Section 28 in Tamil Nadu Transparency In Tenders Rules, 2000
28. Initial examination to determine substantial responsiveness.
(1)The Tender Inviting Authority shall cause an initial examination of the tenders submitted to be carried out in order to determine their substantial responsiveness.(2)The initial examination shall consider the following factors, namely:-(a)Whether the tenderer meets the eligibility criteria laid down in the tender documents;(b)[(i) whether the crucial documents have been duly signed; [Substituted. [TNGGE No.272A / 30-09-2007 (No.SRO A-44(a-1)/2007) - G.O.Ms.No.471 / 30th Sept., 2007].](ii)whether the documents have been authenticated by digital signature, in the case of tenders submitted through electronic mail in the designated website.](c)Whether the requisite Earnest Money Deposit (EMD) has been furnished;(d)Whether the tender is substantially responsive to the technical specifications, commercial conditions set out in the bidding documents including the testing of samples where required.(3)Tenders which on initial examination are found not to be substantially responsive under any of the clauses under sub-rule (2) may be rejected by the Tender Accepting Authority.
