Section 79I(2) in Rajasthan Transparency in Public Procurement Rules, 2013
(2)[ If the additional time is allowed under sub-rule (1), the Project Proponent shall submit the final bid value in such form as may be required by the Administrative Department. After submission of final bid value by the project proponent, the original bid value submitted by the project proponent shall become inoperative. The final bid value shall be submitted in a separate cover, duly sealed by the project proponent, which shall be opened only at the time of opening of the financial bids received from bidders through open competitive bidding process. In case, the Project Proponent desires to give additional information, he may enclose such information separately. After submission of the final bid value by the project proponent, the Administrative Department shall submit the proposal, with appropriate recommendation, to the State Level Empowered Committee.] [Substituted by Rajasthan Notification No. G.S.R. 79, dated 28.8.2015 (w.e.f. 24.1.2013).]
