Section 11 in Tamil Nadu Transparency In Tenders Rules, 2000
11. Publication of Notice Inviting Tenders in Newspapers.
(1)The Tender Inviting Authority shall have the Notice Inviting Tenders published in the Indian Trade Journal in all cases where the value of procurement the amount as may be notified by the Government in this behalf.(2)The number, editions and language of the newspapers in which the Notice Inviting Tenders shall be published will be based on the value of procurement.(3)In cases where publication of Tender Inviting Notice is to be done only in Newspapers with circulation within the District, the Information and Public Relations Officer attached to the District Collectorate shall be the competent authority to release the advertisement and in all other cases the competent authority to release the advertisement shall be the Director of Information and Public Relations, Chennai.(4)The Notice Inviting Tender shall be given due publicity in Newspapers. The Director of Information and Public Relations will publish the Notice Inviting Tenders as per instructions of the Procuring Entity.
