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State of Rajasthan - Section

Section 79E in Rajasthan Transparency in Public Procurement Rules, 2013

79E. Preparation and submission of detailed and comprehensive proposal.

(1)The Project Proponent shall submit a detailed and comprehensive proposal in Form No. 6 along with detailed project report in hard copy and soft copy, Earnest Security equal to 0.05% of the total estimated cost of the Project, Bid Value/Financial Proposal-IRR etc. (with details and supporting documents, wherever necessary), project financial summary in Form No. 7 and check list for submission of documents in Form No. 8 within a period specified in Rule 79-D to the Administrative Department in hard copy and soft copy.
(2)It should be ensured by the Project Proponent that all financial reports and/or the documents having financial details must be duly verified from a competent Chartered Accountant.
(3)The Administrative Department may carry out additional studies for independently determining the project cost, project revenues, viability and risk analysis etc. to ensure proper benchmarking.
(4)[ The Project Proponent shall submit the detailed and comprehensive proposal in two covers. The first cover shall include the detailed project report, the survey data, specifications (input/output), as well as designs of the project, total estimated cost of the project on the basis of detailed project report, cost of preparation of detailed project report, along with the Earnest Security. The detailed project report shall include the details as specified in Form No. 5. The first cover shall be opened by the Administrative Department, or by a Committee constituted by the Administrative Department for this purpose. The Bid Value, in such form, as may be required by the Administrative Department, shall be submitted in a separate cover, duly sealed by the project proponent, which shall be opened by the Administrative Department, or by a Committee constituted by the Administrative Department for this purpose, only at the time of opening of the financial bids received from other bidders through open competitive bidding process.] [Substituted by Rajasthan Notification No. G.S.R. 79, dated 28.8.2015 (w.e.f. 24.1.2013).]