Section 61 in Rajasthan Transparency in Public Procurement Rules, 2013
61. Non-material Non-conformities in bids.
(1)The bid evaluation committee may waive any non-conformities in the bid that do not constitute a material deviation, reservation or omission, the bid shall be deemed to be substantially responsive.(2)The bid evaluation committee may request the bidder to submit the necessary information or document like audited statement of accounts, VAT clearance certificate, PAN, etc. within a reasonable period of time. Failure of the bidder to comply with the request may result in the rejection of its bid.(3)The bid evaluation committee may rectify non-material non-conformities or omissions on the basis of the information or documentation received from the bidder under sub-rule (2).
