The KARNATAKA TRANSPARENCY IN PUBLIC PROCUREMENTS ACT, 1999

THE KARNATAKA TRANSPARENCY IN PUBLIC PROCUREMENTS 
ACT, 1999 
ARRANGEMENT OF SECTIONS 
Statements of Objects and Reasons 
Sections : 
CHAPTER  I 
 1. Short title and commencement. 
 2. Definitions. 
 3. Provisions not to apply to certain Projects. 
 4. Exceptions to applicability. 
CHAPTER  II 
REGULATION OF PROCUREMENT 
 5. Procurement other than by Tender Prohibited. 
 6. Procurement Entities to follow Procedure. 
 7. Tender Bulletin Officers. 
 8. Publication of Tender Bulletin. 
 9. Tender Inviting Authority and Tender Accepting Authority. 
 10. Tender Scrutiny Committee. 
 11. Opening of Tenders. 
 12. Duties of  Tender Inviting authority. 
 13. Acceptance of Tender. 
 14. General rejection of tenders. 
 15. Power to give directions. 
 16. Appeal. 
 17. Power to obtain information. 
18. Power to call for records. 
 
    CHAPTER  IIA 
E-Procurement  
18A. E-Procurement  
 
CHAPTER  III 
MISCELLANEOUS 
 19. Officers deemed to be Public Servants. 
 20. Immunity for action taken in good faith. 
 21. Bar of Jurisdiction of Courts. 
 22. Act to override other laws. 
 23. Penalty. 
 24. Power to remove difficulties. 
 25. Power to make rules. 
 26. Savings. 
 27. Repeal and savings. 
* * * * 
 2 
STATEMENT OF OBJECTS AND REASONS 
I 
 Act 29 of 2000. -  In the recent past irregularities in the processing of 
tenders occurred in the various Government Departments, Public Sector 
Undertakings, Statutory Boards, etc., due to inadequate publicity of tenders, 
restricted supply of tender documents and  resulting in lack of transparency 
in evaluation and acceptance of tenders. 
 In the Budget speech of the year 1997- 98, it has also been announced 
that in order to prevent recurrence of such irregularities, it has been decided 
to bring about a legislation to provide for transparency in the tender 
processes and to regulate the procedure in inviting, processing and 
accepting tenders. 
 Hence the Bill. 
 (Obtained from L.C. Bill No. 12 of 1999.) 
II 
 Amending Act 21 of 2001. - Clause (e) of section 4 of the Karnataka 
Transparency in Public Procurements Act, 1999 excludes applicability of 
Chapter II of the Act to the Government Departments in respect of 
procurement of goods or services of the value  not exceeding ruees  five 
lakhs and to the local authorities in case of implementing mini water supply 
and construction of school rooms of the value not excluding rupees  two 
lakhs and in any other case where the value does not exceed rupees one 
lakh. 
 Keeping in view the escal ation in prices, it was felt necessary to have a 
uniform limit in respect of Government Departments as well as procurement 
of goods and services in the case of public sector undertakings, etc. 
 Therefore  it is considered necessary to amend the Act to exclude the 
applicability of Chapter II of the Act,- 
 (i) in respect of procurement made by the Government Departments, 
State Government Undertaking or any Board, Body or Corporation 
established by or under any law and owned or controlled by the 
Government, Zilla Panchayats, City Municipal Corporations, City Municipal 
Councils, Hyderabad Karnataka Area Development Board, Malnad Area 
Development Board and Bayaluseeme Development Board for construction 
work of all types of values not exceeding rupees five lakhs and in case of 
goods and services other than construction work, of the value not exceeding 
rupees one lakh. 
 (ii) Where the procurement of goods or service is by Grama Panchayat, 
Taluk Panchayat, Town Municipal Councils, Town Panchayats or Urban 
Development Authorities for the purpose of implementing mini waters supply 
scheme or construction of school rooms of  the value not exceeding rupees 
two lakhs and in other cases, of the value not excedding ruees one lakh. 
 Hence the Bill. 
 (Obtained from LA Bill No. 20 of 2001 (File No. SAMVYASHAE 33 
SHASHANA 2001) 
 
