Section 7 in Karnataka Transparency in Public Procurements Rules, 2000
7. Information to be published in the state tender builetin.
- The notice inviting tenders and decisions on tenders shall be published in the State Tender Bulletin in cases where.(a)The Tender Inviting Authority is a secretary to Government, or a head of a government department, or the Chief Executive of a Public Sector Undertaking, Statutory board, apex Cooperative Institution, University or State Level Society Formed by the Government.(b)The value of the procurement is rupees one crore and above.
