Section 41 in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012
41. Combining Request for Technical Proposal with Request for Proposal.
(1)For cases not covered under sub-rule (1) of rule 37 to optimize cost and effort when the Project does not merit a separate stage of Request for Technical Proposal (RTP), the Procuring Entity may combine the Request for Technical Proposal (RTP) stage with the Request for Proposal (RFP) stage to ensure price competition through adequate number of tenders.(2)For cases covered under sub-rule (1), the Technical Proposal and the Final Offer shall be submitted in separate sealed envelopes.(3)The Tender Inviting Authority shall open only the Technical Proposal for evaluation on the due date and time.(4)The Technical Proposal shall be evaluated based on the technical parameters announced in the Request for Proposal (RFP) and list of technically qualified tenderers announced.(5)The Final Offers of only the technically qualified tenderers shall be opened, after due intimation of the time and place of opening and evaluated.(6)In the event that Request for Technical Proposal (RTP) stage is proposed to be combined with the Request for Proposal (RFP) stage, the Procuring Entity shall ensure that the relevant provisions of rule 37 are reflected in the Request for Proposal (RFP).Chapter-VI. Request For Proposal.
