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State of Rajasthan - Section

Section 41 in Rajasthan Public Procurement Rules, 2012

41. Contents and publicity of Notice Inviting Bids (NIB).

(1)A procuring entity shall solicit bids in open competitive bidding and two stage bidding, or, where applicable, applications for pre-qualification by causing an invitation to bid or pre52 qualify, as the case may be, to be published in the State Public Procurement Portal maintained by the State Procurement Facilitation Cell. An abridged notice shall also be published in newspapers of adequate circulation, as prescribed in sub rules 6 and 7 of this rule.
(2)An invitation to bid to be published in the State Public Procurement Portal shall contain, atleast, the following information, namely:-
(a)the name and address of the procuring entity;
(b)a summary of the principal required terms and conditions of the procurement contract or rate contract to be entered into as a result of the procurement proceedings, including the nature, quantity and place of delivery of the goods to be supplied, the nature and location of the works to be effected, or the nature of the services and the location where they are to be provided, as well as the required time for the supply of the goods or for the completion of the works, or the timetable for the provision of the services;
(c)whether the bid procedure will be conducted in a single stage or two stages and whether it is to be presented simultaneously in two envelopes: one envelope containing the technical, quality and performance characteristics of the bid, and the other envelope containing the financial aspects of the bid;
(d)the criteria and procedures to be used for evaluating the qualifications of suppliers or contractors;
(e)the means of obtaining the solicitation documents and the place from which they may be obtained;
(f)the price, if any, charged by the procuring entity and the means of payment for the solicitation documents and the amount of bid security and its form; and
(g)the manner, place and deadline for the submission of bids;
(h)right of the procuring entity to cancel the bid process and reject any and all of the bids;
(i)any other important information.
(3)An invitation to pre-qualify to be published in the State Public Procurement Portal shall contain, atleast, the following information, namely:-
(a)the name and address of the procuring entity;
(b)a summary of the principal required terms and conditions, to the extent known at the time of invitation to pre-qualify, of the procurement contract or rate contract to be entered into or the empanelment to be done as a result of the procurement proceedings, including the nature, quantity and place of delivery of the goods to be supplied, the nature and location of the works to be effected, or the nature of the services and the location where they are to be provided, as well as, the required time for the supply of the goods or for the completion of the works, or the timetable for the provision of the services;
(c)the criteria and procedures to be followed for evaluating the qualifications of bidders;
(d)the means of obtaining the pre-qualification documents and the place from which they may be obtained;
(e)the price, if any, charged by the procuring entity and the means of payment for the pre-qualification documents and subsequent to prequalification, for the bidding documents; and
(f)the manner, place and deadline for presenting applications to pre-qualify and if already known, the manner, place and deadline for presenting submissions.
(4)The NIB for goods, works or services estimated to cost above Rs.100.00 lakh may also be sent to the Director General, Intelligence and Statistics, Kolkata for publication in Indian Trade Journal.
(5)The NIB to be published in the newspapers must be brief. Bids for more than one lot of or goods, works or service to be procured must be included in one NIB.
(6)Publicity in newspapers and notice boards to NIB for goods and services will be given as per the table given below:-Table : Modes of Publicity for Procurement of Goods and Services
S.N. Estimated Value of procurement Period of publicity Mode of publication
(i) Upto rupees 5.00 lakh 10 days (1) Notice Board of the procuring entity and allRegional and Divisional H.Qs.as the case may be.
(2) One Regional newspaper.
(ii) Above rupees 5.00 lakh and upto Rs 50.00 lakh 15 days (1) Notice Board of the procuring entity and allRegional and Divisional H.Qs.as the case may be.
(2) One Regional newspaper.
(3) Publication in one leading daily State Levelnewspaper having circulation of 50,000 copies & above.
(iii) Above rupees 50.00 lakh 30 days (1) Notice Board of the procuring entity and of allRegional and Divisional H.Qs.as the case may be.
(2) One State level newspaper having circulation of50,000 copies & above.
(3) One all India level English newspaper with widecirculation.
(4) Any Trade Journal specialising for publicationof NITs.]
(7)Publicity in newspapers and notice boards, etc. to NIB for works will be given as per the table given below:-Table : Modes of Publicity for Procurement of Works
S. No. Estimated Value of work to be procured Period of publicity Mode of Publication
1 Upto rupees one lakh 7 days (i) Notice Board of the Division and all theSub-divisions
2 Above rupees one lakh to rupees five lakh 10 days (i) Notice Board ofthe Circle, Division and all the Divisions in the Circle and allthe Sub- Divisions of the Division.(ii) One regional Newspaper.
3 Above rupees five lakh to rupees ten lakh 15 days (i) Notice Board ofthe Circle office, all Divisions of the Circle and allSub-Divisions of the Division(ii) Publication in one leading Regional dailyNewspaper and one state level leading daily newspaper havingcirculation of 50,000 copies & above.
4 Above rupees ten lakh to rupees one crore 21 days (i) Notice Board ofzone, Circle offices, Division and Sub- Divisional offices of theDivision.(ii) Publication inone leading Regional daily newspaper, one state level leadingdaily newspaper having circulation of 50,000 copies & above.and one all India level daily newspaper.(iii) Any trade Journal specializing forpublication on NIB’s.
5 Above rupees one crore 30 days (i) Notice Board ofHead Quarters office of Zone, Circles, Division andSub-Divisional offices of the Division.(ii) Publication inone leading Regional daily newspaper, two state level leadingdaily newspaper having circulation of 50,000 copies & aboveand one all India level daily newspaper.(iii) Any trade Journal specializing forpublication on NIB’s.
(8)In case of International Competitive Bidding in which the bid notice is to be addressed to international bidders, the NIB shall additionally be publicised using suitable mediums that attract international responses. This may include circulation of NIB to the Indian embassies abroad, foreign embassies in India, international trade journals, etc. The period of publicity in such cases should also be of minimum 45 days.
(9)The advertisement in newspapers shall be made through Director, Information and Public Relations, Rajasthan, Jaipur, with request on which category of newspapers to be published.
(10)In emergent conditions the publicity period may be reduced to half of the prescribed period. The procuring entity shall record in writing the reasons of emergency.
(11)Right of the procuring entity to annul the bid process and reject any and all of the bids.
(12)Any other important information.
(13)For allotting by single source selection, works of emergent nature arising out of floods and other natural calamities without issuing an NIB, a committee comprising of following officers shall be constituted. The committee shall decide the ceiling rates for each work on the basis of rates received during the last 6 months or the prevailing market rates analysis. The committee constitution will be as follows:
(a)District Collector - Chairman
(b)Superintending Engineer of the concerned department - Member
(c)Treasury Officer - Member
(d)Executive Engineer of the concerned department - Member Secretary
(14)A template for NIB has been provided in all Standard Bidding Documents.