Section 28 in Karnataka Transparency in Public Procurements Rules, 2000
28. Two Cover Tenders.
(1)In the case of construction or supply and installation of equipment, tenders exceeding Rs. 50 lakhs in value where the pre-qualification procedure or Turn Key Tender System are not being followed the tender inviting authority shall follow the two -cover tender system.(2)The first cover shall contain the following information about the tenderer namely:(a)Experience and past performance in the execution of similar contracts.(b)Capabilities with respect to personnel, equipment and construction or manufacturing facilities(c)Financial status and capacity(d)any other information considered relevant.(3)The second cover shall contain the prices quoted by the tenderer.(4)The tender inviting authority shall cause the first cover to be opened first and evaluate the tenderer's capacity on the basis of criteria specialied in the tender document and on this basis, prepare a list of qualified tenderers.(5)Thereafter, the Second cover containing the price quotations of only those tenderers found qualified under sub-rule (4) Shall be opened by the tender inviting authority.(6)The tender inviting authority shall follow the procedure outline in rule 25 and 26.CHAPTER - VII Appeals
