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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(5) in Rajasthan Minor Mineral Concession Rules, 2017

(5)The Technical Bid shall be submitted on the e-auction platform. The Bidder has an option to edit Technical Bid as many times as it wishes till the final submission. The final submission of Technical Bid shall be digitally signed by the bidder using the digital signature, the use of which has been duly authorized on behalf of the bidder and which was used at the time of registration. Any digital signature certificate other than the above shall not be acceptable for bid submission. Upon successful final submission, the bidder shall receive a bid acknowledgment from the system automatically. The bidders may note that the Technical Bid submitted online as above shall be encrypted by the e-auction service provider's own software before storage in the database to protect the sanctity and confidentiality of the bids before the actual opening of the same. Before scheduled closing time for bid submission on the bid due date, bidder may have an option to modify, withdraw or resubmit a new bid. Scanned copy of bid letter, affidavit, copy of no dues certificate and power of attorney or resolution, as the case may be, shall be submitted by the bidder online and bid security shall be deposited as per the provisions of rule18. Technical Bids shall be evaluated in the manner provided in these rules. The e-auction service provider will conduct training and mock-auctions for all the qualified bidders on e-auction platform.