Section 17 in Karnataka Transparency in Public Procurements Rules, 2000
17. Minimum time for submission of tenders.
(1)Tender Inviting Authority shall ensure that adequate time is provided for the submission of tenders and minimum time is allowed between date of publication of the Notice Inviting Tenders in the relevant tender Bulletin the last date for submission of tenders. This minimum period shall be as follows:-(a)For tender upto rupees two crores in value, thirty days, and(b)For tenders in excess of rupees two crores in value thirty days(2)Any reduction in the time stipulated under sub-rule (1) has to be specifically authorized by an authority superior to the Tender Inviting Authority for reasons to be recorded in writing.
