Section 26 in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012
26. Confidentiality.
(1)Subject to the provisions of sections 13 and 14 of the Act, the Tender Inviting Authority shall ensure the confidentiality of the process of tender evaluation until orders on the tenders are passed.(2)The Tender Inviting Authority shall treat all information submitted as part of a Response, in confidence and will require all those who have access to such material to treat the same in confidence and shall not disclose any such information unless.-(a)directed to do so by any statutory entity that has the power under law to require such disclosure; or(b)such disclosure is to enforce or assert any right or privilege of the statutory entity or the Procuring Entity; or(c)required to do so by law or in connection with any legal process.
