Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(4) in Rajasthan Public Procurement Rules, 2012

(4)Approval of Award:- A decision on acceptance or rejection of bids invited in a procurement process must be taken by the competent sanctioning authority within the period as given below, even if the period of validity may be more, from the date of opening of Technical bids where two envelope system is followed, otherwise from the date of opening of financial bids. If the decision is not taken within the given time period by the concerned sanctioning authority, the bids shall be submitted to the next higher authority for decision with reasons of not taking decision within the given time period. In exceptional circumstances, State Government may relax the limit of time period prescribed for Finance Committee/ Board/ Empowered Committee, etc.:Table : Time schedule for acceptance of bids by respective authority
1 For bids to be accepted by an Executing Engineeror an Head of Office 20 Days
2 For bids to be accepted by a SuperintendingEngineer or a Regional Officer 30 Days
3 For bids to be accepted by an Additional ChiefEngineer 40 Days
4 For bids to be accepted by a Chief Engineer orHead of the Department 50 days
5 For bids to be accepted by an AdministrativeDepartment 60 Days
6 For bids to be accepted by a FinanceCommittee/Board/ Empowered Committee/ Empowered Board, etc. 70 Days
[Note: Communication of acceptance of tender shall also take place within the above limits of time period.]