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State of Karnataka - Section

Section 10 in The Karnataka Transparency In Public Procurements Act, 1999

10. Tender Scrutiny Committee.

The Tender Accepting Authority may constitute a Tender Scrutiny Committee consisting of such persons as it deems fit to scrutinise tenders above five crores in the case of the Public Works, Irrigation and Minor Irrigation Departments of the Government and above rupees one crore in other cases.