Section 4 in Karnataka Transparency in Public Procurements Rules, 2000
4. Publication of tender bulletin.
(1)The District Tender Bulletin shall be published by the District Bulletin Officer at least once in every week.(2)The State Tender Bulletin shall be published by the State Tender Buttein Officer at least once in every week.(3)The Tender Bulletin Officer shall cause to be published all notices inviting tenders and intimations of acceptance of tenders received upto forty eight hours prior to the actual publication of the bulletin.(4)In case notice inviting tender or information relating to acceptance of the tender needs to be published urgently, then the Secretary to Government of the concerned administrative department in the case of the State Tender Bulletin or the Deputy Commissioner in the case of the District Tender Bulletin may for the reasons to be recorded in writing, direct the respective tender bulletin officers to publish an extraordinary issue of the tender bulletin.
