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[Cites 0, Cited by 0] [Section 17(6)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(6)(b) in Rajasthan Public Procurement Rules, 2012

(b)In procurement by means of an auction that was not preceded by examination or evaluation of initial bids, the procuring entity shall ascertain after the auction the responsiveness of the successful bid and the qualifications of the supplier or contractor submitting it. The procuring entity shall reject that bid if it is found to be unresponsive or if the supplier or contractor submitting it is found unqualified. Without prejudice to the right of the procuring entity to cancel the procurement, the procuring entity shall select the bid that was the next lowest-priced or next most advantageous bid at the closure of the auction, provided that that bid is ascertained to be responsive and the bidder submitting it is ascertained to be qualified.