Section 69 in The Orissa Development Authorities Rules, 1983
69. Preparation of tender documents.
(1)Before tenders are invited for the execution of the work on contract, tender documents shall be prepared which shall include-(i)a complete set of drawings showing the general dimension of the proposed work and so far as may a necessary, details of the various parts of the work;(ii)a complete specification of the work to be done and of the materials to be used, unless reference can be made to some standard specifications;(iii)a schedule of the quantities of various description of works :Provided that in case of lump-sum contract, preparation of schedule of quantities may not be necessary ; and(iv)terms and conditions governing the contract.(2)No tender shall ordinarily be treated as valid unless it is accompanied by the required earnest money and such other documents and certificates as may be specified in the relevant tender notice.
