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State of Tamilnadu - Section

Section 9 in Tamil Nadu Transparency in Tenders Act, 1998

9. Functions of Tender Inviting Authority.

(1)The Tender Inviting Authority shall invite tenders in the form of a notice containing such particulars as may be prescribed.
(2)The Tender Inviting Authority shall communicate the Notice Inviting Tenders to the Bulletin Officers according to the value of the procurement and within such time as may be prescribed, so as to publish the same in the appropriate Tender Bulletin.
(3)The Tender Inviting Authority shall also publish the Notice Inviting Tenders in Indian Trade Journal and in daily newspapers having wide circulation depending upon the value of the procurement prescribed.
(4)The Tender Inviting Authority shall supply the schedule of rates and tender documents in such manner and in such places as may be prescribed to every intending tenderer who has applied for such document.