Section 7 in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012
7. Formation of Tender Scrutiny and Evaluation Committee.
(1)For each stage of procurement under these rules, the Procuring Entity shall form a Tender Scrutiny and Evaluation Committee to evaluate the Responses received as part of the Tender Proceedings.Provided that the same committee may be retained for all stages of the procurement.(2)The membership of the Tender Scrutiny and Evaluation Committee shall consist of:(a)The head of the Procuring Entity or his nominee, who shall serve as the Chairman of the Committee;(b)Secretary to Government of the Administrative Department concerned or his nominee;(c)Secretary to Government, Law Department or his nominee when considered essential;(d)Secretary to Government, Finance Department or his nominee;(f)Such other experts or persons not exceeding three in number with relevant experience that the Procuring Entity or the Government by general or specific order may include.(3)The Tender Scrutiny and Evaluation Committee shall perform the following functions:-(a)Scrutinize and approve the tender documents prior to their issue and recommend any changes;(b)Supervise the conduct of pre-submission meetings and conferences with prospective tenderers;(c)Supervise the opening of tenders;(d)Carry out the preliminary examination and detailed evaluation of the tenders received; and(e)Prepare an evaluation report for the consideration of the Tender Accepting Authority.
