Reserve Bank of India, Bengaluru invites two-part tender through e-Tender mode from eligible contractors who meets the minimum pre-qualification criteria specified below for the following work. The salient details of the work for which bids are invited and important instructions to the bidder are as under:

2. Intending tenderer should meet the following eligibility conditions to qualify for participation in the tender:

Only those OEMs/ contractors / System Integrators / authorized dealers who have minimum 5 years’ experience (Work order and corresponding work completion certificate before March 2025 to be furnished) in the field of undertaking similar works viz supply, installation, testing and commissioning of the precision AC units for the office buildings/commercial premises/industrial houses and during last 5 years have executed successfully similar works individually costing as under:

(a) Three works each costing not less than 40% of Rs 23 Lakh

or

(b) Two works each costing not less than 50% of Rs 23 Lakh

or

(c) One work costing not less than 80% of Rs 23 Lakh

and

(d) Have a minimum yearly turnover of 100% of the Rs 23 Lakh during the last 3 years

and

(e) Have a full-fledged service set up in Bengaluru for rendering after sales service during warranty and AMC.

Tenderers should upload the following documents in respect of fulfilling their eligibility with suitable file names as indicated.

a) Copies of detailed work order indicating scope and value of works for indicating the experience.

b) List of completed works with all the details as in the format of Annexure ‘A’

c) Completion certificate obtained from the clients in prescribed format as per annexure ‘B’ for qualifying works

d) Proof of remittance of EMD

e) Banker’s Certificate as per Annexure ‘C’

f) Audited financial statement for turnover for last 3 years (File name eg: FS1, FS2 etc.)

g) Details of service setup- In the format of Annexure ‘D’

h) Undertaking for no technical deviations – As per Annexure ‘E’

i) The particulars/Catalogues and the names of manufacturers of specified item.

j) Details of Bankers as per Annexure ‘F’

k) Copy of Power of Attorney as per Annexure ‘G’

l) Technical details of proposed system

m) Any other information relevant to the proposed work

n) Duly filled and Signed NEFT Mandate form as per Annexure ‘K’

o) Duly filled and signed complaint escalation matrix – Annexure ‘L’

Only tenderers who qualify as above will be eligible to tender for the work. A tender submitted by a firm who is found to be not satisfying the above criteria will be liable for rejection. Those who meet the eligibility criteria and technical parameters will only be qualified for opening of Part II (Price Bid).

The tenderer should invariably furnish the below mentioned information in writing and upload copies of the relevant documents along with the Part I of the tender. Further, the contractor should submit the original of the documents to the Bank when demanded to qualify for further tendering process.

Notes:

1. The Part-II, i.e., Price-bid will be opened at a later date as intimated by the Bank in respect of only those contractors/bidders who satisfies all criteria stipulated in Part-I. The Bank reserves the right to accept or reject any or all e-Tenders without assigning any reasons thereof.

2. The applicants shall furnish the name and addresses of their recent clients for whom they have carried out similar works/supplies in the recent past, along with full details like the cost, type and capacity of the system/machine supplied, the date of the supply etc.

3. The applicants/tenderers have to submit in MSTC portal before the last date of submission of part I:

a) Client’s certificate as per format at Annexure- V from their clients for whom they have carried out "eligible works" in terms of the eligibility (Pre-qualification) criteria explained in this notice.

b) Banker's certificate as per format at Annexure - VI from their banker/bankers.

4. The certificates should be addressed to Regional Director, Estate Department, Reserve Bank of India, Bengaluru and shall be submitted along with Part I of the tender.

5. The client's certificate shall be accepted only when the same is signed by an official of the rank of Executive engineer/Superintendent Engineer or equivalent in respect of a Government/Semi Government organization or a PSU and they are supported by adequate proof of payment received by the contractor for the work done by him. The client's certificate issued by the private organizations shall also accompany Tax Deducted at Source (TDS) certificates. The Bank shall have the right to independently verify these certificates.

6. The Bank shall evaluate the said reports before evaluation of price bid of the tenders. If any tenderer is not found to possess the required eligibility for participating in the tendering process at any point of time and/or his performance reports received from his clients and/or his bankers are found unsatisfactory, the Bank reserves the right to reject his offer even after opening of Part-I of the tender. The Bank is not bound to assign any reason for doing so.

7. The Bank is not bound to accept the lowest tender and reserves the right to accept either in full or in part any tender and reserves the right to reject all the tenders without assigning any reason there for.

8. Bank reserves the right to accept or reject any or all Bids without assigning any reasons and also reserves the right to relax any of the terms and conditions. No Contractor shall have any cause of action or claim against the RBI for rejection of his Bid.

9. Applicants intending to apply will have to satisfy the Bank by furnishing documentary evidence in support of their possessing required eligibility and in the event of their failure to do so, the Bank reserves the right to reject their candidature. Tenders without EMD will not be accepted under any circumstances.

10. All the tenderers may please note that any amendments / corrigendum to the e-tender, if any, issued in future will only be notified on the RBI Website and MSTC Website as given above and will not be published in the newspaper.

For full details please refer Tender document, Techno-Commercial Bid (Part I) and Price-Bid (Part II). Further corrigendum / addendum if any, will be hosted on the Bank’s website https://www.rbi.org.in/ under the link ‘Tenders’ and https://www.mstcecommerce.com/eprocn. The Bank is not bound to accept the lowest tender and reserves the right to accept either full or in part of any tender. The Bank also reserves the right to reject any one or all of the tenders without assigning any reason, thereof.

General Manager O-i-C
Reserve Bank of India
Bengaluru