Section 24(2) in Karnataka Transparency in Public Procurements Rules, 2000
(2)During the initial examination the following factors shall be considered, namely:-(a)Whether the tenderer meets the eligibility criteria laid down in the tender documents;(b)Whether the crucial documents have been duly signed;(c)Whether the requisite earnest money deposit has been furnished;(d)Whether the tender is substantially responsive to the technical specifications set out in the bidding documents including the testing of samples where required.
