(1)Save as otherwise provided in this Act or the rules or guidelines made thereunder or in any other law for the time being in force, the evaluation criteria shall relate to the subject-matter of procurement and may include, -(a)the price;(b)the cost of operating, maintaining and repairing goods or works, the time for delivery of goods, completion of works or provision of services, the characteristics of the subject-matter of procurement, such as the functional characteristics of goods or works and the environmental characteristics of the subject-matter, the terms of payment and of guarantees in respect of the subject-matter of procurement; and(c)where relevant, the experience, reliability and professional and technical competence of the bidder and of the personnel to be involved in providing the subject-matter of procurement.(2)Where considered necessary, the procuring entity may also specify trials, sample testing and other additional methods of technical evaluation of a bid :Provided that the requirement of such trials, sample testing or additional methods of evaluation shall be indicated in the bidding documents and a record of such trials and testing shall be maintained in such manner as may be prescribed.(3)To the extent practicable, all non-price evaluation criteria shall be objective and quantifiable.(4)The criteria for evaluation of bids, including whether the requirements laid down in sub-section (2) of section 6 are applicable, shall be contained in the bidding documents.(5)Where applicable, the relative weights to be attached to each criterion shall be specified in the bidding documents.(6)No criteria or procedure, other than those mentioned in the bidding documents shall be used by the procuring entity in evaluating bids.
