Section 10 in Tamil Nadu Transparency In Tenders Rules, 2000
10. Details to be mentioned in Notice Inviting Tenders.
- The Notice Inviting Tenders shall contain the following details, namely:-(a)The name and address of the Procuring Entity and the designation and address of the Tender Inviting Authority;(b)Name of the scheme, project or programme for which the procurement is to be effected;(c)The date upto which and places from where the tender documents can be obtained;(d)The amount of Earnest Money Deposit (EMD) payable;(e)The last date and time for receipt of tenders;(f)The date, time and place for opening of tenders received; and(g)Any other information the Tender Inviting Authority considers relevant.
