Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 6 in Rajasthan Road Development Rules, 2002

6. Selection of Entrepreneur and Allotment of Work.

- [(1) Selection of person/Entrepreneur shall be made by the Empowered Committee after the evaluation of financial bids,-(a)for non-subsidized projects-on the basis of concession period.(b)for subsidized projects,(i)on the basis of subsidy for project under fixed concession period and variable subsidy; and(ii)on the basis of concession period for project under fixed subsidy and variable concession period].
(2)In case of suo moto proposals, tender will be invited and the selection of lowest competitive proposal would be made but before awarding the work, the original project proposer (who submits suo moto proposals) shall be given opportunity, to take up the project on the lowest rate then offered rates. In case the original proposer agrees to the lowest rate then project shall be awarded in his favour otherwise the bidder making lowest competitive bid shall be awarded the project to execute the same.
(3)On invitation of tenders through public notice, if tenders are not received from private investors for construction of project, the Empowered Committee shall have the right to award the project to any investor after negotiation:Provided that:-the project is more attractive as compared to the projected parameters of the project in the public notice. Such offer can be made within six months of date of receipt of tenders.
(4)In extra ordinary circumstances, if cost of project is increased or charged by more than 10 percent due to change of scope, in the public interest, before signing of the agreement, the following procedure shall be adopted:-
(i)If cost of project is increased or changed by more than 10% and upto 50% due to change of scope, the decision regarding change in concession period can e taken by negotiation with participating bidders and the first right of refusal shall be given to the original lowest bidder on the negotiated offer.
(ii)If cost of project is increased or changed by more than 50% due to change of scope, then fresh short term tenders shall be invited.
(5)The Empowered Committee after assessing and analyzing the rate received, is empowered to approve the lowest offer received after public notice, even if lowest offer is more than the projected parameters in the public notice.
(6)[ In case of subsidized project-
(i)The subsidy shall be payable at pre-decided stages of physical/financial progress of the project as mentioned below:-
S. No. Cumulative progress Subsidy payable Cumulative subsidy
1 25% 1/3 (one-third) 1/3 (one-third)
2 50% 1/3 (one-third) 2/3 (two-third)
3 75% 1/3 (one-third) 1 (full).
(ii)The entrepreneur shall have to pledge the unconditional and irrevocable bank guarantee equal to the amount of subsidy with Government of Rajasthan before release of subsidy. The validity of Bank guarantee shall be upto one year after the expiry of construction period.]