Section 3 in Tamil Nadu Transparency In Tenders Rules, 2000
3. Categories of Procurement.
(1)For the purposes of the application of these rules, procurement is categorized as follows, namely:-(i)Construction; and(ii)Supply of goods and services.(2)While the provisions of these rules shall apply in general to each of the categories of procurement in sub-rule (1), where a specific provision has been made in the rules regarding any specific category, that specific provision shall prevail as against any general provision in so far as that category of procurement is concerned.
