KARNATAKA
TRANSPARENCY IN PUBLIC PROCUREMENTS (AMENDMENT) RULES, 2001[1] In
exercise of the powers conferred by Section 25 of the Karnataka Transparency in
Public Procurements Act, 1999 (Karnataka Act 29 of 2000), the Government of
Karnataka hereby makes the following rules further to amend the Karnataka
Transparency in Public Procurements Rules, 2000, namely.-- (1)
These rules may be called the
Karnataka Transparency in Public Procurements (Amendment) Rules, 2001. (2)
They shall come into force on the date
of their publication in the Official Gazette. In
Rule 26 of the Karnataka Transparency in Public Procurements Rules, 2000
(hereinafter referred to as the said rules), in sub-rule (2), for the word and
figures "Section 12", the word and figures "Section 13 shall be
substituted. In
Rule 29 of the said Rules, for the word and figures "Section 15", the
word and figures "Section 16" shall be substituted. [1] Published in the Karnataka Gazette, dated 264-2001, vide
Notification No. PWD 154 FC-3/2001 (Part 1), dated 2-4-2001.KARNATAKA TRANSPARENCY IN PUBLIC
PROCUREMENTS (AMENDMENT) RULES, 2001
PREAMBLE