Section 9 in Tamil Nadu Transparency In Tenders Rules, 2000
9. Information to be published in the State Tender Bulletin.
- The Notice Inviting Tenders and decisions on tenders shall be published in the State Tender Bulletin in cases where.-(a)The value of procurement exceeds such amount as may be notified by the Government in this behalf;(b)The Tender Inviting Authority is a Secretary to Government, or a head of a Government department, or Local Authority or the Chief Executive of a Public Sector Undertaking, Statutory Board, Apex Cooperative Institution, University or State Level Society formed by the Government.(c)In any other case, where the Tender Inviting Authority deems it fit.