 3 
III 
Amending Act 4 of 2003:- Clause (d) of section 4 of the Kar nataka 
Transparency in  Public Procurements Act, 1999 (Karnataka Act 29 of 2000) 
provides for exemption from the applicability of the Act for a period of two 
years from the date of commencement of the Act, in respect of the 
Government Departments, Public S ector Undertakings, Boards, 
Corporations and such other Institutions specified by the Government.  It is 
considered necessary to extent the period of exemption from the existing 
period of two years to three years.   
 Hence the Bill 
(Obtained from LA Bill No.3 of 2003 (File No. SAMVYASHAE 05 SHASANA 
2003) 
IV 
 Amending Act 13 of 2007: -It is considered necessary to introduce e-
procurement and e-procurement platform to bring in best practices in public 
procurement. E -procurement helps in demand aggregation, reduced 
inventory cost, consistent procurement procedures and transparency. 
 Hence the Bill. 
 [L.A.Bill No 12  of 2007] 
[Entry 35 of List II and entries 7 and 12 of List III of the Seventh Schedule to 
the Constitution of India.] 
V 
Amending Act 20 of 2015.- It is considered necessary to amend the 
Karnataka Transparency in Public Procurements Act, 1999 to exempt, the 
procurements by the procurement entity receiving grant from the 
consolidated fund of the Sta te in case of infrastructure works of 
electrification of drinking water scheme the value of which does not exceed 
rupees five lakhs from the application of provisions of Chapter-II of the Act. 
Hence, the Bill.  
 
[L.A. Bill No.01 of 2015, File No. Samvyashae 40 Shasana 2014] 
[Entry 17 and 35 of List II of the Seventh Schedule to the Constitution of 
India.] 
VI 
 Amending Act 31 of 2017. - It is considered necessary to amend 
the Karnataka Transparency in Public Procurements Act, 1999 (Karnataka 
Act 28 of 2000) t o overcome the unemployment problem in the Scheduled 
Castes or Scheduled Tribes Community and to encourage their participation 
in such number of works not exceeding 17.15 percent for persons belonging 
to the Scheduled castes and not exceeding 6.95 percent for the persons 
belonging to the Scheduled tribes out of the total number of Government 
construction works upto Rupees 50.00 lakhs.  
 
Hence the Bill.  
 
