Section 24(2) in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012
(2)The initial examination shall consider the following factors, namely:-(a)Whether the tenderer meets the eligibility criteria laid down in the tender documents;(b)(i)Whether the crucial documents have been duly signed;(ii)Whether the documents have been authenticated by digital signature, in the case of tenders submitted through electronic mail in the designated website.(c)Whether the requisite Earnest Money Deposit (EMD) with appropriate validity has been furnished;(d)Whether the tender is substantially responsive to the technical specifications and commercial conditions set out in the tender documents.
