Section 7(3) in Tamil Nadu Transparency in Tenders Act, 1998
(3)Notwithstanding anything contained in sub-sections (1) and (2), -(a)where the Government is the Tender Accepting Authority, Tamil Nadu Government Business Rules shall be followed for tender acceptance ensuring adherence to the other provisions of this Act;(b)where a Multi-member Tender Accepting Authority is discharging its functions under other Acts, such Multi-member Authority shall be deemed to be Tender Accepting Authority under this Act.
