Section 58 in Rajasthan Public Procurement Rules, 2012
58. Non-material Non-conformities.
(1)Provided that a bid is substantially responsive, the bid evaluation committee may waive any non-conformities in the bid that do not constitute a material deviation, reservation or omission.(2)Provided that a bid is substantially responsive, the bid evaluation committee may request the bidder to submit the necessary information or documentation like audited statement of accounts, VAT clearance certificate, PAN, etc. within a reasonable period of time, to rectify nonmaterial non-conformities or omissions in the bid related to documentation requirements. Requesting information or documentation on such non-conformities shall not be related to any aspect of the price of the bid. Failure of the bidder to comply with the request may result in the rejection of its bid.(3)Provided that a Bid is substantially responsive, the bid evaluation committee shall rectify nonmaterial non-conformities or omissions on the basis of the information or documentation received from the bidder.
