Section 11 in Karnataka Transparency in Public Procurements Rules, 2000
11. Technical specifications contained in the tender documents.
(1)The technical specifications contained in the tender documents shall include a detailed description of what is proposed to be procured.(2)Unbiased technical specifications shall be prepared by observing by observing the following safeguards, namely:-(a)use of brand names and catalogue numbers shall be avoided and where it becomes unavoidable, along with the brand name the expression "or equivalent" shall be added;(b)Wherever possible the appropriate Indian Standards with the number shall be incorporated;(c)In the case of construction tenders, detailed estates shall be prepared by the competent technical authorities based on the schedule or rates and standard data as revised from time to time.
