Section 1 - Short title and commencement
KARNATAKA
TRANSPARENCY IN PUBLIC PROCUREMENTS (AMENDMENT) ACT, 2001
Preamble - THE KARNATAKA TRANSPARENCY IN PUBLIC PROCUREMENTS (AMENDMENT)
ACT, 2001
THE KARNATAKA TRANSPARENCY IN PUBLIC
PROCUREMENTS (AMENDMENT) ACT, 2001
[Act No. 21 of 2001]
[24th August, 2001]
PREAMBLE
An Act
to amend the Karnataka Transparency in Public Procurements Act, 1999.
Whereas
it is expedient to amend the Karnataka Transparency in Public Procurements Act,
1999 (Karnataka Act 29 of 2000) for the purposes hereinafter appearing;
Be it
enacted by the Karnataka State Legislature in the Fifty-second year of the
Republic of India as follows:-
Section 1 - Short title and commencement
(1)
This Act may be called the Karnataka
Transparency in Public Procurements (Amendment) Act, 2001.
(2)
It shall come into force at once.
Section 2 - Amendment of section 4
In
section 4 of the Karnataka Transparency in Public Procurements Act, 1999
(Karnataka Act 29 of 2000) for clause (e), the following shall be substituted,
namely:-
"(e) ?where
the procurement is by the Government Departments, State Government
Undertakings, or any Board, Body or Corporation established by or under any law
and owned or controlled by the Government or Zilla Panchayats constituted First
under
the Karnataka Panchayat Raj Act, 1993 or City Municipal Corporations
established under the Municipal Corporations Act, 1976 or City Municipal
Councils established under the Karnataka Municipalities Act, 1964 or the
Hyderabad Karnataka Areas Development Board constituted under the Hyderabad
Karnataka Area Development Board Act, 1993 or Malnad Area Development Board
constituted under the Malnad Area Development Board Act, 1991 or the
Bayaluseeme Development Board constituted under the Bayaluseeme Development
Board Act, 1994,-
(i)
in case of construction works of all types
the value of which does not exceed rupees five lakhs;
(ii)
in case of goods or services other than
construction works the value of which does not exceed rupees one lakh;
(ee) ?where the
procurement of goods or services is by the Grama Panchayats and Taluk
Panchayats constituted under the Karnataka Panchayat Raj Act, 1993, Town
Municipal Councils or Town Panchayats constituted under the Karnataka
Municipalities Act, 1964 or Urban Development Authorities constituted under the
Karnataka Urban Development Authorities Act, 1987,-
(i)
for the purpose of implementing mini water
supply scheme or construction of school rooms and the value of such procurement
does not exceed rupees two lakhs; and
(ii)
for other purposes and the value of such
procurement does not exceed rupees one lakh".