Section 65 in Rajasthan Transparency in Public Procurement Rules, 2013
65. Evaluation of financial bids.
- Subject to the provisions of section 27, the procuring entity shall take following actions for evaluation of financial bids :-(a)in case of single part bid system where bid is received in single cover along with requisite bid security, processing fee or user charges and price of bidding documents within specified time, it shall be considered for financial evaluation by the bids evaluation committee;(b)in case of two part bid system the financial bids of the bidders who qualified in technical evaluation shall be opened at the notified time, date and place by the bid evaluation committee in the presence of the bidders or their representatives who choose to be present;(c)the process of opening, marking and signing on the financial bids shall be as prescribed in rule 55;(d)the names of the bidders, the rates given by them and conditions put, if any, shall be read out and recorded;(e)conditional bids are liable to be rejected;(f)the evaluation shall include all costs and all taxes and duties applicable to the bidder as per law of the Central/State Government/Local Authorities, and the evaluation criteria specified in the bidding documents shall only be applied;(g)the offers shall be evaluated and marked L1, L2, L3 etc. L1 being the lowest offer and then others in ascending order in case price is the only criteria, or evaluated and marked H1, H2, H3 etc. in descending order in case quality is also a criteria and the combined score of technical and financial evaluation is considered;(h)the bid evaluation committee shall prepare a comparative statement in tabular form in accordance with rule 58 with its report on evaluation of financial bids and recommend the lowest offer for acceptance to the procuring entity, if price is the only criterion, or most advantageous bid in other case;(i)it shall be ensured that the offer recommended for sanction is justifiable looking to the prevailing market rates of the goods, works or service required to be procured; and(j)in case a rate contract is being entered, more than one firm at the same lowest rate may be considered to ensure uninterrupted delivery but for this purpose, counter offer of lowest rate will be given for acceptance to the bidders quoting higher rates in the order of ascending value.
