Section 24 in Karnataka Transparency in Public Procurements Rules, 2000
24. Initial examination to determine substantial responsiveness.
(1)The Tender Inviting Authority shall cause an initial examination of the tenders submitted to be carried out in order to determine their substantial responsiveness.(2)During the initial examination the following factors shall be considered, namely:-(a)Whether the tenderer meets the eligibility criteria laid down in the tender documents;(b)Whether the crucial documents have been duly signed;(c)Whether the requisite earnest money deposit has been furnished;(d)Whether the tender is substantially responsive to the technical specifications set out in the bidding documents including the testing of samples where required.(3)Tenders which on initial examination are found not to be substantially responsive under any of the clauses under sub-rule (2) may be rejected by the Tender Accepting Authority.
