Section 57(1)(h) in Rajasthan Transparency in Public Procurement Rules, 2013

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State of Rajasthan - Subsection

Section 57(1)(h) in Rajasthan Transparency in Public Procurement Rules, 2013

(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.

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State of Rajasthan - Subsection

Section 57(1)(h) in Rajasthan Transparency in Public Procurement Rules, 2013