Section 22 in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012
22. Procedure to be followed at Opening of Tenders.
- The following procedure shall be followed at the opening of tenders.-(a)All the envelopes containing tenders and the tenders received through the electronic mail in the designated website shall be counted;(b)All the tenders received in time shall be opened;(c)Any tender received subsequent to the time specified for receipt of tenders shall not be opened and shall be returned unopened to the tenderer and in the case of tenders submitted through electronic mail in the designated website, a report on the late submission of tenders shall be generated and the same shall be sent to the tenderer concerned;(d)On opening of the tender, the members of the Tender Scrutiny and Evaluation Committee shall initial the main tender including the prices and any corrections;(e)A record of the corrections noticed at the time of the opening of tenders shall be maintained;(f)The name of the tenderers and the quoted prices should be read out aloud;(g)The fact whether Earnest Money Deposit (EMD) has been submitted and the other required documents have been produced may be indicated, but this shall not constitute an initial examination under rule 24;(h)Minutes of the opening of tenders shall be recorded;(i)The signatures of all the tenderers present shall be obtained and if any of the tenderers or his representative refuses to sign that fact shall be recorded.
