Section 23 in Telangana Infrastructure Development Enabling Act, 2001
23. Treatment of limited response.
- In case the competitive bidding process does not generate sufficient response and if even a Sole Bid is not received, then the Government Agency or the Local Authority shall in consultation with the Infrastructure Authority either,-(i)modify either the pre-qualification criteria and/or the risk sharing provisions and restart the bid process; or(ii)may cancel the competitive bid process; or(iii)in case of (ii) above, may have direct negotiation with any Private Sector Participant.
