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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(1) in Karnataka Transparency in Public Procurements Rules, 2000

(1)Tender Accepting Authority may constitute a Tender Scrutiny Committee consisting of such officers as it deems fit to scrutinize the tender documents, supervise opening of tenders carry out the preliminary examination and detailed evaluation of the tenders received and to prepare an evaluation report for the consideration of the Tender Accepting Authority.