Section 16(3) in Rajasthan Public Procurement Rules, 2012
(3)Procedure of two stage bidding. - the procedure for two stage bidding shall include the following, namely:-(a)in the first stage of the bidding process, the procuring entity shall invite proposals containing the professional and technical competence and qualifications of bidders regarding the subject matter of procurement and contractual terms and conditions of the proposed procurement;(b)all first stage bids, which are otherwise eligible, shall be evaluated in accordance with the procedure laid down in these rules through an appropriate committee constituted by the procuring entity;(c)the committee may hold discussions with the bidders and if any such discussion is held, equal opportunity shall be given to all bidders to participate in the discussions;(d)in revising the technical design and stipulations and relevant terms and conditions of the procurement, the procuring entity shall not modify the fundamental nature of the procurement itself, but may add, amend or delete any specification of the subject matter of procurement or criterion for evaluation;(e)Notwithstanding anything contained in sections 29 and 30 of the Act, in the second stage of the bidding process, the procuring entity shall invite bids from all those bidders whose bids at the first stage were not rejected, to present final bid with bid prices and detailed technical bid in response to a revised set of terms and conditions of the procurement;(f)any bidder, invited to bid but not in a position to supply the subject matter of procurement due to changes in the specifications, may withdraw from the bidding proceedings without forfeiting any bid security that he may have been required to provide or being penalised in any way, by declaring his intention to withdraw from the procurement proceedings with adequate justification.
