Section 68 in Rajasthan Transparency in Public Procurement Rules, 2013
68. Lack of competition.
(1)A situation may arise where, if after evaluation of bids the bid evaluation committee may end-up with one responsive bid only, in such situation, the bid evaluation committee should check as to whether while floating the Notice Inviting Bids all necessary requirements to encourage competition like standard bid conditions, industry friendly specifications, wide publicity, sufficient time for formulation of bids, etc. were fulfilled. If not, the Notice Inviting Bids should be refloated after rectifying deficiencies. The bid process shall be considered valid even if there is one responsive bid, provided that-(a)the bid is technically qualified;(b)the price quoted by the bidder is assessed to be reasonable;(c)the bid is unconditional and complete in all respects;(d)there are no obvious indicators of cartelisation amongst bidders; and(e)the bidder is qualified as per the provisions of section 7(2)[ The bid evaluation committee shall prepare a justification note for approval of the procuring entity, clearly including views of the accounts/finance member of the committee.(3)The procuring entity competent to decide a procurement case, as per delegation of financial powers, shall decide as to whether to sanction the single big or re-invite bids after recording its reasons for doing so.] [Substituted by Notification No. S.O. 119, dated 6.8.2018 (w.e.f. 24.1.2013).](4)If a decision to re invite the bids is taken, market assessment shall be carried out for estimation of market depth, eligibility criteria and cost estimate.
