Section 54 in Rajasthan Public Procurement Rules, 2012
54. Preliminary examination of bidding documents.
- The Bid Evaluation Committee (BEC) constituted by the procuring entity shall conduct a preliminary scrutiny of the opened bids to assess the responsiveness. This shall include:(a)The bid is signed, as per the requirements listed in the bidding documents.(b)The bids have been sealed as per instructions provided in the bidding documents.(c)The bid validity is as defined in the bidding documents.(d)The bid is accompanied by bid security/bid securing declaration.(e)The bid is unconditional and the bidder has agreed to give the required performance security.(f)Other conditions as specified in the bidding documents.
