Section 9 in Karnataka Transparency in Public Procurements Rules, 2000
9. Details to be mentioned in notice inviting tenders.
- The Notice inviting Tenders shall contain the Following details, namely,-(a)The name and address of the procuring entity and the designation and address of the Tender Inviting authority;(b)Name of the scheme, project or programme for which the procurement is to be effected;(c)The date upto which and places from where the tender documents can be obtained;(d)The amount of earnest money deposit payable;(e)The last date and time for receipt of tenders;(f)The date, time and place for opening of tenders received; and(g)any other information which the Tender Inviting authority considers relevant.
