Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Tamilnadu - Subsection

Section 42(3)(a) in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012

(a)Feasibility Report or Project Information Memorandum or both which will provide such information to tenderers as is required to evaluate the Project and estimate their Final Offer including:
(i)Project objectives and rationale;
(ii)Site details;
(iii)Role of the public agency and stakeholders;
(iv)Project scope in accordance with rule 43; and
(v)Output specifications;