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State of Tamilnadu- Act

AMENDMENTS TO THE TAMIL NADU TRANSPARENCY IN TENDERS ( PUBLIC PRIVATE PARTNERSHIP PROCUREMENT ) RULES , 2023

TAMILNADU
India

AMENDMENTS TO THE TAMIL NADU TRANSPARENCY IN TENDERS ( PUBLIC PRIVATE PARTNERSHIP PROCUREMENT ) RULES , 2023

  • Published on 20 January 2023
  • Not commenced
  • [This is the version of this document from 20 January 2023.]
  • [Note: The original publication document is not available and this content could not be verified.]
In exercise of the powers conferred by sub-section (1) of section 22 of the Tamil Nadu Transparency in Tenders Act , 1998 (Tamil Nadu Act 43 of 1998), the Governor of Tamil Nadu hereby makes the following amendments to the Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012.

2. The amendments hereby made shall come into force on the 20th day of January 2023.

AMENDMENTS. In the said Rules,

1. in rule 3,

(i)to sub-rule (1), the following proviso shall be added, namely :
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
(ii)sub-rule (2) shall be omitted.

2. in rule 7, in sub-rule (2) clause (e) shall be omitted.

3. in rule 11,

(i)for sub-rule (1), the following sub-rule shall be substituted, namely :
(1)The Tender Inviting Authority shall have the Notice Inviting Tenders published in the Indian Trade Journal in all cases where the project value exceeds rupees Seventy Five crore for Goods and Services and rupees hundred crore for Construction. ;
(ii)for sub-rule (4), the following sub-rule shall be substituted, namely :
(4)The Director of Information and Public Relations, Chennai shall publish the Notice Inviting Tenders as per the instructions of the Procuring Entity.

4. in rule 28, the second proviso to sub-rule (7) shall be omitted.

5. in rule 33,

(i)in sub-rule 1, in clause (a), for the expression "8 (eight) weeks", the expression "four weeks" shall be substituted ; and
(ii)The second proviso to sub-rule (2) shall be omitted.

6. in rule 38, the second proviso to sub-rule (2) shall be omitted.

7. in rule 50, the second proviso to sub-rule (2) shall be omitted.