[L.A. Bill No.19 of 2016, File No. Samvyashae 22 Shasana 2016]  
[entry 35 of List II and entry 7 of List  III of the Seventh Schedule to the 
Constitution of India.] 
****
 4 
KARNATAKA ACT NO. 29 OF 2000 
(First Published in the Karnataka Gazette Extraordinary on the thirteenth 
day of December, 2000) 
THE KARNATAKA TRANSPARENCY IN PUBLIC PROCUREMENTS 
ACT, 1999. 
(Received the assent of the Governor on the tenth day of December, 2000) 
(As amended by Act 21 of 2001, 4 of 2003 13 of 2007, 20 of 2015 and 31 of 
2017) 
 An Act to provide for ensuring transparency in public procurement of 
goods and services by streamlining the procedure in inviting, processing 
and acceptance of tenders by Procurement Entities, and for matters related 
thereto. 
 WHEREAS it is expedient in public interes t to render the process of 
procurement of goods and services by Procurement Entities transparent by 
streamlining the procedure in inviting, processing and acceptance of 
tenders.  
 B
E it enacted by the Karnataka State Legislature in the fiftieth year of the 
Republic of India as follows:-     
CHAPTER  I 
 1. Short title and commencement. -  (1) This Act may be called the 
Karnataka Transparency in Public Procurements Act, 1999. 
 (2) It shall be deemed to have come into force with effect from the fourth 
day of October, 2000. 
 2. Definitions.- In this Act, unless the context otherwise requires,- 
 (a) ‘Construction Works’ means putting up, demolishing, repairs or 
renovation of buildings, roads, bridges or other structures  including 
fabrication of steel structures and all other civil works; 
   1[(aa)'e-Procurement' means purchase of goods, obtaining of ser vices or 
undertaking of construction work by the procurement entity through e -
Procurement platform; 
     (aaa)'e-Procurement Platform' means a procurement platform of 
electronic media comprising of procurement process set up and managed 
by the State Gover nment through integrated internet enabled procurement 
tools incorporated by customisation.]
1 
 (b) ‘Goods’ means Machinery, Motor Vehicles, Equipment, Furniture, 
Articles of Stationary, textiles raw materials, drugs, scientific instruments, 
chemicals, food grains, oil and oil seeds or other commodity required for 
consumption, use or distribution by a Procurement Entity in discharge of its 
public duties; 
(c) ‘Government’ means the State Government; 
 (d) ‘Procurement Entity’ means any Government Department, a State 
Government Undertaking, Local Authority or Board, Body or Corporation 
established by or under any law and owned or controlled by the 
Government, and any other body or authority owned or contr olled by the 
Government and as may be specified by it.   
 5 
 (e) ‘Public Procurement’ or ‘procurement’ means purchase of goods, 
obtaining of services or undertaking of construction works by the 
procurement entities; 
 (f) ‘Services’ means the action of serving, attending upon, helping or 
benefiting a Procurement Entity in the course of  discharging its public 
duties and includes construction works; 
 (g) ‘Specified goods or Services’ means the goods or services as the 
case may be specified in a tender and identified in the contract resulting 
from acceptance of a tender on account of a procurement entity; 
  (h) ‘Tender’ means the formal offer made for supply of goods or services 
in response to an invitation for tender published in a Tender Bulletin; 
 (i) ‘Tender Accepting Authority’ means an officer or a Committee 
appointed to accept tenders and a  ‘Tender Inviting Authority’ means an 
officer or a Committee appointed to invite tenders, under section 9; 
 (j) ‘Tender Bulletin’ means a bulletin published for the State as a whole 
or for any di strict or districts within the State containing the details of 
invitation, processing and acceptance of Tenders; 
 (k) ‘Tender Bulletin Officer’ means a State Tender Bulletin Officer or a 
Tender Bulletin Officer referred to in section 7;  
 (l) ‘Tender Document” means the set of papers detailing the schedule 
of works, calendar of events, requirement of goods and services, technical 
specifications, procurement criteria and such other particulars, as may be 
prescribed for evaluation and comparison of tenders. 
  
1[Provided that for the purpose of e-Procurement, the 'tender papers' 
means set of documents in electronic form.]1 
1. Inserted by Act 13 of 2007 w.e.f. 27.11.2006 
 
 3. Provisions not to apply to certain Projects.- The provisions of this 
Act in so far as they are inconsistent with the procedure specified in respect 
of the Projects funded by International Financial Agencies or Projects 
covered under Internat ional Agreements, shall not apply to procurement of 
goods or services for such project. 
 4. Exceptions to applicability.- The provisions of Chapter II shall not 
apply to Procurement of goods and services,- 
 (a) During the period of natural calamity or emergency declared by the 
Government ; 
 (b) Where the goods or services are available from a single source or 
where a particular supplier or contractor has exclusive rights in respect of 
the goods or services or constr uction work and no reasonable alternatives 
or substitutes exist: 
 Provided that  for the purpose of this clause there shall be a committee of 
three experts consisting of one technical representative of the procuring 
entity one technical representative of the Government organisation dealing 
with similar procurement and one representative from a reputed Academic 
or Research Institution or Non- Commercial Institution having expertise in 
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such line to examine and declare that the goods or services are available 
from a single source; 
 (c) Where the procuri ng entity having procured goods, services or 
technology from a supplier or contractor determines that additional supplies 
must be procured from the same supplier or  contractor for reasons of 
standardization and compatibility with the existing goods, servi ce or 
technology; 
 (d) Where the goods or services are procured from certain Departments 
of Government, public sector undertakings, statutory boards and such other 
institutions specified by the Government and s uch goods are manufactured 
or services are provided by them, for a period not exceeding 
1[three  years]1 
from the date of commencement of this Act; 
1.  Subsituted by Act 4 of 2003 w.e.f. 27.3.2003. 
 1[(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 co nstituted 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 
Muncipalies 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,-  
1.  Clause e and ee substituted by Act 21 of 2001 w.e.f. 25.8.2001. 
      (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.]
1 
      1[(eee) Where the procurement is by the procurement entity receiving 
grant from the consolidated fund of the state, in case of Infrastructure works 
of electrification of drinking water schemes the value of which  does not 
exceed rupees five lakhs;]
1 
  1. Inserted by Act 20 of 2015 w.e.f. 02.05.2015.  
 7 
 (f)  Where the goods or services are procured under rate contracts from 
the Director General of Supplies and Disposals or from the Stores Purchase 
Department of the State; and 
 (g) in respect of specific procurements as may be notified by  the 
Government from time to time. 
 (h) in respect of spot purchase of cotton by Spinning Mills, purchase of 
oil seeds by the Karnataka Agro- Industries C orporation or the Karnataka 
Co-operative Oil Seeds Grower's Federation, purchase of sugarcane by 
Sugar Mills, direct purchase of paddy by the Agricultural Produce Market 
Committees and the Karnataka Food and Civil Supplies Corporation, 
purchase of cloth by  the Karnataka Handloom Development Corporation, 
purchase of silk by the Karnataka Silk Industries Corporation, purchase of 
milk by the Karnataka Milk Producers Co- operative Federation, purchase of 
palm oil by the Karnataka Food and Civil Supplies Corporat ion and the 
Karnataka Co- operative Oil Seeds Grower's Federation, purchase of cloth 
by the Government Departments and public sector undertaking from the 
Karnataka Handloom Development Corporation and purchase by such other 
organizations or purchase of any other material as may be notified by the 
Government from time to time. 
 
