Section 2(c) in Karnataka Transparency in Public Procurements Rules, 2000
(c)"two-cover system" means a procedure under which the tenderers are required simultaneously submit two separate sealed covers, one containing the Earnest Money Deposit and the details of their capability to undertake the tender which will be opened first and the second cover containing the price quotation which will be opened only if the tenderer is found to be qualified to execute the tender;
