(1)Subject to the provisions of section 25 and sub-section (2) of section 6, the procuring entity shall consider a bid as successful, -(a)where price is the only award criterion, the bid with the lowest bid price;(b)where there are price and other award criteria, the most advantageous bid ascertained on the basis of the criteria and procedures for evaluating bids as specified in the bidding documents;(c)where there are no financial criteria, the most advantageous bid ascertained on the basis of selected non-financial criteria or other parameters for evaluating bids as specified in the bidding documents.(2)A bid shall be treated as successful in terms of sub-section (1), only after the competent authority has approved the procurement in terms of that bid.(3)As soon as the procuring entity, with the approval of the competent authority, decides to accept a bid, it shall communicate that fact to all participating bidders and also publish the decision on the State Public Procurement Portal.(4)While communicating acceptance of the bid, the procuring entity shall advise the successful bidder to complete the requirements within a specified time for furnishing any performance security in the form of Bank Guarantee or any other Bank instrument and signing of tender agreement and if necessary, conclude the procurement contract.B. Methods
