Section 29(2) in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012
(2)The Tender Inviting Authority preparing the Request for Qualification (RFQ) shall ensure that,-(a)the Request for Qualification (RFQ) contains sufficient information to allow potential tenderers to form a view on whether they have sufficient capabilities and to identify potential partners for the Project; and(b)the information requested from the Applicants is such that the Procuring Entity is enabled to qualify the Applicants on that basis.
