Section 79K(3) in Rajasthan Transparency in Public Procurement Rules, 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).]
