Section 20A in Tamil Nadu Transparency In Tenders Rules, 2000
20A. [ Withdrawal of Tenders Before Opening. [Added. TNGGE No.345 / 11-12-2012 (No.SRO.A-36(a)/2012) - G.O.Ms.No.425 / 11th December, 2012.]
(1)No tenderer shall be allowed to withdraw the tenders after submitting the tender.(2)A Tenderer may submit a modified tender before the last date for receipt of tender:Provided that where more than one tender is submitted by the same tenderer, the lowest eligible financial tender shall be considered for evaluation.] [Substituted. [TNGGE No.127 / 22-05-2001 (No.SRO A-19(c))/2007) - G.O.Ms.No.177 / 22nd May, 2007].]
