Section 2 in The Karnataka Transparency In Public Procurements Act, 1999
2. Definitions.
In this Act, unless the context otherwise requires,-(a)‘Construction Works’ means putting up, demolishing, repairs or renovation of buildings, roads, bridges or other structures including fabrication of steel structures and all other civil works;(aa)'e-Procurement' means purchase of goods, obtaining of services or undertaking of construction work by the procurement entity through eProcurement platform;(aaa)'e-Procurement Platform' means a procurement platform of electronic media comprising of procurement process set up and managed by the State Government through integrated internet enabled procurement tools incorporated by customization;(b)‘Goods’ means Machinery, Motor Vehicles, Equipment, Furniture, Articles of Stationary, textiles raw materials, drugs, scientific instruments, chemicals, food grains, oil and oil seeds or other commodity required for consumption, use or distribution by a Procurement Entity in discharge of its public duties;(c)‘Government’ means the State Government;(d)‘Procurement Entity’ means any Government Department, a State Government Undertaking, Local Authority or Board, Body or Corporation established by or under any law and owned or controlled by the Government, and any other body or authority owned or controlled by the Government and as may be specified by it.(e)‘Public Procurement’ or ‘procurement’ means purchase of goods, obtaining of services or undertaking of construction works by the procurement entities;(f)‘Services’ means the action of serving, attending upon, helping or benefiting a Procurement Entity in the course of discharging its public duties and includes construction works;(g)‘Specified goods or Services’ means the goods or services as the case may be specified in a tender and identified in the contract resulting from acceptance of a tender on account of a procurement entity;(h)‘Tender’ means the formal offer made for supply of goods or services in response to an invitation for tender published in a Tender Bulletin;(i)‘Tender Accepting Authority’ means an officer or a Committee appointed to accept tenders and a ‘Tender Inviting Authority’ means an officer or a Committee appointed to invite tenders, under section 9;(j)‘Tender Bulletin’ means a bulletin published for the State as a whole or for any district or districts within the State containing the details of invitation, processing and acceptance of Tenders;(k)‘Tender Bulletin Officer’ means a State Tender Bulletin Officer or a Tender Bulletin Officer referred to in section 7;(l)‘Tender Document” means the set of papers detailing the schedule of works, calendar of events, requirement of goods and services, technical specifications, procurement criteria and such other particulars, as may be prescribed for evaluation and comparison of tenders.Provided that for the purpose of e-Procurement, the 'tender papers' means set of documents in electronic form.
