Section 6 in Tamil Nadu Transparency In Tenders Rules, 2000
6. Distribution of Tender Bulletins.
(1)The Tender Bulletin Officer shall make the Tender Bulletin available at any office of a Government Department, Local Authority, Statutory Board, Public Sector Undertaking, Local Body, University or Co-operative Institution.(2)The Tender Bulletin Officer shall make available adequate copies of the tender bulletin at the office of the Tender Inviting Authority whose Notice Inviting Tenders and intimation of tender acceptance finds place in the bulletin.(3)Any person or institution can be enrolled as a regular subscriber to the tender bulletin on payment of a fixed fee annually, half-yearly or quarterly, as the case may be.
