Section 26(2) in Karnataka Transparency in Public Procurements Rules, 2000
(2)As soon as the tenderer qualified to perform the contract is indentified, in accordance with section 12 the Tender Accepting Authority shall pass orders accenting the tender and communicate the order of acceptance to the successful tenderer. The Tender Accepting Authority shall also send to the Tender Bulletin Officer a statement of evaluation of the tenders. with a comparative statement of tenders received and decision thereon for publication in the Tender Bulletin.
