Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Transparency In Public Procurements (Amendment) Act, 2001 21 of 2001 [24 August 2001] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 4 Karnataka Transparency In Public Procurements (Amendment) Act, 2001 21 of 2001 [24 August 2001] 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:- 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. 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".