Tamil Nadu Transparency in Tenders (Amendment) Act, 2001*
| [Tamil Nadu Act No. 14 of 2001] | [21st September, 2001] |
An Act to amend the Tamil Nadu Transparency in Tenders Act, 1998
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-second Year of the Republic of India as follows:-
* Received the assent of the Governor on the 21st September, 2001 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Transparency in Tenders (Amendment) Act, 2001.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 2.- In section 2 of the Tamil Nadu Transparency in Tenders Act, 1998 (Tamil Nadu Act 43 of 1998) (hereinafter referred to as the principal Act),-
(1) after clause (a), the following clause shall be inserted, namely:-
"(aa) ‘domestic small scale industrial unit’ means an industrial unit in which the investment in fixed assets in plant and machinery, whether held in ownership or on lease or by hire purchase, does not exceed rupees one hundred lakhs, and which manufactures the goods within the State and registered with the Directs, of Industries and Commerce;";
(2) to clause (i), the following proviso shall be added, namely:-
"Provided that such criteria for evaluation and comparison of tenders shall also provide for a price preference,-
(a) not exceeding fifteen per cent for the domestic small scale industrial units;
(b) not exceeding ten per cent for the Public Sector Undertakings of the Government in respect of products and quantities manufactured by them.".
3. Amendment of section 16.- In section 16 of the principal Act,-
(a) after clause (d), the following clause shall be inserted, namely:-
"(dd) from domestic small scale industrial unit for the reserved items identified by the Central Government:
Provided that where a procuring entity intends to procure any of such reserved items, the procuring entity shall procure such item from the domestic small scale industrial units and the provisions of sections 9 and 10 shall apply to such procurement;";
(b) after clause (1), the following clause shall be added, namely:-
"(g) of cement from the Tamil Nadu Cement Corporation Limited, or of paper from the Tamil Nadu Newsprints and Papers Limited:
Provided that,-
(a) a committee consisting of the Secretary to Government, Industries Department, the Secretary to Government, Finance Department and the Chairman-cum-Managing Director or the Managing Director, Tamil Nadu Cement Corporation Limited shall determine the price of cement to be procured;
(b) the price of paper shall be negotiated with the Tamil Nadu Newsprints and papers I omitted by the procuring entity.".