Section 63(2) in Rajasthan Transparency in Public Procurement Rules, 2013
(2)Techno-commercial qualifications of the bidders shall be evaluated in tabular form as per rule 57 on the basis of the weightings of marks assigned or minimum achievements fixed in the bidding documents for various criteria of qualifications in the area of professional, technical, financial, managerial competence, etc. i.e. like number of years of experience of the bidder in the subject matter of procurement, satisfactorily completion of similar contracts in past certain years, each valuing not less than specified percentage of the value of subject matter of procurement, financial turnover of the bidder in past certain years in relation to the value of subject matter of procurement, the value of orders in hand of the bidder at the time of submitting the bid relative to the value of subject matter of procurement, etc.
