Section 3 in Tamil Nadu Transparency in Tenders (Amendment) Act, 2022
3. Amendement of section 10.
In section 10 of the principal Act, in sub-section (2), after the third proviso, the following proviso shall be added, namely:-Provided also that the Tender Accepting Authority shall accept the tender of the domestic enterprises owned by Scheduled Castes or Scheduled Tribes, not being the lowest tender, upon satisfaction of such conditions as may be prescribed, in respect of goods manufactured or produced and services provided or rendered by them, to the extent of five per cent. of the total requirement in that procurement, if such enterprise is willing to match the price of the lowest tender.
