Section 5 in Tamil Nadu Transparency In Tenders Rules, 2000
5. Publication of Tender Bulletin.
(1)The District Tender Bulletin shall be published by the District Tender Bulletin Officer at least once in every week.(2)The State Tender Bulletin shall be published by the State Tender Bulletin Officer at least once in every week.(3)The Tender Bulletin Officer shall cause to be published all Notices Inviting Tenders and intimations of acceptance of tenders received upto twenty four hours prior to the actual publication of the bulletin.(4)In case a Notice Inviting Tender or information relating to acceptance of the tender needs to be published urgently, then the Secretary to Government of the concerned administrative department in the case of the State Tender Bulletin or the District Collector in the case of the District Tender Bulletin can for reasons to be recorded in writing, direct the respective Tender Bulletin Officers to publish an extraordinary issue of the Tender Bulletin.
