Section 11 in Tamil Nadu Transparency in Tenders Act, 1998
11. Appeal.
(1)Any tenderer aggrieved by the order passed by the Tender Accepting Authority under section 10 may appeal to the Government within ten days from the date of receipt of order and the Government shall dispose the appeal within fifteen days from the date of receipt.(2)In disposing of an appeal under sub-section (1), the Government may, after giving the party an opportunity of making his representations, pass such order thereon as they may deem fit.(3)The order of the Government on such appeal shall be final.(4)The Government may, pending the exercise of their powers under this section pass such interlocutory orders as they may deem fit.
