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State of Rajasthan - Section

Section 40 in Rajasthan Transparency in Public Procurement Rules, 2013

40. [ Time frame for procurement process. [Substituted by Notification No. S.O. 119, dated 6.8.2018 (w.e.f. 24.1.2013).]

(1)The time frame for the one stage bidding shall be as under:-TableBid cycle of outer time frame for various procurement method by one stage bidding
S. No. Stages ofProcurement Procurement Method
Open Competitive Bidding Limited Bidding and Single Source Procurement
1 2 3 4
1. Issue of bidding documents On the day of first publication of NoticeInviting Bids. -
2. Submission of bids (i) Thirty Days, if estimated value of procurement is more than Rs. 50 crores and Twenty days, if the estimated value of procurement is upto Rs. 50 crores from the date of first publication of Notice Inviting Bids.(ii) Where clarifications/ addendum are issued, at least fifteen days, if estimated value of procurement is more than Rs. 50 crores and 10 days, if estimated value of procurement is upto Rs. 50 crores, from the date of issue of clarifications/ addendum:(iii) In case of International Competitive Bidding, the period of submission of bids shall be forty five days from the date of first publication of Notice Inviting Bids and at lest twenty days from the date of issue of clarifications/ addendum. Seven days from issue of Bidding documents/dateof issue of clarifications/addendum.
3. Technical bid opening Within one day of last day of submission ofbids. Within one day of last day of submission ofbids.
4. Issue of letter of award Within three days of approval of award by thecompetent authority. Within three days of approval of award by thecompetent authority.
5. Execution of contract agreement Within fifteen days of issue of letter of awardor a period as specified in the bidding documents. Within fifteen days of issue of letter of awardor a period as specified in the bidding documents.
6. Declaration of the bid results on State PublicProcurement Portal and Procuring entity's website, if any Within three days of issue of letter ofacceptance. Within three days of issue of letter ofacceptance.
Provided that, in appropriate cases, the procuring entity may, with the approval of the competent authority authorised by the State Government for the purpose, relax the above mentioned time frame of bid process.
(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.
(2)If procuring entity is other than the departments of the State Government or its attached or subordinate offices, the concerned administrative department shall specify the equivalent authority competent to take decision on the bid.]