Section 30 in TAMIL NADU TRANSPARENCY IN TENDERS RULES (AMENDMENT) , 2023
30.
-C. " Purchase preference to enterprise owned by Scheduled Castes or Scheduled Tribes.- In case of procurement of goods or services, where it is possible for the procuring entity to divide the award of tenders to more than one supplier or service provider, the tender document, shall indicate that five percent of the total requirement in the procurement shall be awarded to enterprises owned by persons belonging to the Scheduled Castes or Scheduled Tribes in respect of only of the goods manufactured or services rendered by it, if the following conditions are satisfied, namely :(a)the lowest tenderer is not an enterprise owned by persons belonging to the Scheduled Castes or Scheduled Tribes ; and(b)such enterprises are willing to match the price of the lowest tenderer. "
