Section 27 in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012
27. Record of Tender Proceedings.
(1)The Procuring Entity shall cause to be maintained a record of the Tender Proceedings.(2)Such record shall, inter-alia, contain the following; namely:-(a)Subject matter of the procurement process;(b)Basic information, including names and addresses of the authorized representatives of Respondents;(c)The submissions made by the Respondents at each stage of the process;(d)The report or reports of the Tender Scrutiny and Evaluation Committee;(e)Statement of the reasons and circumstances relied upon by the Tender Inviting Authority and Tender Accepting Authority for decisions as part of the procurement process;(f)The requests for clarification and the responses thereof;(g)Statement of reasons for rejection of tender;(h)Principal terms of the Concession Agreement; and(i)The deviations, if any from the model tender documents where applicable.Chapter-III. Request For Expression of Interest.
