Section 57 in Rajasthan Public Procurement Rules, 2012
57. Clarification of bids.
(1)To assist in the examination, evaluation, comparison and post qualification of the bids, the bid evaluat ion committee may, at its discretion, ask any bidder for a clarification of his bid. The committee's request for clarification and the response shall be in writing.(2)Any clarification submitted by a bidder with regard to his bid that is not in response to a request by the committee shall not be considered.(3)No change in the prices or substance of the bid shall be sought, offered, or permitted, except to confirm the correction of arithmetic errors discovered by the committee in the evaluation of the financial bids.(4)No substantive change to qualification information or to a submission, including changes aimed at making an unqualified bidder qualified or an unresponsive submission responsive, shall be sought, offered or permitted.(5)No negotiations shall take place except in case of first stage of two stage bidding, competitive negotiations and single source select ion between the procuring entity and a bidder with respect to qualification information or submissions, nor shall any change in price be made pursuant to a clarification that is sought under this rule.(6)All communications generated under this rule shall be included in the record of the procurement proceedings.
