Section 53 in Rajasthan Public Procurement Rules, 2012
53. Opening of bids.
(1)Bids shall be opened by the bid opening committee constituted by the procuring entity at the time, date and place specified in the bidding documents.(2)The bid opening committee may co-opt experienced persons in the committee to conduct the bid opening, as inappropriate procedures at bid opening are usually irreversible and may require cancellation of the bidding process with consequent delays and waste of resources.(3)Any specific electronic bid opening procedures required, if electronic bidding is permitted, shall be as specified in the bidding documents. The bidders should be able to witness the opening of bids online in such procedure.(4)The bids receiving official shall hand over all the bids received by it upto the deadline of submission of bids to the chairperson of the bids opening committee and obtain his signature in the bids receipt register.(5)The bids shall be opened by the bids opening committee in the presence of the bidders or their authorised representatives who choose to be present.All Envelopes containing Technical/financial bids shall be signed with date by the members of the committee in token of verification of the fact that they are sealed. The envelopes shall be numbered as a/n, where 'a' denotes the serial number at which the tender envelop has been taken and 'n' denotes the total number of tenders received by prescribed time.(6)The bid opening committee shall prepare a list of the bidders or their representatives attending the opening of bids and obtain their signatures on the same. The list shall also contain the representative's name and telephone number and corresponding bidders names and addresses. The authority letter brought by the representatives shall be attached to this list. This list shall be signed by all the members of bid opening committee with date and time.(7)First, envelopes marked "WITHDRAWAL" shall be opened, read out, and recorded, and the envelope containing the corresponding bid shall not be opened, but returned to the bidder. If the withdrawal notice is not accompanied by a copy of the valid authorization, the withdrawal shall not be permitted and the corresponding bid shall be opened. Next, envelopes marked "SUBSTITUTION" shall be opened, read out, recorded, and exchanged for the corresponding bid being substituted, and the substituted bid shall not be opened, but returned to the bidder. No bid shall be substituted unless the corresponding substitution notice contains a valid authorisation to request the substitution and is read out and recorded at bid opening. Envelopes marked "MODIFICATION" shall be opened next, read out, and recorded with the corresponding bid. No bid shall be modified unless the corresponding modification notice contains a valid authorisation to request the modification and is read out and recorded at bid opening. Only envelopes that are opened, read out, and recorded at bid opening shall be considered further.(8)All other envelopes shall be opened one at a time, and the following read out and recorded: the name of the bidder and whether there is a modification; the bid prices (per lot if applicable); the bid security, if required; and any other details as the committee may consider appropriate. After the bids have been opened, they shall be initialed and dated on the first page by the members of the committee authorised to open the bids. All the pages of the price schedule and letters, BOQs attached shall be initialed and dated. Key information such as prices, delivery period, etc. are to be encircled, initialed and dated. Unfilled space/s in the bid/s need to be marked accordingly by members of the committee. Also the original and additional copies of the bid shall be marked accordingly. Alterations/corrections/additions/over/writings shall be initialed legibly to make it clear that such alteration, etc., were existing in the bid at the time of opening.(9)No bid shall be rejected at bid opening except the late bids, alternative bids (if not permitted) and bids not accompanied with the required bidding documents fee and bid security.(10)The bid opening committee shall prepare a record of the bid opening that shall include, as a minimum: the name of the bidder and whether there is a withdrawal, substitution, or modification; the bid price, per lot (if applicable), any discounts and offers (if they were permitted); any conditions put by bidder and the presence or absence of a tender fee, bid security. The bidders' representatives who are present shall be requested to sign the record. The omission of a bidders signature on the record shall not invalidate the contents and effect of the record. The members of the committee shall also sign the record.(11)In case of two bid system, only outer envelopes and envelopes marked "technical Bid" shall be opened in the sequence of the serial numbers marked on them. The envelopes containing "Financial Bid" shall be kept intact and safe and shall be opened on the date and time to be intimated to the bidders who qualify in the evaluation of Technical bids in the manner as mentioned above.(12)In case of two stage bidding the envelopes received in response to invitation of Expression of Interest will be opened similar to the process for single bid system.
