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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(1) in Tamil Nadu Transparency In Tenders Rules, 2000

(1)The Tender Inviting Authority shall for reasons to be recorded in writing provide for pre-qualification of tenderers on the basis of,-
(a)experience and past performance in the execution of similar contracts;
(b)capabilities of the tenderer with respect to personnel, equipment and construction or manufacturing facilities;
(c)financial status and capacity