Section 2 in Tamil Nadu Transparency In Tenders Rules, 2000
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(a)"Act" means the Tamil Nadu Transparency in Tenders Act, 1998 (Tamil Nadu Act 43 of 1998);(b)"Supply and Installation Contract" means a contract under which the tenderer is required to supply, erect, test and commission the equipment at the place specified by the Procuring Entity;(c)"Fixed Rate Contract" means a contract where a set of rates and terms and conditions are fixed for the supply of unit quantities of goods or certain standardized services;(d)"Pre-qualification" means the process by which the tenderers are first screened for their capability and resources to implement the contract before they are permitted to offer their tenders;(e)"Two-cover System" means a procedure under which the tenderers are required to simultaneously submit two separate sealed covers, one containing the Earnest Money Deposit and the details of their capability to undertake the tender which will be opened first and the second cover containing the [financial] [Substituted. [TNGGE No.345 / 11-12-2012 (No.SRO.A-36(a)/2012) - G.O.Ms.No.425 / 11th December, 2012].] quotation which will be opened only if the tenderer is found qualified to execute the tender;(f)"Earnest Money Deposit (EMD)" means the amount required to be remitted by a tenderer along with his tender indicating his willingness to implement the contract;[( g) "Lump-sum Contract" means a contract under which a tenderer is engaged to carry out a work or effect supply as specified within a given period and for a fixed total price and the tenderer is paid depending on the completion of work or supply to specification and adherence to the time schedule: [Substituted. [TNGGE No.345 / 11-12-2012 (No.SRO.A-36(a)/2012) - G.O.Ms.No.425 / 11th December, 2012].]Provided that where appropriate, unit rates or prices for each of the various items comprising such work or supply may also be specified to facilitate interim payments depending on the actual quantities of work executed or supplies effected.(h)"Multi-Stage Tender" means a tender in which there are atleast two stages including an initial stage of short-listing based on the fulfillment of eligibility criteria based on experience and financial or technical parameters or both and a final stage in which only the qualified, short-listed tenderers are invited to submit their financial bids;(i)"Piece-Work Contract" means a contract under which only unit rates or prices for various kinds of work or materials are agreed upon for a given period of time without reference to the total quantity of work to be done or the material to be supplied and the time period within which the work or supply is to be completed;(j)"Turn-key Contract" is a contract under which the tenderer is required to undertake within the framework specified by the Procuring Entity the entire responsibility for detailed investigation, planning, design, construction and commissioning of the total project.]Chapter-II General
