Section 57(1) in Rajasthan Transparency in Public Procurement Rules, 2013
(1)If Technical bids have been invited, they shall be tabulated by the bids evaluation committee in the form of a comparative statement to evaluate the qualification of the bidders against the criteria for qualification set out in the bidding documents. The table may include following :-(a)Name and address of the bidder including e-mail address, if any;(b)Reference of registration/empanelment, if any, with the procuring entity or other procuring entity;(c)Is there any substitution or modification of the original bid;(d)Weather the bidder fulfills the eligibility criteria given in the bidding documents;(e)Whether the bid has been signed by the bidder or an authorised person (whether valid document of authority is enclosed);(f)Whether proof of payment of price of bid documents given;(g)Whether proof of payment of processing fee or user charges, if any, bid security or the instrument of bid security or bid securing declaration given;(h)Response to the required qualification criteria and allotment of marks for them, or whether meets the minimum standards fixed for each criterion in the bidding documents for, -(i)availability of financial resources;(ii)past performance and experience;(iii)technical and professional competence including requirement of technical/professional/specialist personnel and availability of required machinery and equipment;(iv)managerial resources and competence;(v)whether proof/declaration has been given as required under clauses (b) to (e) of sub-section (2)of section 7;(vi)any other qualification criteria fixed in accordance with the provisions of section 7.(i)Result of evaluation of Technical bids, whether qualified or not, if not, reasons thereof.
