Section 65(1) in Rajasthan Public Procurement Rules, 2012
(1)A situation may arise where, after evaluation of bids the bid evaluation committee may end-up with one responsive bid only In such situation, the bid evaluation committee should check as to whether while floating the bid inquiry all necessary requirements like standard bid inquiry conditions, industry friendly specifications, wide publicity, sufficient time for formulation of bids, etc. were fulfilled. If not, the bid inquiry should be refloated after rectifying deficiencies. However, the bid process shall be considered valid even if there is one response to the call for bids, in so far as the bid is technically qualified and:-(a)the price quoted by the bidder is assessed to be reasonable;(b)the bid is unconditional and complete in all respects;(c)there are no obvious indicators of cartelisation amongst bidders.
