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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Rajasthan - Subsection

Section 40(2) in Rajasthan Transparency in Public Procurement Rules, 2013

(2)A decision on acceptance or rejection of bids invited in a procurement process must be taken by the competent sanctioning authority within the period as given below, even if the period of validity may be more, from the date of opening of technical bids where two envelope system is followed, otherwise from the date of opening of financial bids. If the decision is not taken within the given time period by. the concerned sanctioning authority, reasons for not taking decision within the given time period shall be specifically recorded by the competent sanctioning authority while taking its decision.TableTime schedule for decision on the bids by the competent authority
S. No. Authority competent to take decision Time allowed for decision
1 2 3
1. Head of Office or Executive Engineer Twenty days
2. Regional Officer or Superintending Engineer Thirty Days
3. Head of the Department or Chief Engineer/Additional Chief Engineer Forty days
4. Administrative Department concerned/Finance Committee/ Board/Empowered Committee/Empowered Board etc. Fifty days
Note. - (1) The period specified above shall be inclusive of time taken in communication of acceptance of bid.