183, Dated, 16.8.1999.]
(1)Before engaging a contractor, tender shall be invited, wherever required, in Form No. 2 by the Secretary of the Grama Panchayats which shall be notified in the notice board of the Grama Panchayat, copies of which shall also be communicated to the Panchayat Samiti, Sub-Collector and Collector.(2)Tender shall be received in Form No. 3.(3)The tender shall be opened by the Secretary of the Grama Panchayat in the presence of the Sarpanch and the tenderers who may be present. The Sarpanch shall placed the tenders alongwith a comparative statement before the Grama Panchayat for acceptance. The persons whose tender is finally accepted by the Grama Panchayat shall be required to execute a contract in Form No. 4 which need not be registered.]
