Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Indian Railways launches e-Procurement and e-Tendering systems- (Ministry of Railways) (01 Feb 2016)

MANU/PIBU/0129/2016

Commercial

The Ministry of Railways launched Works Module of Indian Railways E-Procurement System and Implementation of 'e-Tendering in Works Contracts'. The new system is hoped to bring transparency and efficiency in the tendering process. At present, the Indian Railways deal with nearly 25,000 tenders involving an expenditure of over Rs. 35,000 crores for maintenance and upgradation of its undertakings manually.

Tags : RAILWAY   ELECTRONIC   TENDER   PROCUREMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved