Section 19 in Karnataka Transparency in Public Procurements Rules, 2000
19. Procedure to be followed at tender opening.
- the following procedure shall be followed at the tender opening:-(a)All the envelopes received containing tenders shall be counted;(b)All the tenders received in time shall be opened;(c)A record of the corrections noticed at the time of the bid opening shall be maintained;(d)The name of the tenderers and the quoted prices should be read out.(e)The fact whether earnest money deposit has been made and other documents required have been produced may be indicated, but this shall be merely an examination of the documents and not an evaluation;(f)Minutes of the tender opening shall be recorded. The signatures of the tenderers present shall be obtained unless any of the tenderers or his representative refuses to sign the minutes.
