Section 14 in Tamil Nadu Panchayats (Preparation of Plans and Estimates for Works and Mode and Conditions of Contracts) Rules, 1998
14. Tender procedure.
(1)Subject to the provisions of rule 18, tenders in sealed covers shall be invited by the executive authority or commissioner or secretary, as the case may be, in the most open public and transparent manner possible -(a)by displaying the tender notice in Tamil on the notice board of the village panchayat or panchayat union or district panchayat, as the case may be, and in such other places as the executive authority or commissioner or secretary, as the case may be, may direct;(b)by sending copies of the tender notice to the Assistant Executive Engineer (Rural Development) and Executive Engineer (Rural Development) for displaying on the notice board of their offices concerned; and(c)by publication of the tender notice in the District Gazette: Provided that tender notice in respect of a work if the value of which exceeds ten lakhs rupees and does not exceed twenty-five lakhs rupees shall be published in two Tamil newspapers at the district level.(2)Every notice published under sub-rule (1) shall state, -(i)when and where the contract documents may be inspected;(ii)the precise form of tendering, that is, whether it shall be at specified percentage below or above estimate rates, or whether definite rate issued be quoted for each item of work included in the schedule;(iii)when and where tenders are to be submitted;(iv)when and where they are to be opened;(v)the amount of earnest money which shall accompany the tender and the amount and nature of security required in case the tender is accepted; and(vi)the authority competent to accept the tender, reserve the right to reject any or all of the tenders received without assigning any reasons.
