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State of Tamilnadu - Section

Section 24 in Tamil Nadu Transparency In Tenders Rules, 2000

24. Tender Scrutiny Committee.

(1)A Tender Scrutiny Committee may be constituted to scrutinize the tender documents, supervise opening of tenders, to carry out the preliminary examination and detailed evaluation of the tenders received and to prepare an evaluation report for the consideration of the Tender Accepting Authority.
(2)The constitution of a Tender Scrutiny Committee will be obligatory in all cases where the value of the procurement exceeds limit as may be specified.Chapter-VI. Tender Evaluation.