Section 60 in Rajasthan Transparency in Public Procurement Rules, 2013
60. Clarification of bids.
(1)To assist in the examination, evaluation, comparison and qualification of the bids, the bid evaluation committee may, at its discretion, ask any bidder for a clarification regarding its bid. The committee's request for clarification and the response of the bidder shall be in writing.(2)Any clarification submitted by a bidder with regard to its bid that is not in response to a request by the committee shall not be considered.(3)No change in the prices or substance of the bid shall be sought, offered, or permitted, except to confirm the correction of arithmetic errors discovered by the committee in the evaluation of the financial bids.(4)No substantive change to qualification information or to a submission, including changes aimed at making an unqualified bidder, qualified or an unresponsive submission, responsive shall be sought, offered or permitted.(5)All communications generated under this rule shall be included in the record of the procurement proceedings.
