Section 29 in Karnataka Transparency in Public Procurements Rules, 2000
29. Appeal.
- An appeal under section 15 shall lie:(a)to the Head of the Department concerned if the order is passed by the Tender accepting authority subordinate to the Head of the Department:(b)To the Government if the order is passed by a tender accepting authority which is Head of the Department, or a local authority or a State Government Undertaking or a Board, Body Corporation or any other authority owned or controlled by the Government.
