Section 7(2) in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012
(2)The membership of the Tender Scrutiny and Evaluation Committee shall consist of:(a)The head of the Procuring Entity or his nominee, who shall serve as the Chairman of the Committee;(b)Secretary to Government of the Administrative Department concerned or his nominee;(c)Secretary to Government, Law Department or his nominee when considered essential;(d)Secretary to Government, Finance Department or his nominee;(f)Such other experts or persons not exceeding three in number with relevant experience that the Procuring Entity or the Government by general or specific order may include.
