Section 79N in Rajasthan Transparency in Public Procurement Rules, 2013
79N. Eligibility criteria for the Project Proponent.
(1)[The legal entity or person, including joint venture or consortium,] [Substituted 'The following legal entity or person' by Rajasthan Notification No. G.S.R. 79, dated 28.8.2015 (w.e.f. 24.1.2013).] shall be eligible for submitting proposal as Project Proponent, if, -(i)the person or lead member shall have an average turnover of minimum of 100% project cost in the last three financial years and in case of Joint venture/consortium, an average turnover of minimum of 100% of project cost in last three financial years by lead member and the audited balance sheets of last three financial years shall be submitted;(ii)[the person or lead member, or any other member of the joint venture or consortium, shall have the experience] [Substituted 'the person or lead member shall have experience' by Rajasthan Notification No. G.S.R. 79, dated 28.8.2015 (w.e.f. 24.1.2013).] in handling at least one project in that Sector in which the proposal is being submitted, costing not less than 100% of total project cost over the last 10 years, in such project(s) where the contract has been awarded and work has been completed. (Work order and completion certificate from the client shall be provided);(iii)he shall not be blacklisted by Central Government, any State Government or any Government agency. He shall submit an undertaking to the effect that he has not been blacklisted by Central Government, any State Government or any Government agency; and(iv)he shall necessarily fulfill the prequalification / qualification criteria/ parameters for bidders, as per the bid document issued by the Administrative Department for open bidding process for the project.(2)In case of consortium, a person authorised through power of attorney executed by all the members in his favour, shall sign the proposal on behalf of all the member of the consortium and such power of attorney shall be submitted along with the proposal.(3)[ In case of joint venture or consortium, the Lead Member, and the member of joint venture or consortium, on the basis of whose technical capability, the technical eligibility of joint venture or consortium for the project is decided, shall not be allowed to exit from the joint venture or consortium.] [Substituted by Rajasthan Notification No. G.S.R. 79, dated 28.8.2015 (w.e.f. 24.1.2013).](4)In case of, -(i)company, certificate of incorporation;(ii)in case of firm, certificate of registration; and(iii)in case of partnership firm, partnership deed shall be submitted along with the proposal.