CHAPTER II 
REGULATION OF PROCUREMENT 
 
 5. Procurement other than by Tender Prohibited. - On and from the 
date of commencement of this Act no Procurement Entity shall procure 
goods or services except by inviting Tenders for supply 
 
       6. Procurement Entities to follow Procedure. - No tender shall be 
invited, processed or accepted by a Procurement Entity after the 
commencement of this Act except in accordance with the procedure laid 
down in this Act or the rules made thereunder. 
   
  1[Provided that, the tender inviting authority shall, in the notified 
Departments out of those construction works, value of which does not 
exceed Rs.50.00 Lakhs such number of works not exceeding 17.15 percent 
be tendered only among the tenderers belonging to the Scheduled Castes 
Category and such number of works not exceeding 6.95 percent be 
tendered only among tenderers belonging to the Scheduled Tribes 
Category, by taking out notices, communications and publications required 
to be taken following the prescribed procedures:  
 
  Provided further that, if no tender from persons belonging to the 
Scheduled Castes or Scheduled Tribes as the case may be, is received in 
response to the invitation in two attempts such works may be tendered 
among others. 
Explanation:- For the purpose of this proviso,-  
 8 
  (1) "Scheduled Castes" shall have reference to the Scheduled 
Castes specified in part VII of the Constitution (Scheduled Castes) Order, 
1950 made under Article 341 of the Consti tution of India and as amended 
from time to time;  
  (2) "Scheduled Tribes" shall have reference to the Scheduled Tribes 
specified in part VI of the Constitution (Scheduled Tribes) Order, 1950 made 
under Article 342 of the Constitution of India and as amended from time to 
time;]
1 
 
1. Inserted by Act 31 of 2017 w.e.f. 29.06.2017. 
 
 7. Tender Bulletin Officers. - (1) The Government may by notification 
appoint an officer not below the rank of a Deputy Secretary to Government 
of the concerned department to  be the State Tender Bulletin Officer for the 
State in respect of that Department  where the procurement of that 
department covers more than one district.   
 (2) Deputy Commissioner of the District shall be the District Bulletin 
Officer. 
 
 8. Publication of Tender Bulletin. -  (1) The State Tender Bulletin 
Officer, or as the case may be, the District  Tender Bulletin Officer shall on 
receipt of  intimation relating to notice of invitation of tender from tender 
inviting authority or information relating  to details of acceptance of tender 
under section 13 or rejection of tender under section 14 from the tender 
Accepting Authority, publish within the prescribed time, the State Tender 
Bulletin or as the case may be District Tender Bulletin. 
 (2) The Tender Bulletin  shall be made available for sale in the office of 
the Tender Bulletin Officer and in such other places as the Tender Bulletin 
Officer deems fit to make available. 
 
