Section 38 in Rajasthan Transparency in Public Procurement Rules, 2013
38. Qualification of bidders.
- In addition to the provisions regarding qualification of bidders as set out in section 7, -(a)the procuring entity shall disqualify a bidder if it finds at any time that, -(i)the information submitted, concerning the qualifications of the bidder, was false or constituted a misrepresentation; or(ii)the information submitted, concerning the qualifications of the bidder, was materially inaccurate or incomplete; and(b)the procuring entity may require a bidder, who was pre-qualified, to demonstrate its qualifications again in accordance with the same criteria used to prequalify such bidder. The procuring entity shall disqualify any bidder that fails to demonstrate its qualifications again, if requested to do so. The procuring entity shall promptly notify each bidder requested to demonstrate its qualifications again as to whether or not the bidder has done so to the satisfaction of the procuring entity.
