Section 23 in Tamil Nadu Palm Products Development Board Act, 1993
23. Government to finalise certain contracts.
- Notwithstanding anything contained in this Act, where any contract for the execution of any scheme, plan or other work or for the supply of any materials or goods the value of which exceeds one crore of rupees, the Board, on receipt of the tenders in respect of such contract, shall place all the tenders before the Government which may approve any tender which appears to them, upon a view of all the circumstances, to be the most advantageous and, thereupon, the Board shall accept the tender so approved.
