Section 26(2) in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012
(2)The Tender Inviting Authority shall treat all information submitted as part of a Response, in confidence and will require all those who have access to such material to treat the same in confidence and shall not disclose any such information unless.-(a)directed to do so by any statutory entity that has the power under law to require such disclosure; or(b)such disclosure is to enforce or assert any right or privilege of the statutory entity or the Procuring Entity; or(c)required to do so by law or in connection with any legal process.
