Section 12 in The Karnataka Transparency In Public Procurements Act, 1999
12. Duties of Tender Inviting Authority.
(1)It shall be the duty of every Tender Inviting Authority,-(a)to take out notice inviting tenders at the behest of the Procurement Entity in the prescribed manner;(b)to communicate the notice inviting tenders by marking a copy thereof to the Tender bulletin Officer concerned immediately after issue of the notice;(c)to cause publication of notice inviting tenders in the prescribed manner; and(d)to supply the Schedule of Rates and Tender Documents to every intending tenderer who has applied to get such documents.(2)The Tender Inviting Authority shall take out notices, communications and publications required to be taken out under this section in such form, in such manner, by such mode and at such time and interval as may be prescribed and different manner and mode of publication may be prescribed for different procurements depending on the value of the procurement.(3)The Tender Inviting Authority shall collect all the details received in response to the notice inviting tender, within the time stipulated and unless it is itself authorised to open the tender shall compile and forward all the tenders received to the Authority or Officer authorised to open the tenders.
