Section 62(4) in Rajasthan Public Procurement Rules, 2012
(4)(a)In case of two part bid system the financial bids of the bidders who qualified in technical evaluation shall be opened at the notified time, date and place by the bid evaluation committee in the presence of the bidders or their representatives who choose to be present.(b)The process of opening, marking and signing on the envelopes of financial bids shall be similar to that of technical bids.(c)The names of the bidders, the rates given by them and conditions put, if any, shall be read out and recorded.(d)Conditional bids are liable to be rejected.(e)The evaluation shall include all costs and all taxes and duties applicable to the bidder as per law of the Central/ State Government/ Local Authorities.(f)The offers shall be evaluated and marked L1, L2, L3 etc. L1 being lowest offer and then others in ascending order, H1, H2, H3 etc. In descending order in case quality is also a criteria.(g)The bid evaluation committee shall prepare a comparative statement in tabular form and its report on evaluation of financial bids and recommend the lowest offer for acceptance to the procuring entity. If it recommends acceptance of an offer other than the lowest one, detailed reasons and justification shall be recorded in writing.(h)It shall be ensured that the offer recommended for sanction is justifiable looking to the prevailing market rates of the goods works or service required to be procured.(i)In case a rate contract is being entered, more than one firms at the same lowest rate may be recommended to ensure uninterrupted service delivery but for this purpose, counter offer of lowest rate will be given for acceptance to the bidders quoting higher rates in the order of ascending value.(j)In case the method of selection is Combined Quality cum Cost Based, the best bid as per the combined technical and financial evaluation criteria mentioned in the bidding documents shall be selected.
