Section 22 in Tamil Nadu Transparency In Tenders Rules, 2000
22. Procedure to be followed at tender opening.
- The following procedure shall be followed at the tender opening.-(a)[ All the envelopes containing tenders and the tenders received through the electronic mail in the designated website shall be counted.] [Substituted. [TNGGE No.272A / 30-09-2007 (No.SRO A-44(a-1)/2007) - G.O.Ms.No.471 / 30th Sept., 2007].](b)All the tenders received in time shall be opened.(c)[ Any tender received subsequently shall not be opened and shall be returned unopened to the tenderer and in the case of tenders submitted through electronic mail in the designated website, a report on the late submission of tenders shall be generated and the same shall be sent to the tenderers concerned.] [Substituted. [TNGGE No.272A / 30-09-2007 (No.SRO A-44(a-1)/2007) - G.O.Ms.No.471 / 30th Sept., 2007].];(d)On opening of the tender, the members of the Tender Scrutiny Committee shall initial the main bid including the prices and any corrections;(e)A record of the corrections noticed at the time of the bid opening shall be maintained;(f)The name of the tenderers and the quoted prices should be read out aloud.(g)the fact whether earnest money deposit has been submitted and other documents required produced may be indicated, but this shall be merely an examination of the documents and not an evaluation;(h)Minutes of the tender opening shall be recorded.[***] [Omitted. [TNGGE No.345 / 11-12-2012 (No.SRO.A-36(a)/2012) - G.O.Ms.No.425 / 11th December, 2012].](i)[ The signatures of all the tenderers present shall be obtained and if any of the tenderers or his representative refuses to sign the minutes, the same shall be recorded.] [Added. [TNGGE No.345 / 11-12-2012 (No.SRO.A-36(a)/2012) - G.O.Ms.No.425 / 11th December, 2012].]
