Section 18 in Tamil Nadu Infrastructure Development Act, 2012
18. Procuring entity for Projects.
(1)Every public agency designated by the Board to implement a Project shall be a procuring entity under the Tender Act:Provided that the Board may, for any class of Project as may be prescribed in the rules, be the procuring entity under the Tender Act.(2)No procurement under this Act shall be made by the procuring entity except by tender, following the provisions contained in the Tender Act.(3)The tender documents shall be in the form and manner as may be prescribed in the regulations:Provided that for any class of Project as may be prescribed in the regulations, the procuring entity shall submit the tender documents for prior approval of the Board.(4)The procuring entity shall, in respect of Projects identified by the Board, intimate the name and address of the tenderer whose tender has been accepted, to the Board and shall also obtain its approval on the concession agreement to be entered into with such tenderer.
