Section 79 in Rajasthan Transparency in Public Procurement Rules, 2013
79. Documentary record of procurement proceedings.
(1)Subject to the provisions of section 10, the procuring entity shall, in addition to record specified in clause (a) to (h) of sub-section (1) of the said section, maintain the following record, namely :-(a)the names and addresses of all bidders with bid prices and conditions of bid if bid is conditional;(b)the name and address of the successful bidder with price on which procurement is made;(c)in case of rate contract method, the names and addresses of the bidders with whom the rate contract is concluded;(d)a summary of modification, if any, made in the bidding documents;(e)details of qualification required, bidders having qualifications and details of qualified or disqualified bidders with reasons;(f)where a written procurement contract has been executed, including rate contract, copy of contract;(g)in the case of empanelment, the terms and conditions of the empanelment and a copy of the agreement, if any;(h)a summary of the evaluation and comparison of bids, including the application of any margin of preference and reasons for rejection or non-consideration of a bid, if any; and(i)if the procurement process is cancelled, reasons of cancellation.[Chapter- VA] [Inserted by Rajasthan Notification No. G.S.R. 37, dated 5.6.2015 (w.e.f. 24.1.2013).] Bid Process Management - Swiss Challenge Method
