Section 79L in Rajasthan Transparency in Public Procurement Rules, 2013
79L. Transaction Advisor.
(1)The Administrative Department concerned may appoint a Transaction Advisor for the project or entrust the responsibility on officer of the Department. The Transaction Advisor shall be capable to offer technical, financial and legal advice and assist the Administrative Department concerned in finalization of the successful bidder.(2)In case, the Administrative Department desires to appoint a Transaction Advisor for a project proposal received under Swiss Challenge Method, it may initiate the process of the appointment of the Transaction Advisor immediately after the permission to proceed is granted by the SLEC in order to save time in the process. It shall be ensured by the Administrative Department that the process of appointment of the Transaction Advisor is completed before submission of DPR by the Project Proponent.(3)The functions and responsibilities of the Transaction Advisor shall be as under, -(i)he shall examine the DPR with respect to technology, technical specifications, cost estimates, drawings, Internal Rate of Return (IRR), Net Present Value (NPV), Equity debt ratio, Value for Money analysis, necessary approvals (statutory or otherwise) required for the implementation of the project etc.;(ii)he, if required by the Administrative Department, shall carry out additional studies for independently determining the project cost, project revenues, viability and risk analysis etc. including Value for Money analysis to ensure proper benchmarking;(iii)he shall be required to specify broad parameters regarding environment and social safeguards that need to be adhered by the concessionaire during implementation period in the bid document;(iv)he shall assist the Administrative Department to get necessary approvals from appropriate authorities for the implementation of the project;(v)he shall develop documents for Request for Qualification (RFQ)/Request for Proposals (RFP) and submit to the Administrative Department concerned for approval. The bidding criteria shall be designed in such a way that maximum competition is ensured;(vi)he shall develop and present the RFP and the concession agreement to the concerned authorities for approval and after competent approval, the same shall be launched into the market;(vii)he shall assist the Administrative Department concerned with the Bid process management, including Request for Proposal (RFP) launch, formulation of responses to bidder queries, bid evaluation and recommendations as per the criteria mentioned in the RFP document, recommending a bidder, contract negotiations and bid closure which are required to be undertaken, for bringing the Project to a Technical close;(viii)he shall submit all the documents for approval to the Administrative Department. He shall not provide any document to the bidder(s) or any other person(s) without explicit consent from the Administrative Department concerned; and(ix)he shall perform any other functions or responsibilities assigned by the Administrative Department.
