Section 9 in The Karnataka Transparency In Public Procurements Act, 1999
9. Tender Inviting Authority and Tender Accepting Authority.
(1)The Procurement Entity may, by order, appoint, -(i)one or more of officers or a Committee of Officers to be the Tender Inviting Authority for any specified area, specified procurement or specified class of goods or services, and(ii)one or more of officers or a Committee of Officers to be the Tender Accepting Authority for any specified area or Specified Procurement, specified class of goods and services:Provided that where a multi-member Committee is already appointed for any Procurement Entity for discharging the function of accepting tenders, such Committee shall be deemed to be a Tender Accepting Authority appointed under this Act.
