Section 1 in AMENDMENTS TO THE TAMIL NADU TRANSPARENCY IN TENDERS ( PUBLIC PRIVATE PARTNERSHIP PROCUREMENT ) RULES , 2023
1. in rule 3,
(i)to sub-rule (1), the following proviso shall be added, namely :Provided that if the Tender Inviting Authority for reasons to be recorded in writing, may adopt a single stage, two cover, open competitive tendering and in such cases, the Request for Qualification (RFQ) and the Request for Proposal (RFP) shall be received in separate covers; and(ii)sub-rule (2) shall be omitted.
