Section 32 in Tamil Nadu Transparency In Tenders Rules, 2000
32. [ Pre-qualification Procedure in a single stage, two cover system] [Substituted.[TNGGE No.345 / 11-12-2012 (No.SRO.A-36(a)/2012) - G.O.Ms.No.425 / 11th December, 2012].].
(1)The Tender Inviting Authority shall for reasons to be recorded in writing provide for pre-qualification of tenderers on the basis of,-(a)experience and past performance in the execution of similar contracts;(b)capabilities of the tenderer with respect to personnel, equipment and construction or manufacturing facilities;(c)financial status and capacity(2)Only the bids of pre-qualified bidders shall be considered for evaluation.
