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State of Tamilnadu- Act

TAMIL NADU TRANSPARENCY IN TENDERS RULES (Amendment), 2023

TAMILNADU
India

TAMIL NADU TRANSPARENCY IN TENDERS RULES (Amendment), 2023

Rule NO-SRO-A-1-E-1-2023 of 2023

  • Published on 20 January 2023
  • Not commenced
  • [This is the version of this document from 20 January 2023.]
  • [Note: The original publication document is not available and this content could not be verified.]

1. In exercise of the powers conferred by sub-section (1) of section 22 of the Tamil Nadu Transparency in Tenders Act, 1998 (Tamil Nadu Act 43 of 1998), the Governor of Tamil Nadu hereby makes the following amendments to the Tamil Nadu Transparency in Tenders Rules, 2000.

2. The amendments hereby made shall come into force on the 20th day of January 2023.

AMENDMENTSIn the said Rules,

1. in rule 9 , for clause (a), the following clause shall be substituted, namely :

(a)The value of procurement exceeds such amount as may be notified by the Government in this behalf;

2. in rule 11 ,

(i)in sub-rule (1), for the expression "rupees seventy five crores", the expression "the amount as may be notified by the Government in this behalf" shall be substituted ;(ii)for sub-rule (4), the following sub-rule shall be substituted, namely :
(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.

3. in rule 16, in sub-rule (3), for clause (b), the following clause shall be substituted, namely :

(b)The tender document shall be made available for downloading free of cost at the website designated for this purpose by the Government. Tender documents may also be made available free of cost at such other websites as may be indicated by the Tender Inviting Authority.

4. in rule 20, (i) in sub-rule (1), - in clause (a), for the expression "two crores", the expression "ten crore" shall be substituted ;

(ii)in clause (b), for the expression "two crores", the expression "ten crore" shall be substituted.