Section 26 in Tamil Nadu Transparency In Tenders Rules, 2000
26. Time taken for evaluation and extension of tender validity.
(1)The evaluation of tenders and award of contract shall be completed, as far as may be practicable, within the period for which the tenders are held valid.(2)The Tender Accepting Authority [ may] [Substituted. [TNGGE No.345 / 11-12-2012 (No.SRO.A-36(a)/2012) - G.O.Ms.No.425 / 11th December, 2012].] seek extension of the validity of tenders for the completion of evaluation.[Provided that sum total of all extensions shall ordinarily not exceed 180 (one hundred and eighty) days.] [Added. [TNGGE No.345 / 11-12-2012 (No.SRO.A-36(a)/2012) - G.O.Ms.No.425 / 11th December, 2012].](3)In case the evaluation of tenders and award of contract is not completed within extended validity period, all the tenders shall be deemed to have become invalid and fresh tenders may be called for.
