Section 32A(1) in Tamil Nadu Transparency In Tenders Rules, 2000
(1)A Procuring Entity may invoke the multi-stage tendering process in cases where:(a)The Procuring Entity assesses that discussions with tenderers are needed to refine aspects of the description of the subject matter of the procurement and to formulate them with precision in order to allow the Procuring Entity to obtain the most satisfactory solution to its procurement needs; or(b)the successful tenderer is expected to carry out a detailed survey or investigation and undertake a comprehensive assessment of risks, costs and obligations associated with the particular procurement; and(c)in any other case for reasons to be recorded in writing.
