Section 3 in AMENDMENTS TO THE TAMIL NADU TRANSPARENCY IN TENDERS ( PUBLIC PRIVATE PARTNERSHIP PROCUREMENT ) RULES , 2023
3. in rule 11,
(i)for sub-rule (1), the following sub-rule shall be substituted, namely :(1)The Tender Inviting Authority shall have the Notice Inviting Tenders published in the Indian Trade Journal in all cases where the project value exceeds rupees Seventy Five crore for Goods and Services and rupees hundred crore for Construction. ;(ii)for sub-rule (4), the following sub-rule shall be substituted, namely :(4)The Director of Information and Public Relations, Chennai shall publish the Notice Inviting Tenders as per the instructions of the Procuring Entity.
