Section 41 in Rajasthan Transparency in Public Procurement Rules, 2013
41. Pre-qualification proceedings.
- In addition to the provisions of section 18 the procedure of pre-qualification process shall be carried out in the manner as specified below-(a)Registration or empanelment of prospective bidders may be done as per the procedure specified for pre-qualification proceedings.(b)The procuring entity shall take a decision to pre-qualify a bidder only in accordance with the criteria and procedures a s set out in the invitation to pre-qualify and in the pre-qualification documents.(c)The procuring entity shall promptly notify each bidder presenting an application to pre-qualify whether or not it has been pre-qualified and also publish the result of pre-qualification proceedings on the State Public Procurement Portal.(d)The procuring entity shall promptly communicate, with reasons, to each bidder that it has not been pre-qualified.