 9. Tender Inviting Authority and Tender Accepting Authority. - (1) 
The Procurement Entity may, by order, appoint, - 
 (i) one or more of officers or a Committee of Officers to be the Tender  
Inviting Authority for any specified area, specified procurement or specified 
class of goods or services, and  
 (ii) one or more of officers or a Committee of Officers to be the Tender 
Accepting Authority for any specified area or Specified Procurement , 
specified class of goods and services: 
 Provided that where a mul ti-member Committee is already appointed for 
any Procurement  Entity for discharging the function of accepting tenders, 
such Committee shall  be deemed to be a Tender Accepting Authority 
appointed under this Act. 
 
 10. Tender Scrutiny Committee.- The Tender Accepting Authority may 
constitute a Tender Scrutiny Committee consisting of such persons as it 
deems fit to scrutinise tenders above five crores in the case of the Public 
 9 
Works, Irrigation and Minor Irrigation Departments of the Government and 
above rupees one crore in other cases. 
 
 11. Opening of Tenders. - (1) The Procurement entity may authorise 
either the Tender Inviting Authority or the Tender Accepting Authority or any 
other Officer  to open the Tenders and draw up a list of Tenderers 
responding to the notice inviting tender, in each case. 
 (2) The Authority, or as the case may be the officer referred to in sub-
section (1) shall open the tender,  draw up a list of tenderers in the 
prescribed manner and unless it is also the Tender Accepting Authority, 
forward the tenders along with the list of tenderers, to the Tender Accepting 
Authority. 
 
 12. Duties of Tender Inv iting Authority. - (1) It shall be the duty of 
every Tender Inviting Authority,-    
  (a) to  take out notice inviting tenders at the behest of  the 
Procurement Entity in the prescribed manner;  
  (b) to communicate the notice inviting tenders by marking a copy 
thereof to the Tender bulletin Officer concerned immediately after issue of 
the notice; 
  (c) to cause publication of  notice inviting tenders in the prescribed 
manner; and  
  (d) to supply the Schedule of Rates and Tender Documents to every 
intending tenderer who has applied to get such documents. 
 (2) The Tender Inviting Authority shall take out notices, communications 
and publications required to be t aken out under this section in such form, in 
such manner, by such mode and at such time and interval as may be 
prescribed and different manner and mode of publication may be prescribed 
for different procurements depending on the value of the procurement. 
 (3) The Tender Inviting Authority shall collect all the details received in 
response to the notice inviting tender, within the time stipulated and unless it 
is itself authorised to open the tender shall compile and forward all the 
tenders received to the Authority or Officer authorised to open the tenders. 
 
 13. Acceptance of Tender. -  The Tender Accepting Authority shall, 
after following such procedure as may be prescribed pass order accepting 
the tender and shall communicate the information relating to acceptance of 
tender together with a comparative analysis and reasons for accepting of 
tender to the procurement entity and the Tender Bulletin Officer: 
 Provided that where the Tender Accepting Authority consists of single 
officer who is due to retire within the next six months, from the date fixed for 
the acceptance for tender, he shall not act to accept the tender without 
obtaining prior approval of the Procurement Entity: 
 Provided further that subject to su ch general or special order as may be 
issued by the Government from time to time, the Tender Accepting Authority 
may before passing order accepting a tender negotiate with lowest tenderer. 
 10 
 
 14. General rejection of tenders. - (1) The Tender Accepting Authority 
may at any time befo re passing an order of acceptance under section 13 
reject all the tenders on the ground of changes  in the scope of 
procurement, failure of anticipated financial resource, accidents, calamities 
or any other ground as may be prescribed which would render the 
procurement unnecessary or impossible and report the same to the 
Procurement Entity. 
 (2) The Procurement Entity shall thereafter communicate the fact of the 
rejection under this section to all the Tenderers and also cause the same to 
be published in the Tender Bulletin.  
 
 15. Power to give directions. -  It shall be competent for the 
Government to give appropriate directions to the Pr ocurement Entity or the 
Authorities under this Act in order to secure and maintain transparency at 
any stage of the process of procurement, and it shall be duty of the 
Procurement Entity or such authority to comply with the directions. 
 
