Section 69(7) in Rajasthan Public Procurement Rules, 2012
(7)Counter Offer: In case of non-satisfactory achievement of rates from lowest bidder, the bid evaluation committee may choose to make a written counter offer to the lowest bidder and if this is not accepted by him, the committee may decide to reject and re-invite bids or to make the same counter-offer first to the second lowest bidder, then to the third lowest bidder and so on in the order of initial bidding, and work/supply order be awarded to the bidder who accepts the counter-offer. This procedure should be used in exceptional cases only.
