Section 2 in Tamil Nadu Transparency in Tenders Act, 1998
2. Definitions.
In this Act, unless the context otherwise requires,-(a)'Construction' means all works associated with the construction, reconstruction, demolition, repair or renovation of a building, structure or any other related works;(aa)“domestic enterprise” means any enterprise located in the State, which manufactures or produces goods or provides or renders services within the State and which fulfills the criteria to qualify as a micro or small enterprise as may be notified by the Central Government under clause (1) of section 7 of the Micro, Small and Medium Enterprises Development Act, 2006 (Central Act 27 of 2006).(i)any domestic enterprise located in the State, which is owned by any person belonging to a Scheduled Caste or a Scheduled Tribe; or(ii)any domestic enterprise, which is a firm or limited liability partnership, having its registered office and place of business in the State, where notless than three-fourths of the partners belong to the Scheduled Castes or Scheduled Tribes; or(iii)any domestic enterprise, which is a company having its registered office and place of business in the State where,-(aaa)“domestic enterprise owned by Scheduled Castes or Scheduled Tribes” means—(1)more than fifty per cent. of the ordinary shareholdings pertain to persons belonging to the Scheduled Castes or Scheduled Tribes; and(2)the control of the company, as defined in section 2 (27) of the Companies Act,2013 (Central Act 18 of 2013) vests with persons belonging to the Scheduled Castes or Scheduled Tribes.(b)'Goods' means raw materials, products, equipment and other objects of every kind and description and includes electricity;(c)'Government' means the State Government;(cc)['Lowest Tender' means the tender which, on evaluation, is found to be the most beneficial to the procuring entity in financially quantifiable terms.] [Inserted by the Tamil Nadu Transparency in Tenders (Second Amendment) Act, 2012 (Tamil Nadu Act 31 of 2012) sec.2(2)[TNGGE No.320/15-11-2012] (w.e.f. 07-12-2012) Appoints 7th day of December 2012 as the date on which the said Act shall come into force. [TNGGE No.342/7-12-2012 (No.II(2)/FIN/815(g)/2012) - G.O.Ms.No.422 / 7th December, 2012].](d)'Procurement' means acquisition by any means by purchase of goods or services and also of construction;(e)'Procuring Entity' means the entity specified in the Schedule to this Act;(ee)“Scheduled Castes” and “Scheduled Tribes” shall have the meanings assigned to them respectively under clauses (24) and (25) of Article 366 of the Constitution.(eeee)“State” means the State of Tamil Nadu.(f)'Tender' means the formal offer made in pursuance of an invitation by the procuring entity(g)'Tender Bulletin' means the bulletin published for each district or State, containing details of invitation and acceptance of tender;(h)'Tender Bulletin Officer' means any officer appointed by the Government to publish the district or State Tender Bulletin;(i)'Tender Document' means a set of papers containing schedule of works, rates, requirement of goods or services, technical specifications, procedure and criteria as may be prescribed for evaluation and comparison of tenders and such other particulars as may be prescribed;[* * *] [Omitted by the Tamil Nadu Transparency in Tenders (Second Amendment) Act, 2012 (Tamil Nadu Act 31 of 2012) sec. 2(ii) (w.e.f. 07-12-2012).]
