Section 34 in The Punjab Infrastructure (Development & Regulation) Act, 2002
34. Bidding Stage.
(1)The Board shall make available the related bid documents to all prequalified bidders within the specified period to prepare and submit their respective bids.(2)The bids will be submitted in two envelopes i.e. the one containing the technical proposal and the other containing the financial proposal.(3)The required bid security, if any, shall be valid for the specified period, but in no case it will exceed one hundred and twenty days following the opening of the bids, unless specifically decided by the Board for a particular infrastructure project.(4)The evaluation of bids shall be undertaken in two stages in terms of the specified procedure and period.(5)The first stage of evaluation shall involve the assessment of the technical proposal regarding technical, operational and environmental viability of the proposal as contained in the bidder's first envelopes vis-a- vis the specified requirements and criteria or minimum standards and the basic parameters specified in the bidding documents.(6)Only those bidders, who have not been disqualified at the first stage of evaluation, shall be eligible to participate in the second stage of evaluation. The second stage of evaluation shall involve the assessment in comparison of the financial proposals of the qualified bidders based on the criteria and parameters specified by the Board in this behalf. Such criteria and parameters, in the case of infrastructure projects without private participation, may provide for clubbing of technical and financial scores for the purposes of determining the bidder eligible for award of work.(7)In the case of infrastructure projects based on private participation schemes, the Board shall award the contract to the bidder whose proposed tolls or fees or [rentals or charges or period of concession] [Words 'rentals or charges' substituted by Punjab Act 22 of 2003.] in respect of models of contracts (shortly indicated as BOT, BOO, CAO, DOT, ROT, ROO in Schedule II) and other similar schemes or proposed Schedule of amoritization payments in respect of BT, BLT, BTO (as shortly indicated in Schedule II) and other similar schemes, are determined to have the lowest present value.
