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[Cites 0, Cited by 0] [Section 79N(1)] [Section 79N] [Entire Act]

State of Rajasthan - Subsection

Section 79N(1)(ii) in Rajasthan Transparency in Public Procurement Rules, 2013

(ii)[the person or lead member, or any other member of the joint venture or consortium, shall have the experience] [Substituted 'the person or lead member shall have experience' by Rajasthan Notification No. G.S.R. 79, dated 28.8.2015 (w.e.f. 24.1.2013).] in handling at least one project in that Sector in which the proposal is being submitted, costing not less than 100% of total project cost over the last 10 years, in such project(s) where the contract has been awarded and work has been completed. (Work order and completion certificate from the client shall be provided);