Section 4 in Tamil Nadu Transparency In Tenders Rules, 2000
4. Methods of Tendering.
(1)Procurement of different categories shall be effected by the following methods of tendering, namely:-(i)Piece-work Contract(ii)Lump-sum Contract(iii)Turn-key Contract(iv)Multi-stage contracting including pre-qualification and two cover system; and(v)Fixed Rate Contract(2)The Tender Inviting Authority shall decide the method of tendering to be followed in each case having regard to the category, size and complexity of the procurement.(3)While the provisions of these rules shall apply to each of the methods of procurement indicated in sub-rule (1) generally where a specific provision has been made in these rules regarding a particular method of tendering, such specific provision shall prevail as against any general provision in so far as that particular method of tendering is concerned.Chapter-III. Publicity
