Section 5 in Tamil Nadu Transparency in Tenders Act, 1998
5. Appoint of Bulletin Officer.
The Government may, by notification appoint,-(a)[an officer of the Government not below the rank of a Deputy Secretary to Government as State Tender Bulletin Officer] [Appoints the Director, Information and Public Relations as State Tender Bulletin Officer. [TNGGE No.701 / 1-10-2000 (No.II(2)/FIN/1051(d2)/2000) - G.O.Ms.No.447 / 26th September, 2000 and Amendment issued TNGG No.27, / 18-7-2001 (No.II/(2)FIN/561/2001) - G.O.Ms.No.233 / 15th June, 2001].];(b)[an officer not below the rank of a Deputy Collector as District Tender Bulletin Officer for every district] [Appoints the District Public Relation Officer attached to the Collector of every district as District Tender Bulletin Officer for the respective districts. [TNGGE No.701 / 1-10-2000 (No.II(2)/FIN/1051(d2)/2000) - G.O.Ms.No.447 / 26th September, 2000].];
