Reserve Bank of India

Mahatma Gandhi Marg

Kanpur

Tender Notice - Boring and Sinking of Deep Tube Well in Bank’s
Officers’ Quarters at Tilak Nagar, Kanpur

1.

Sealed tenders in two parts are invited for boring and sinking of deep tube well in Bank’s Officers’ Quarters at Tilak Nagar, Kanpur. The work is estimated to cost Rs.16.00 lakh and is to be completed within 45 days.

2.

Only those contractors who have minimum 5 years of experience in undertaking boring and sinking of deep tube well, have executed two or more similar works individually costing not less than Rs 8.00 lakh during last 5 years and have a minimum yearly turn over of Rs 4.80 lakh during the last 3 years, will be eligible to tender for the work.

3.

The tender forms will be issued only to those contractors who invariably furnish, at the time of applying for purchase of tender-forms, the following information in writing /documents to satisfy the Bank about their eligibility for participating in the tendering process:

 (a)

Composition of the firm

Full particulars (whether contractor is an individual, or a partnership firm, or a company etc.) of the composition of the firm of contractors in detail should be submitted along with name(s) and address(es) of the partners, copy of the Articles of Association/ power of Attorney/any other relevant document.

(b)

Work experience & Completion of similar works of specified value during the specified period

Copies of the detailed work orders indicating date of award, value of awarded work, time given for completing the work, etc. and the corresponding completion certificates indicating actual date of completion and actual value of executed similar works should be enclosed in proof of the work experience. 

The details along with documentary evidence of previous experience, if any, of carrying out works for the Reserve Bank of India at any centre should also be given.

(c)

Creditworthiness of the contractor & their Turn over during the specified period

Copies of the Income Tax Clearance Certificates / Income Tax Assessment Orders along with the latest final accounts of the business of the contractor duly certified by a Chartered Accountant should be enclosed in proof of their creditworthiness and turnover for last three years.

(d)

Service Set-up

Certificate from the manufacturers/any other valid document in support of having a full fledged service setup at the desired place should be enclosed. (if required) 

(e)

Name(s) and address(es) of the Bankers and their present contact executives

Written information about the names and addresses of their bankers along with full details, like names, postal addresses, e-mail IDs, telephone (landline and mobile) nos., fax nos., etc., of the contact executives (i.e. the persons who can be contacted at the office of their bankers by the Bank in case it is so needed) should be furnished. 

(f)

Details of bank accounts

Full particulars of their bank accounts, like account no., type, when opened, etc., should be given.

(g)

Name(s) and address(es) of the Clients and their present contact executives

Written information about the names and addresses of their clients along with full details, like names, postal addresses, e-mail IDs, telephone (landline and mobile) nos., fax nos., etc., of the contact executives (i.e. the persons who can be contacted at the office of their clients by the Bank in case it is so needed) should be furnished.

(h)

Details of completed works

The client-wise names of work(s), year(s) of execution of work(s), awarded and actual cost(s) of executed work(s), completion time stipulated in the contract(s) and actual time taken to complete the work(s), name(s) and full contact-details of the officers/ authorities / departments under whom the work(s) was/were executed should be furnished.

 4.

In the event of intending tenderers’ failure to satisfy the Bank; the Bank reserves the right to refuse issuance of tender forms / documents to them.

5.

Tender forms will be issued by the office from 11.05.2009 to 13.05.2009 on a non-refundable payment of Rs.500.00 (Rupees five hundred only) in cash/ Demand Draft favouring Reserve Bank of India payable at Kanpur.

6.

Tender forms can also be downloaded from the website www.rbi.org.in.  In case of downloaded documents, the said non-refundable sum of Rs.500.00 (Rupees two hundred only) in the form of demand draft favouring Reserve Bank of India payable at Kanpur along with all the information / documents, mentioned in para 3 above, will have to be submitted in a sealed cover addressed by name to Shri J.B.Bhoria, Regional Director, Reserve Bank of India, Mahatma Gandhi Marg, Kanpur (U.P.) - 208001 up to 2:00 p.m. on 14.05.2009 for Bank’s examination. These separate sealed covers shall be opened on the same day for scrutiny. After scrutiny, if the any of the contractors are not found to possess the required eligibility, their tenders will not be opened by the Bank for further processing.

7.

Tender in prescribed form shall be submitted in two parts. Part-I tender will contain the Bank’s standard technical and commercial conditions for the proposed work, tenderers’ covering letter, tenderers’ additional conditions, if any, and the EMD of Rs 32,000.00 (Rupees thirty two thousand only) in the form of a demand draft favouring Reserve Bank of India payable at Kanpur and be sealed in one cover, superscribing “Part – I, Tender for boring and sinking of deep tube well in Bank’s Officers’ Quarters at Tilak Nagar,  Kanpur (U.P.)”.   Part II tender will contain no conditions but Bank’s schedule of quantities, tender drawings, if any, and tenderers’ priced bid only and be sealed in a separate cover, superscribing “Part – II Tender for boring and sinking of deep tube well in Bank’s Officers’ Quarters at Tilak Nagar,  Kanpur (U.P.)”. Both these sealed covers will further be sealed in another envelope addressed by name to Shri J.B.Bhoria, Regional Director, Reserve Bank of India, Mahatma Gandhi Marg, Kanpur (U.P.)-208001 will be received by the Bank up to 2:00 p.m. on 14.05.2009 in the manner described in the tender-form.

8.

Part I of the tenders will be opened at 3:00 p.m. on 14.05.2009 or next working day in the presence of the authorized representative of the tenderers who choose to be present.  Part II of the tender will be opened on the same day at a subsequent date, which will be intimated to the tenderers.

9.

The Bank shall obtain reports on past performance of the tenderer from his clients and bankers. The Bank shall evaluate the said reports before opening of the Part – II of the tenders. If any tenderer is not found to posses 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 and his sealed cover containing Part-II of the tender along with EMD shall be returned back to him as it is. The Bank is not bound to assign any reason for doing so.

10.

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