Section 39 in Rajasthan Public Procurement Rules, 2012
39. Pre-qualification proceedings.
(1)A procuring entity may engage in a pre-qualification process, with a view to identifying, prior to inviting bids, the bidders that are qualified for any specified period of time. Registration or empanelment of prospective bidders may also be done following pre-qualification proceedings.(2)For the purpose of sub rule (1), a procuring entity may invite offers from prospective bidders by giving wide publicity to the invitation to pre-qualify.(3)The procuring entity shall take a decision with respect to the qualifications of each bidder presenting an application to pre-qualify. In reaching that decision, the procuring entity shall apply only the criteria and procedures set out in the invitation to pre-qualify and in the pre-qualification documents.(4)The procuring entity shall promptly notify each bidder presenting an application to pre-qualify whether or not it has been prequalified and also publish the result of pre-qualification proceedings on the State Public Procurement Portal.(5)The procuring entity shall promptly communicate to each bidder that has not been pre-qualified the reasons therefor.(6)Where a procuring entity has undertaken a pre-qualification process in respect of any procurement, only such pre-qualified bidders shall be entitled to continue in the procurement proceedings.
