Section 100(4) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
(4)Every tender for work to be executed by the Board the value of which exceeds Rupees one lakh, but not exceeding rupees ten lakhs shall be placed before the tender sub-committee consisting of not more than three non-official members of whom one shall be the President and two official members of whom one shall be Director and its acceptance shall be obtained. In cases, where the value of the work exceeds rupees ten lakhs, the tender shall be accepted by the Government.
