Section 57 in Rajasthan Transparency in Public Procurement Rules, 2013
57. Tabulation of Technical bids.
(1)If Technical bids have been invited, they shall be tabulated by the bids evaluation committee in the form of a comparative statement to evaluate the qualification of the bidders against the criteria for qualification set out in the bidding documents. The table may include following :-(a)Name and address of the bidder including e-mail address, if any;(b)Reference of registration/empanelment, if any, with the procuring entity or other procuring entity;(c)Is there any substitution or modification of the original bid;(d)Weather the bidder fulfills the eligibility criteria given in the bidding documents;(e)Whether the bid has been signed by the bidder or an authorised person (whether valid document of authority is enclosed);(f)Whether proof of payment of price of bid documents given;(g)Whether proof of payment of processing fee or user charges, if any, bid security or the instrument of bid security or bid securing declaration given;(h)Response to the required qualification criteria and allotment of marks for them, or whether meets the minimum standards fixed for each criterion in the bidding documents for, -(i)availability of financial resources;(ii)past performance and experience;(iii)technical and professional competence including requirement of technical/professional/specialist personnel and availability of required machinery and equipment;(iv)managerial resources and competence;(v)whether proof/declaration has been given as required under clauses (b) to (e) of sub-section (2)of section 7;(vi)any other qualification criteria fixed in accordance with the provisions of section 7.(i)Result of evaluation of Technical bids, whether qualified or not, if not, reasons thereof.(2)The members of bids evaluation committee shall give their recommendations below the table as to which of the bidders have been found to be qualified in evaluation of Technical bids and sign it.(3)The format of the table given in sub-rule (1) may also be used, mutatis mutandis, for evaluation of proposals received in response to Registration/Empanelment of bidders, Request for Qualifications/Expression of Interest in first stage of Two-stage bidding process. This format may also be used, mutatis mutandis, for evaluation of Technical Bid in the second stage of the Two Stage bidding, if Technical bids have been invited separately.
