Section 20 in Tamil Nadu Transparency In Tenders Rules, 2000
20. Minimum time for submission of tenders.
(1)The Tender Inviting Authority shall ensure that adequate time is provided for the submission of tenders and a minimum time is allowed between date of publication of the Notice Inviting Tenders in the relevant Tender Bulletin or in the newspapers whichever is later and the last date for submission of tenders. This minimum period shall be as follows.-(a)for tenders upto rupees ten crores in value, fifteen days; and(b)for tenders in excess of rupees two crores in value, thirty days.(2)Any reduction in the time stipulated as per sub-rule (1) has to be specifically authorized by an authority superior to the Tender Inviting Authority for reasons to be recorded in writing.
