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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(1) in Karnataka Transparency in Public Procurements Rules, 2000

(1)The tender inviting authority shall for reasons to be recorded in writing provide for pre-qualification of tenderers on the basis of:
(a)experience and past performance in the execution of similar contracts;
(b)Capabilities of the tenderer with respect to personnel, equipment and construction or manufacturing facilities;
(c)Financial status and capacity.