Section 35 in Rajasthan Public Procurement Rules, 2012
35. Single part and two part bids.
(1)A procuring entity may choose to-(a)call for bids in which the technical, quality and performance aspects, commercial terms and conditions and the financial aspects including the price are contained in a single envelope; or(b)if it is of the opinion that it is essential to evaluate the Technical aspects of a bid before considering its financial aspect, call for bids in two envelopes, namely:-(i)the Techno-commercial bid containing the Technical, quality and performance aspects, commercial terms and conditions; and(ii)the financial bid containing financial aspects including the price.(2)In case the procuring entity calls for bids in terms of sub-rule (1)(b), the Techno-commercial bid shall be opened and evaluated first and the financial bid of only those bids which have been found Technically acceptable, shall be opened and evaluated.
