Section 79I in Rajasthan Transparency in Public Procurement Rules, 2013
79I. Bid Parameters and Bid Value.
(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.(2)[ If the additional time is allowed under sub-rule (1), the Project Proponent shall submit the final bid value in such form as may be required by the Administrative Department. After submission of final bid value by the project proponent, the original bid value submitted by the project proponent shall become inoperative. The final bid value shall be submitted in a separate cover, duly sealed by the project proponent, which shall be opened only at the time of opening of the financial bids received from bidders through open competitive bidding process. In case, the Project Proponent desires to give additional information, he may enclose such information separately. After submission of the final bid value by the project proponent, the Administrative Department shall submit the proposal, with appropriate recommendation, to the State Level Empowered Committee.] [Substituted by Rajasthan Notification No. G.S.R. 79, dated 28.8.2015 (w.e.f. 24.1.2013).]
