Section 10 in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012
10. Details to be mentioned in Notice Inviting Tenders.
- The Notice Inviting Tenders shall contain the following details, namely:-(a)The name, address and other contact details of the Procuring Entity and the designation and address of the Tender Inviting Authority;(b)Name of the project for which the procurement is to be effected;(c)The date upto which and places including websites from where the tender documents can be obtained;(d)The amount of Earnest Money Deposit (EMD), if any payable;(e)The last date, time and place for receipt of tenders;(f)The date, time and place for opening of tenders received; and(g)Any other information the Tender Inviting Authority considers relevant.
