Section 19 in Rajasthan Transparency in Public Procurement Rules, 2013
19. Procedure of electronic reverse auction.
(1)The procuring entity shall solicit bids by causing an invitation to the electronic reverse auction to be published in accordance with rule 43. The invitation shall include, -(a)the name and address of the procuring entity including e-mail address if any;(b)a detailed description of the subject matter of the procurement and the required time and location for providing such subject matter;(c)the terms and conditions of the procurement contract, to the extent they are already known to the procuring entity, and the form of the contract, if any, to be signed by the parties;(d)the criteria and procedures to be used for ascertaining the qualifications of bidders and any documentary evidence or other information that must be presented by bidders to demonstrate their qualifications;(e)the criteria and procedure for examining bids against the description of the subject matter of the procurement;(f)the criteria and procedure for evaluating bids, including any mathematical formula that shall be used in the evaluation procedure during the auction;(g)the manner in which the bid price is to be formulated and expressed, including a statement as to whether the price is to cover elements other than the cost of the subject matter of the procurement, such as any applicable transportation, insurance charges, customs duties, taxes, etc.;(h)the minimum number of bidders required to register for the auction;(i)how the auction can be accessed;(j)the deadline by which the bidders must register for the auction and the requirements for registration;(k)the date and time of the opening of the auction and the requirements for identification of bidders at the opening of the auction;(l)the criteria governing the closing of the auction;(m)other rules for the conduct of the auction, including the information that will be made available to the bidders in the course of the auction, the language in which it will be made available and the conditions under which the bidders will be able to bid;(n)references to the Act and these rules, and other laws and regulations directly pertaining to the procurement proceedings, including those applicable to procurement involving classified information, and the place where those laws and regulations may be found;(o)the means by which the bidders may seek clarification of information relating to the procurement proceedings;(p)the name, designation and address of one or more officers or employees of the procuring entity including e-mail address, if any, who are authorised to communicate directly with and to receive communications directly from the bidders in connection with the procurement proceedings before and after the auction without the intervention of an intermediary;(q)verification of any formalities including, where applicable, ascertainment of qualifications or responsiveness before execution of a written procurement contract and only after the fulfillment of such formalities, the contract shall come into force; and(r)any other requirement, which is considered by the procuring entity essential for the purpose.(2)The procuring entity may decide, in the light of the circumstances of the given procurement, that the electronic reverse auction shall be preceded by an examination or evaluation of initial bids. In such case, the invitation to the auction shall, in addition to information specified in sub-rule (1) of this rule, include, -(a)an invitation to present initial bids, together with instructions for preparing initial bids; and(b)the manner, place and deadline for presenting initial bids.(3)Where the electronic reverse auction has been preceded by evaluation of initial bids, the procuring entity shall promptly after the completion of the evaluation of initial bids, -(a)despatch the notice of rejection specifying the reasons for rejection to each bidder whose initial bid was rejected;(b)issue an invitation to the auction to each qualified bidder whose initial bid is responsive, providing all information required to participate in the auction; and(c)where an evaluation of initial bids has taken place, each invitation to the auction shall also be accompanied by the outcome of the evaluation, as relevant to the bidder to which the invitation is addressed.