 16. Appeal.- (1) Any tenderer aggrieved by an order passed by the 
Tender Accepting Authority other than the Government under section 13 
may appeal to the prescribed authority  within thirty days from the date of 
receipt of the order: 
 Provided that the prescribed authority may, in its discretion allow further 
time not exceeding thirty days for preferring any such appeal, if it is satisfied 
that the appellant had sufficient cause for not preferring the appeal in time. 
 (2) The prescribed authority may after giving opportunity  of being heard 
to both the parties pass such order thereon as it deems fit and such order 
shall be final. 
 (3) The prescribed authority shall as far as possible dispose of the 
appeal within thirty days from the date of filing thereof. 
 
 17. Power to obtain information. - Notwithstanding anything contained 
in this  Act or in any other law for the time being in force, the Government 
may with a view to ensuring transparency call for and obtain, from any 
Authority under this Act, any information relating to any matter in the 
process of procurement. 
 
 18. Power to call for records.-  The Government may at any time, with 
a view to ensuring transparency in the procurement process call upon any 
authority under this Act,- 
 (i) to produce records relating to invitation, processing and acceptance 
of tenders ; 
 (ii) to fur nish the tender document, estimates/statements/accounts or 
statistics relating to such tenders; and 
 (iii) to furnish report on any specific point incidental to the procurement. 
 
 11 
1[Chapter IIA 
E-Procurement 
18A. E -Procurement.- (1) There shall be a single unified e-
procurement platform for all procurement entity which may be notified under 
sub-section (2). 
(2) With effect from such date, as may be specified by the 
Government, by notification, a procurement entity in respect of a class of 
procurement if any, as may be notified shall procure its procurements 
through the e-procurement platform. 
  (3)  Notwithstanding anything contained in this Act, the Government 
may make rules, for specifying a separate procedure to be followed by 
procurement entities notified under sub -section (2) for e -procurement 
through e-procurement platform; and for non- application of other procedure 
of procurement to e-procurement.]1 
      1.  Inserted by Act 13 of 2007 w.e.f. 27.11.2006 
    
CHAPTER  III 
MISCELLANEOUS 
19. Officers deemed to be Publi c Servants. - Every Officer 
acting under or in pursuance of the provisions of this Act or under a rule, 
order or notification made thereunder, shall be deemed to be a public 
servant within this meaning of section 21 of the Indian Penal Code, 1860 
(Central Act XLV of 1860). 
 
 20. Immunity for action taken in good faith. - No suit or other legal 
proceeding shall lie against the Government or any officer or authority 
empowered to exercise powers or perform t he functions under the Act in 
respect of anything which is in good faith done or intended to be done under 
this Act. 
 
 21. Bar of Jurisdiction of Courts. -  Save as otherwise provided in this 
Act no order passed or proceedings taken by any officer or authority under 
this Act shall be called in question in any court, and no injunction shall be 
granted by any court in respect of any action taken or to be taken by such 
officer or authority in exercise of powers conferred on him or it, by or under 
this Act. 
 
 22. Act to override other laws. -  The provisions of this Act shall have 
effect notwithstanding anything inconsistent therewith contained in any other 
law for the time being in force or any custom or usage, agreement, decree 
or order of a Court or a Tribunal or other Authority. 
 
 23. Penalty.- Whoever contravenes the provisions of this Act or the 
rules made thereunder shall be punishable with imprisonment for a term 
which may extend to three years and with fine which may extend to five 
thousand rupees. 
 
 12 
 24. Power to remove difficulties.- If any difficulty arises in g iving effect 
to the provisions of this Act, the Government may, by order published in the 
Gazette make such provisions not inconsistent with the provisions of the Act 
as appear to them to be necessary or expedient for removing the difficulty: 
 Provided that no such order shall be made after this expiry of a period of 
two years from the date of commencement of the Act. 
 
 25. Power to make rules. -  (1) The Government, may by notification, 
make such rules as are necessary for carrying out the purposes of this Act. 
 (2) Every rule made or notification or order issued under this Act shall as 
soon as possible, after it is made or issued, be placed before each House of 
the State Legislature while it is in session for a total period of thirty days, 
which may be comprised in one session or in two or more successive 
sessions  and if before the expiry of the session in which it is laid or the 
sessions immediately following both House s agree in making any 
modifications in the rule, notification or order or both Houses agree that the 
rule, notification or order shall not be made, the rule or notification or order 
shall thereafter have effect only in such modified form or be of no effect , as 
the case may be, so, however that any such modification or annulment shall 
be without prejudice to the validity of anything previously done under that 
rule or notification or order. 
 
 26. Savings.- All rules, regulations, orders, notifications departmental 
codes, manuals, bye- laws, official Memoranda, circular or any other order 
made or issued before the commencement of this Act and in force on the 
date of such commencement providing for or relating to any of the above 
matters for the furtherance of which this Act is enacted shall continue to be 
in force and effective as if they are made under the corresponding 
provisions of this Act, to the extent they are not inconsistent with the 
provisions of this Act and unless and until superceded by anything done or 
any action taken or any rule, notification or order, is made under this Act. 
 27. Repeal and savings. - (1) The Karnataka Transparency in Public 
Procurements Ordinance, 2000 (Karnataka Ordinance No. 8 of 2000) is 
hereby repealed. 
 (2) Notwithstanding such repeal anything done or any action taken 
under the principal Act as amended by the said Ordinance shall be deemed 
to have been done or taken under this Act. 
(The above translation of the PÀ£ÁðlPÀ ¸ÁªÀðd¤PÀ ¸ÀAUÀæºÀuÉUÀ¼À°è ¥ÁgÀzÀ±ÀðPÀvÉ C¢ü¤AiÀĪÀÄ, 1999 (2000gÀ 
PÀ£ÁðlPÀ C¢ü¤AiÀĪÀÄ ¸ÀASÉå: 29)  was published in the Official Gazette (Extraordinary) dated 
16.2.2001 as No. 352 (Note: No. DPAL 29 Shasana 1999 dated 16.2.2001)  under 
clause (3) of Article 348 of the Constitution of India.) 
* * * 
 
 
 
 
 
 
 13 
KARNATAKA ACT NO. 20  OF 2015 
(First Published in the Karnataka Gazette Extra-ordinary on the  Second day of May, 2015) 
 
THE KARNATAKA TRANSPARENCY IN PUBLIC PROCUREMENTS 
(AMENDMENT) ACT, 2015 
 (Received the assent of the Governor on the twenty ninth day of April, 2015) 
 
 An Act further to amend the Karnataka Transparency in Public 
Procurements Act, 1999. 
 Whereas it is expedient further to amend the Karnataka 
Transparency in Public Procurements Act, 1999 (Karnataka Act 28 of 2000) 
for the purposes hereinafter appearing; 
 Be it enacted by the Karnataka State Legislature in the Sixty sixth 
year of the Republic of India as follows:- 
 
 1. Short title and commencement. - (1) This Act may be called the 
Karnataka Transparency in Public Procurements  (Amendment) Act, 2015. 
(2) It shall come into force at once.   
 
Section 4 is Incorporated in the Principal Act 
 
**** 
 
KARNATAKA ACT NO. 31 OF 2017 
(First Published in the Karnataka Gazette Extra-ordinary on the 29th
 day of June, 
2017) 
 
THE KARNATAKA TRANSPARENCY IN PUBLIC PROCUREMENTS 
(AMENDMENT) ACT, 2016 
(Received the assent of the President on the 20th day of June, 2017) 
 
An Act further to amend the Karnataka Transparency in Public 
Procurements Act, 1999.  
Whereas it is expedient further to amen d the Karnataka 
Transparency in Public Procurements Act, 1999 (Karnataka Act 28 of 2000) 
for the purposes hereinafter appearing;  
Be it enacted by the Karnataka State Legislature in the sixty seventh 
year of the Republic of India as follows:-  
1. Short title and commencement.- (1) This Act may be called the 
Karnataka Transparency in Public Procurements (Amendment) Act, 2016.  
(2) It shall come into force at once. 
 
 
Section 6 is Incorporated in the Principal Act 
 
 

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