Section 28(2) in Tamil Nadu Transparency In Tenders Rules, 2000
(2)The initial examination shall consider the following factors, namely:-(a)Whether the tenderer meets the eligibility criteria laid down in the tender documents;(b)[(i) whether the crucial documents have been duly signed; [Substituted. [TNGGE No.272A / 30-09-2007 (No.SRO A-44(a-1)/2007) - G.O.Ms.No.471 / 30th Sept., 2007].](ii)whether the documents have been authenticated by digital signature, in the case of tenders submitted through electronic mail in the designated website.](c)Whether the requisite Earnest Money Deposit (EMD) has been furnished;(d)Whether the tender is substantially responsive to the technical specifications, commercial conditions set out in the bidding documents including the testing of samples where required.
