Section 3 in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012
3. Identifying the procurement method for Public Private Partnership (PPP) Project.
(1)Save as provided for under these rules, a two-stage, open competitive tendering under rule 4 shall be the mode of procurement for a Public Private Partnership (PPP) Project.Provided that if the Tender Inviting Authority for reasons to be recorded in writing, may adopt a single stage, two cover, open competitive tendering and in such cases, the Request for Qualification (RFQ) and the Request for Proposal (RFP) shall be received in separate covers; and(3)Under certain circumstances specified under these rules, the Procuring Entity may in addition to the two stages prescribed in sub-rule (1) issue a Request for Expression of Interest (REOI) or a Request for Technical Proposal (RTP) or both prior to the Request for Proposal (RFP).(4)The Final Offer shall be in the form of a single objective criterion which shall be specified in the Request for Proposal (RFP).
