Section 17 in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012
17. Pre-submission Meeting.
(1)After issue of the Request for Qualification (RFQ) or Request for Technical Proposal (RTP) or Request for Proposal (RFP), as the case may be, the Tender Inviting Authority may, at its discretion, organize one or more pre-submission meetings for the purpose of clarifying the queries and understanding the concerns of the Respondents.(2)The Tender Inviting Authority shall consider comments and suggestions provided by the Respondents in the pre-submission meetings and, if required, revise the Tender Documents.(3)The pre-submission meetings shall not be a substitute for any other manner of communication of queries by the Respondents.(4)The Tender Inviting Authority shall maintain minutes and the list of attendees of the pre-submission meetings and circulate them to all attendees.
