Section 56 in Rajasthan Transparency in Public Procurement Rules, 2013
56. Preliminary examination of bids.
- The bid evaluation committee constituted by the procuring entity shall conduct a preliminary scrutiny of the opened bids to assess the prima-facie responsiveness and ensure that the-(a)bid is signed, as per the requirements listed in the bidding documents;(b)bid has been sealed as per instructions provided in the bidding documents;(c)bid is valid for the period, specified in the bidding documents;(d)bid is accompanied by bid security or bid securing declaration;(e)bid is unconditional and the bidder has agreed to give the required performance security; and(f)other conditions, as specified in the bidding documents are fulfilled. 32
