Section 141 in The M.P. Municipal Accounts Rules, 1971
141.
The tender form shall as far as possible be of a lump sum or lump sum cum item rate type and shall include the following :-(i)Copy of the public notice inviting tenders.(ii)Any rules or directions necessary for the guidance of tenderers.(iii)The form of tender.(iv)Form of agreement or indenture.(v)Conditions of contract.(vi)Detailed specifications of the work.(vii)Schedules-(a)describing the work and the purpose to be served by the work;(b)enumerating the plans which accompany the specifications;(c)the samples of materials and other articles which must be deposited;(d)the date of completion of the work;(e)schedule describing any materials the properly of the Municipal Council which the contractor will be required to utilise and the rate at which they will be supplied.
