Section 2 in Karnataka Transparency in Public Procurements Rules, 2000
2. Definitions.
- In these rules, unless the context otherwise requires(a)"earnest money deposit" means the amount required to be deposited by a tenderer along with his tender indicating his willingness to implement the contract;(b)"Pre-qualification" means the process by which the tenderers are first screened for their capability and resources to implement the contract before they are permitted to offer their tenders;(c)"two-cover system" means a procedure under which the tenderers are required simultaneously submit two separate sealed covers, one containing the Earnest Money Deposit and the details of their capability to undertake the tender which will be opened first and the second cover containing the price quotation which will be opened only if the tenderer is found to be qualified to execute the tender;CHAPTER - II General
