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State of Rajasthan - Section

Section 38 in Rajasthan Public Procurement Rules, 2012

38. Time frame for procurement process.

(1)Every procuring entity shall pre-determine a reasonable time frame for completion of various stages of the process of procurement and indicate the same in the pre-qualification documents, bidder registration documents or bidding documents, as the case may be.
(2)The procuring entity shall endeavour to adhere to the time frame indicated under sub-rule (1) and in case of failure to do so extend such time frame for reasons to be recorded in writing.
(3)An outer time frame between publication of NIB and major milestones for the bid cycle for procurement by National Competitive Bidding is given below:-Table : Bid cycle of outer time frame for various procurement methods (applicable for goods and works) - By One Stage Bidding
Procurement Method Open Competitive Bidding Limited Bidding
Publication of NIB and launch of Biddingdocuments Day 0 Issue of Bidding documents-Day 0
Submission of Bids - 30 days from issueof Bidding documents- where the pre-bid conference is held 15 daysfrom date of issue of clarification/addendum 07days from issue of Bidding documents/date ofissue of clarification/addendum
Technical Bid Opening Within 1 day of last day of submission Within 1 day of last day of submission of bids
Issue of Letter of Award Within 3 days of approval of award Within 3 days of approval of award
Contract Signing Within 15 days of Issue of Letter of Award Within 15 days of Issue of Letter of Award
Declaration of the Bid results on State PublicProcurement Portal and Departmental website Within 3 days of issue of letter of acceptance. Within 3 days of issue of letter of acceptance.
(4)Approval of Award:- A decision on acceptance or rejection of bids invited in a procurement process must be taken by the competent sanctioning authority within the period as given below, even if the period of validity may be more, from the date of opening of Technical bids where two envelope system is followed, otherwise from the date of opening of financial bids. If the decision is not taken within the given time period by the concerned sanctioning authority, the bids shall be submitted to the next higher authority for decision with reasons of not taking decision within the given time period. In exceptional circumstances, State Government may relax the limit of time period prescribed for Finance Committee/ Board/ Empowered Committee, etc.:Table : Time schedule for acceptance of bids by respective authority
1 For bids to be accepted by an Executing Engineeror an Head of Office 20 Days
2 For bids to be accepted by a SuperintendingEngineer or a Regional Officer 30 Days
3 For bids to be accepted by an Additional ChiefEngineer 40 Days
4 For bids to be accepted by a Chief Engineer orHead of the Department 50 days
5 For bids to be accepted by an AdministrativeDepartment 60 Days
6 For bids to be accepted by a FinanceCommittee/Board/ Empowered Committee/ Empowered Board, etc. 70 Days
[Note: Communication of acceptance of tender shall also take place within the above limits of time period.]