Section 7 in The Karnataka Transparency In Public Procurements Act, 1999
7. Tender Bulletin Officers.
(1)The Government may by notification appoint an officer not below the rank of a Deputy Secretary to Government of the concerned department to be the State Tender Bulletin Officer for the State in respect of that Department where the procurement of that department covers more than one district.(2)Deputy Commissioner of the District shall be the District Bulletin Officer.
