Section 28 in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012
28. Request for Expression of Interest (REOI).
(1)In cases where the Procuring Entity decides to proceed under rule 6, the Tender Inviting Authority shall prepare the Request for Expression of Interest (REOI).(2)The Request for Expression of Interest (REOI) shall, inter-alia, contain,-(a)the description of the Project;(b)the request for expressions of interest;(c)a closing date for seeking clarifications.(3)The Request for Expression of Interest (REOI) shall be published in accordance with the provisions of rules 9, 10, 11 and 12.(4)The Expression of Interest (EOI) shall not be used to either shortlist or disqualify tenderers and any entity which has not submitted an Expression of Interest (EOI) shall also be allowed to participate in the Request for Qualification (RFQ) stage as per terms and conditions that may be specified thereof.(5)The Tender Inviting Authority may convene meetings to interact with Applicants, so as to facilitate greater interest and understanding of the proposed Project among potential private partners.(6)The Tender Inviting Authority shall provide for the following minimum time periods in the schedule of the Request for Expression of Interest (REOI) stage:(a)The due date shall ordinarily be not less than 30 (thirty) days from the date of advertisement or notification of the Request for Expression of Interest (REOI) whichever is later;(b)Pre-submission meetings convened under sub-rule(5)shall be held at least 7 (seven) days before the due date;(c)The clarifications on the queries of Applicants shall be issued not less than 4 (four) days before the due date; and(d)Corrigenda or notifications of amendments in the Request for Expression of Interest (REOI) shall be issued not less than 4 (four) days before the due date.Chapter-IV. Request for Qualification.
