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State of Rajasthan - Section

Section 43 in Rajasthan Transparency in Public Procurement Rules, 2013

43. Notice Inviting Bids.

(1)A procuring entity shall solicit bids in open competitive bidding and two stage bidding, or, where applicable, applications for pre-qualification by causing an invitation to bid or pre-qualify, as the case may be, to be published on the State Public Procurement Portal and on its own official website, if available. An abridged notice shall also be published in newspapers of adequate circulation, as prescribed in sub-rule (6) and (7) of this rule.
(2)An invitation to bid to be published on the State Public Procurement Portal shall contain, at least, the following information, namely :-
(a)the name and address of the procuring entity including email address, if any;
(b)a summary of the principal required terms and conditions of the procurement contract or rate contract to be entered into as a result of the procurement proceedings, including the nature, quantity, time and place of delivery of the goods to be supplied, the works to be executed, or the services to be provided;
(c)whether the bid procedure shall be conducted in a single stage or two stages and whether it is to be presented simultaneously in two envelopes (one envelope containing the technical, quality and performance characteristics of the bid and the other envelope containing the financial aspects of the bid);
(d)the criteria and procedures to be used for evaluating the qualifications of bidders;
(e)the procedure of obtaining the solicitation documents and the place from which they may be obtained;
(f)the price, if any, charged by the procuring entity and the mode of payment for the solicitation documents and the amount of bid security and its form;
(g)the manner, place and deadline for the submission of bids;
(h)right of the procuring entity to cancel the bid process and reject any or all of the bids;
(i)the time, date and place of opening of bids;
(j)whether any of the items of procurement are reserved for a specific category of bidders; and
(k)any other important information.
(3)An invitation to pre-qualify to be published on the State Public Procurement Portal shall contain, at least, the following information, namely :-
(a)the name and address of the procuring entity including email address, if any;
(b)a summary of the required principal terms and conditions, to the extent known at the time of invitation to pre-qualify, of the procurement contract or rate contract to be entered into as a result of the procurement proceedings, including the nature, quantity and place of delivery of the goods to be supplied, the nature and location of the works to be effected, or the nature of the services and the location where they are to be provided, as well as, the required time for the supply of the goods or for the completion of the works, or the timetable for the provision of the services, if already known;
(c)the criteria and procedures to be followed for evaluating the qualifications of bidders;
(d)the procedure of obtaining the pre-qualification documents and the place from which they may be obtained;
(e)the price, if any, charged by the procuring entity and the mode of payment for the pre-qualification documents and subsequent to pre-qualification, for the bidding documents;
(f)the manner, place and deadline for presenting applications to pre-qualify; and
(g)the time, date and place of opening of proposals for prequalification.
(4)[ ***] [Deleted 'The Notice Inviting Bids for goods, works or services estimated to cost above Rs.200.00 lakh shall also be sent to the Director General, Intelligence and Statistics, Kolkata for publication in Indian Trade Journal.' by Rajasthan Notification No. G.S.R. 62, dated 15.11.2016 (w.e.f.24.1.2013).]
(5)The Notice Inviting Bids to be published in the newspapers must be in brief. The bids for more than one subject matter of procurement shall be published in one Notice, as far as possible.
(6)[ Time for submission of bids for supply of goods or providing services in response to publication of Notice Inviting Bids in newspapers and notices boards shall be as under:-TableTime for submission of bids and modes of publicity for procurement of works
S. No. Estimated value of procurement Period for submission of bid from the date offirst publication of Notice Inviting Bid Mode of publication
1 2 3 4
1. Up to rupees ten lakh Seven days (i)(ii) Notice Board of the procuringentity and all subordinate Regional and Divisional Head Quarters, as thecase may be.One Regional daily newspaper.
2. Above rupees ten lakh and upto Rupees one Crore Ten days (i)(ii)(iii) Notice Board of theprocuring entity and all subordinate Regional and Divisional HeadQuarters, as the case may be.One Regional dailynewspaper.One leading daily State Level newspaper havingcirculation of fifty thousand copies and above.
3. Above rupees one crore Twenty days (i)(ii)(iii) Notice Board of theprocuring entity and of all subordinate Regional and DivisionalHead Quarters, as the case may be.One State levelleading daily newspaper having circulation of fifty thousandcopies and aboveOne all India level English daily newspaper with widecirculation.
Provided that, in appropriate cases, the procuring entity may relax the above mentioned period of publication of notice inviting bid and submission of bid if the estimate value of procurement is upto Rs. 50 crores and with the approval of the Administrative Department concerned, if the value of procurement is more than Rs. 50 crores.] [Substituted by Notification No. S.O. 119, dated 6.8.2018 (w.e.f. 24.1.2013).]
(7)[ Time for submission of bids for execution of works in response to publication of Notice Inviting Bids in newspapers and notice boards shall be as under:-TableTime for submission of bids and modes of publicity for procurement of works
S. No. Estimated Value of procurement Period for submission of bid from the date offirst publication of Notice Inviting Bid Mode of publication
1 2 3 4
1. Up to rupees ten lakh Seven days (i)(ii) Notice Board of the procuring entity and itssubordinate offices; andOne leading Regional daily newspaper.
2. Above rupees ten lakh and upto Rupees two crore Ten days (i)(ii) Notice Board of theprocuring entity and its subordinate offices, andOne leading Regional daily newspaper and one Statelevel leading daily newspaper having circulation of 50,000 copies or more.
3. Above rupees two crore and upto 50 crore Twenty days (i)(ii)(iii) Notice Board of theprocuring entity and its subordinate offices.One leading Regional daily newspaper and one State level leading daily newspaper having circulation of 50,000 copies or more, andOne all India level daily English newspaper with wide circulation.
4. Above rupees 50 crore Thirty days (i)(ii)(iii) Notice Board of theprocuring entity and its subordinate offices.One leading Regionaldaily newspaper, one State level leading daily newspapers havingcirculation of 50,000 copies or more.One all India level daily newspaper with widecirculation.
Provided that, in appropriate cases, the procuring entity may relax the above mentioned period of publication of notice inviting bid and submission of bid if the estimated value of procurement is upto Rs. 50 crores and with the approval of the Administrative Department concerned if the value of procurement is more than Rs. 50 crores.] [Substituted by Notification No. S.O. 119, dated 6.8.2018 (w.e.f. 24.1.2013).]
(8)In case of International Competitive Bidding in which the bid notice is to be addressed to international bidders, the Notice Inviting Bids shall additionally be published by using suitable mediums that attract international responses. This may include circulation of Notice Inviting Bids to the Indian embassies abroad, foreign embassies in India, international trade journals, etc. Period for submission of bid from the date of first publication of Notice Inviting Bid shall be forty five days.
(9)The Notice Inviting Bids shall be published, by the Government Departments in newspapers through Information and Public Relations Department, Rajasthan with a request in which category of newspapers such notice is to be published.
(10)[ ***] [Omitted 'In emergent conditions, the procuring entity after recording reasons may reduce, the period for submission of bids from the date of first publication of Notice Inviting Bids, to half of the period specified in sub-rule (6) or (7) above, as the case may be.' by Notification No. S.O. 119, dated 6.8.2018 (w.e.f. 24.1.2013).]
(11)The procuring entity shall have right to cancel the bid process and reject any or all of the bids.