Section 18(5) in Tamil Nadu Transparency In Tenders Rules, 2000
(5)The Tender Inviting Authority may extend the last date and time for receiving tenders [ which shall be published on the designated website also] [Inserted. [TNGGE No.272A / 30-09-2007 (No.SRO A-44(a-1)/2007) - G.O.Ms.No.471 / 30th Sept., 2007].] after giving adequate notice to all intending tenderers in cases where: -(a)the publication of the tender notice has been delayed;(b)the communication of changes, in the tender documents to the prospective tenderers under sub-rule (1) of rule 17 took time;(c)any of the tenderers requested clarifications, the communication of which took time to all the tenderers; and(d)any other reasonable grounds exist, for such extension which shall be recorded in writing by the Tender Inviting Authority.(e)[ in the case of tenders not submitted electronically, the tenderer shall ensure that all the pages are serially numbered and the submitted tender documents are properly stitched and bound.] [Added. [TNGGE No.345 / 11-12-2012 (No.SRO.A-36(a)/2012) - G.O.Ms.No.425 / 11th December, 2012].]
