Section 29 in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012
29. Request for Qualification (RFQ).
(1)The Request for Qualification (RFQ) called for under rule 4 is intended for the following purposes, namely:-(a)publicise the information on the Public Private Partnership (PPP) Project and the services or infrastructure or both that the Procuring Entity seeks to obtain;(b)communicate the proposed time-frames and the qualification criteria;(c)ascertain the level of interest in the Project;(d)provide an avenue through which prospective tenderers can comment on the proposed Project; and(e)allow the Procuring Entity to qualify Applicants who are most capable of meeting project objectives over the project term for the Request for Technical Proposal (RTP) stage or Request for Proposal (RFP) stage or both.(2)The Tender Inviting Authority preparing the Request for Qualification (RFQ) shall ensure that,-(a)the Request for Qualification (RFQ) contains sufficient information to allow potential tenderers to form a view on whether they have sufficient capabilities and to identify potential partners for the Project; and(b)the information requested from the Applicants is such that the Procuring Entity is enabled to qualify the Applicants on that basis.
