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State of Tamilnadu- Act

TAMIL NADU TRANSPARENCY IN TENDERS RULES (AMENDMENT) , 2023

TAMILNADU
India

TAMIL NADU TRANSPARENCY IN TENDERS RULES (AMENDMENT) , 2023

  • Published on 24 January 2023
  • Not commenced
  • [This is the version of this document from 24 January 2023.]
  • [Note: The original publication document is not available and this content could not be verified.]

1. In exercise of the powers conferred by sub-section (1) of Section 22 of the Tamil Nadu Transparency in Tenders Act, 1998 (Tamil Nadu Act 43 of 1998), the Governor of Tamil Nadu hereby makes the following amendment to the Tamil Nadu Transparency in Tenders Rules, 2000.

2. The amendment hereby made shall come into force on the 24th day of January 2023.

AmendmentIn the said Rules ,
(1)in Chapter VI - A , after rule ( 30 - B ) , the following rule shall be inserted, namely :

30.

-C. " Purchase preference to enterprise owned by Scheduled Castes or Scheduled Tribes.- In case of procurement of goods or services, where it is possible for the procuring entity to divide the award of tenders to more than one supplier or service provider, the tender document, shall indicate that five percent of the total requirement in the procurement shall be awarded to enterprises owned by persons belonging to the Scheduled Castes or Scheduled Tribes in respect of only of the goods manufactured or services rendered by it, if the following conditions are satisfied, namely :
(a)the lowest tenderer is not an enterprise owned by persons belonging to the Scheduled Castes or Scheduled Tribes ; and
(b)such enterprises are willing to match the price of the lowest tenderer. "