Section 79K in Rajasthan Transparency in Public Procurement Rules, 2013
79K. Bidding Process.
(1)The DPR (except for proprietary technology details) shall be shared with prospective bidders so as to ensure fair competition and for providing an opportunity for a competitive bidding process. The open competitive bidding process, as provided in Chapter-V of these rules, shall be initiated by the Administrative Department concerned after approval of the project proposal from SLEC.(2)The bidding document, among other essential clauses, shall incorporate details about the necessary clearances/approvals to be taken from respective authorities and who, i.e. the Administrative Department or the successful Bidder/ Project Proponent, shall be responsible for taking it. keeping in view the nature and [requirements of individual project. The bidding document shall clearly incorporate that the open bidding process is being taken up under Swiss Challenge Method of procurement.] [Substituted 'requirements of individual project.' by Rajasthan Notification No. G.S.R. 79, dated 28.8.2015 (w.e.f. 24.1.2013).](3)After examination of the bids, if the proposal of the Project Proponent is found to be lowest or most advantageous, as the case may be, in accordance with the evaluation criteria as specified in bidding document, then the Project Proponent shall he selected and awarded the project. In case bid of other bidder is found lowest or most advantageous, as the case may be. the Project Proponent shall be given an opportunity to match the lowest or most advantageous bid within a period as specified. If the Project Proponent agrees to match the lowest or most advantageous bid, within the time period specified, the Project Proponent shall be selected and awarded the project. In case the Project Proponent fails to match the lowest or most advantageous bid, within the period specified, the bidder who has submitted lowest or most advantageous bid, as the case may be, shall be selected and awarded the project:[Provided that, if through the open bidding process, bid of other bidder is found lowest or most advantageous, as the case may be, the project proponent shall be given an opportunity to match such lowest or most advantageous bid, only if the final bid value offered by the project proponent is within 15% of such lowest or most advantageous bid, as the case may be.] [Added by Rajasthan Notification No. G.S.R. 79, dated 28.8.2015 (w.e.f. 24.1.2013).]
