Section 17(5) in Rajasthan Public Procurement Rules, 2012
(5)Requirements during the electronic reverse auction. - (a) The electronic reverse auction shall be based on:-(i)price, where the procurement contract is to be awarded to the lowest-priced bid; or(ii)price and other criteria specified to the bidders as applicable, where the procurement contract is to be awarded to the most advantageous bid.(b)During the auction:-(i)all bidders shall have an equal and continuous opportunity to present their bids;(ii)there shall be automatic evaluation of all bids in accordance with the criteria, procedure and formula provided to the bidders;(iii)each bidder must receive, instantaneously and on a continuous basis during the auction, sufficient information allowing it to determine the standing of its bid vis-a-vis other bids;(iv)There shall be no communication between the procuring entity and the bidders or among the bidders, other than as provided for in subparagraphs (a) and (c) of this sub-rule.(c)The procuring entity shall not disclose the identity of any bidder during the auction.(d)The auction shall be closed in accordance with the criteria specified to the bidders.(e)The procuring entity shall suspend or terminate the auction in the case of failures in its communication system that put at risk the proper conduct of the auction or for other reasons stipulated in the rules for the conduct of the auction. The procuring entity shall not disclose the identity of any bidder in the case of suspension or termination of the auction.
