Section 10(6) in Tamil Nadu Transparency in Tenders Act, 1998
(6)If the Tender Accepting Authority proposes to accept the tender as per the provisions of this section, 9[the said authority] shall pass orders accepting the tender together with reasons for such acceptance.[Provided that if the tenderer is unable to supply the entire quantity required, the Tender Accepting Authority may follow the fixed rate contract procedure as may be prescribed.] [Inserted by the Tamil Nadu Transparency in Tenders (Second Amendment) Act, 2012 (Tamil Nadu Act 31 of 2012) sec. 3(ii) (w.e.f. 07-12-2012).]
