Section 26 in Karnataka Transparency in Public Procurements Rules, 2000
26. Preparation of evaluation report and award of tenders.
(1)Tender Scrutiny Committee or the officer inviting the tender shall prepare detailed evaluation report which shall be considered by the Tender Accepting Authority before taking a final decision on the tender.(2)As soon as the tenderer qualified to perform the contract is indentified, in accordance with section 12 the Tender Accepting Authority shall pass orders accenting the tender and communicate the order of acceptance to the successful tenderer. The Tender Accepting Authority shall also send to the Tender Bulletin Officer a statement of evaluation of the tenders. with a comparative statement of tenders received and decision thereon for publication in the Tender Bulletin.(3)Within such reasonable time as may be indicated in the tender documents, the tenderer whose tender has been accepted will be required to execute the contract agreement in the specified format(4)In case the successful tenderer fails to execute necessary agreement under sub rule (3) within the period specified, then Earnest Money Deposit shall be forfeited and his tender held as non-responsive.
