Section 5(1) in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012
(1)Subject to the provisions of rule 4, in case of exceptionally complex Public Private Partnership (PPP) Projects, where the Procuring Entity seeks to assure itself that the Qualified Applicants completely understand its requirements, the Tender Inviting Authority may require that the Qualified Applicants to submit Technical Proposals prior to the Request for Proposal (RFP) stage.
