Section 12 in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007
12. Evaluation of proposals.
(1)Proposals will normally be evaluated on the basis of financial bid. Where a different criteria is to be used it would only be with the approval of the Board and such a criteria would be stated in the RFP.(2)Those Consultants who have applied against the RFP shall be informed about the date and time for opening the financial proposals giving sufficient time for the Consultants to be present at the opening, should they so desire.(3)The financial proposals of the pre-qualified Consultants will be opened publicity. The proposed prices shall be read aloud and recorded in a minute of the public opening.(4)Arithmetical errors will be corrected. The cost will be converted to a single currency using uniform selling (exchange) rates.(5)The Board may reject all proposals if they are found to be unresponsive or unsuitable either because they represent major deficiencies in complying with the TOR or they involve costs, which are substantively higher than the original, cost estimates.(6)The proposal with the lowest financial bid will be selected. Where a criteria other than the financial bid has been stated in the RFP, the evaluation and selection shall be based on that criteria.
