Section 79I(1) in Rajasthan Transparency in Public Procurement Rules, 2013
(1)The Project Proponent shall submit the detailed and comprehensive proposal along with the bid parameters and Bid Value. The decision on the bid parameters shall be taken by the Administrative Department concerned and the Administrative Department shall have the authority to make changes to the project proposal as per the needs, requirements and development plans of the Administrative Department, without changing the basic theme and fundamental structure of the project proposal. Any such change in the bid parameters shall be intimated to the Project Proponent. [be intimated to the Project Proponent. If required, the] [Substituted 'The Administrative Department concerned shall evaluate the bid value vis-a-vis the final bid parameters and if required, the' by Rajasthan Notification No. G.S.R. 79, dated 28.8.2015 (w.e.f. 24.1.2013).]Administrative Department may provide an additional time of fifteen days to the Project Proponent for submitting the final bid value.
