Section 33 in Tamil Nadu Transparency In Tenders Rules, 2000
33. Low Value Procurement.
- [ For the purposes of clause (d) of section 16 of the Act, Low Value Procurement means any procurement, which is less than rupees twenty five lakhs in value for construction and which is less than rupees ten lakhs in value for all other categories of procurement inclusive of consultancies for construction.] [Substituted. [TNGGE No.212 / 18-08-2009 (No.SRO A-22(a)/2009) - G.O.Ms.No.392 / 18th August, 2009].]
