Section 15(2) in Tamil Nadu Transparency In Tenders Rules, 2000
(2)[ The qualification criteria in terms of the registration of contractors in the cases where the Procuring Entity has a system of registration of contractors, the required experience, available manufacturing and construction capacity, technical and other manpower and financial status shall be clearly stated in the tender documents.] [Substituted. [TNGGE No.127 / 22-05-2001 (No.SRO A-19(c))/2007) - G.O.Ms.No.177 / 22nd May, 2007]]
