Section 65 in Rajasthan Public Procurement Rules, 2012
65. Lack of competition.
(1)A situation may arise where, after evaluation of bids the bid evaluation committee may end-up with one responsive bid only In such situation, the bid evaluation committee should check as to whether while floating the bid inquiry all necessary requirements like standard bid inquiry conditions, industry friendly specifications, wide publicity, sufficient time for formulation of bids, etc. were fulfilled. If not, the bid inquiry should be refloated after rectifying deficiencies. However, the bid process shall be considered valid even if there is one response to the call for bids, in so far as the bid is technically qualified and:-(a)the price quoted by the bidder is assessed to be reasonable;(b)the bid is unconditional and complete in all respects;(c)there are no obvious indicators of cartelisation amongst bidders.(2)The bid evaluation committee shall prepare a justification note for approval by the next higher authority of the procuring entity, in which the concurrence of the finance member shall be necessary.(3)In case of dissent by finance member of bid evaluation committee the next higher authority in delegation of financial powers shall decide as to whether to sanction the single bid or re-invite bids after recording reasons.(4)If a decision to re invite the bids is taken, market assessment shall be carried out for estimation of market depth, eligibility criteria and cost estimate.
