Section 79L(3) in Rajasthan Transparency in Public Procurement Rules, 2013
(3)The functions and responsibilities of the Transaction Advisor shall be as under, -(i)he shall examine the DPR with respect to technology, technical specifications, cost estimates, drawings, Internal Rate of Return (IRR), Net Present Value (NPV), Equity debt ratio, Value for Money analysis, necessary approvals (statutory or otherwise) required for the implementation of the project etc.;(ii)he, if required by the Administrative Department, shall carry out additional studies for independently determining the project cost, project revenues, viability and risk analysis etc. including Value for Money analysis to ensure proper benchmarking;(iii)he shall be required to specify broad parameters regarding environment and social safeguards that need to be adhered by the concessionaire during implementation period in the bid document;(iv)he shall assist the Administrative Department to get necessary approvals from appropriate authorities for the implementation of the project;(v)he shall develop documents for Request for Qualification (RFQ)/Request for Proposals (RFP) and submit to the Administrative Department concerned for approval. The bidding criteria shall be designed in such a way that maximum competition is ensured;(vi)he shall develop and present the RFP and the concession agreement to the concerned authorities for approval and after competent approval, the same shall be launched into the market;(vii)he shall assist the Administrative Department concerned with the Bid process management, including Request for Proposal (RFP) launch, formulation of responses to bidder queries, bid evaluation and recommendations as per the criteria mentioned in the RFP document, recommending a bidder, contract negotiations and bid closure which are required to be undertaken, for bringing the Project to a Technical close;(viii)he shall submit all the documents for approval to the Administrative Department. He shall not provide any document to the bidder(s) or any other person(s) without explicit consent from the Administrative Department concerned; and(ix)he shall perform any other functions or responsibilities assigned by the Administrative Department.
