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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Tamilnadu - Subsection

Section 38(1) in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012

(1)The following minimum period shall be allowed by the Tender Inviting Authority while determining the schedule of the Request for Technical Proposal (RTP) stage:
(a)The due date shall not be less than 6 (six) weeks from the date of issue of the Request for Technical Proposal (RTP);
(b)Pre-submission meeting shall be held at least 3 (three) weeks before the due date;
(c)The clarifications on the queries of Qualified Applicants shall be issued not less than 1 (one) week before the due date; and
(d)Corrigenda or notifications of amendments in the Request for Technical Proposal (RTP) shall be issued not less than 1 (one) week before the due date.