Section 8 in Karnataka Transparency in Public Procurements Rules, 2000
8. Information to be published in the district tender bulletin.
- Subject to the provisions of rule 10, notices inviting tenders and decisions on tenders shall be published in the district Tender Bulletion of the district where the headquarters of the Tender Inviting Authority is located.Provided that where a value of procurement is rupees one crore and above, it shall also be published in the State Bulletin.
