Section 18 in The Karnataka Transparency In Public Procurements Act, 1999
18. Power to call for records.
The Government may at any time, with a view to ensuring transparency in the procurement process call upon any authority under this Act,-(i)to produce records relating to invitation, processing and acceptance of tenders ;(ii)to furnish the tender document, estimates/statements/accounts or statistics relating to such tenders; and(iii)to furnish report on any specific point incidental to the procurement.
