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निविदा

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  1. भारत निर्वाचन आयोग को वीडियो कॉन्फ्रेंस सिस्टम की आपूर्ति के लिए निविदा

    भारत निर्वाचन आयोग की ओर से अधिकृत डीलरों से एल1 आधार पर 07 नग पॉलीकॉम रियल प्रेजेंस ग्रुप 310 (वीडियो कॉन्फ्रेंस सिस्टम) की आपूर्ति के लिए सीलबंद निविदाएं आमंत्रित की जाती हैं। दरें इस निविदा सूचना के साथ संलग्न निर्धारित प्रारूप में उद्धृत की जाएंगी।
     
    2.     इच्छुक एजेंसियों को सलाह दी जाती है कि वे अपनी दरें सीलबंद लिफाफे में उद्धृत करें जिस पर मोटे अक्षरों में "भारत निर्वाचन आयोग को वीडियो कॉन्फ्रेंस सिस्टम की आपूर्ति के लिए निविदा" लिखा होना चाहिए।
     
    3.     बोलीदाताओं को “भुगतान और लेखा अधिकारी, भारत निर्वाचन आयोग, अशोक रोड, नई दिल्ली” के नाम से बयाने के रूप में डिमांड ड्राफ्ट के माध्‍यम से 100,000/- रु (केवल एक लाख रुपए) जमा करने होंगे और उसे बोली प्रस्‍तुत करने की अंतिम तिथि और समय से पहले अनुभाग अधिकारी, आईसीटी प्रभाग, भारत निर्वाचन आयोग, कक्ष सं. 509, 5वीं मंजिल, निर्वाचन सदन, अशोक रोड, नई दिल्ली -110001 के पास जमा करना होगा।
     
    4.     इच्छुक डीलर/फर्में अन्य अपेक्षित दस्तावेजों के साथ हर प्रकार से पूर्ण निविदा दस्तावेज 24.06.2019 के अपराह्न 2.00 बजे से पहले अनुभाग अधिकारी (आईसीटी अनुभाग), भारत निर्वाचन आयोग, निर्वाचन सदन, अशोक रोड, नई दिल्ली -110001 को प्रस्तुत कर सकते हैं। सीलबंद निविदा निर्वाचन सदन भवन के भूतल पर स्थित आर एंड आई अनुभाग में भी प्रस्तुत की जा सकती है। निविदा प्रस्तुत करने की नियत तिथि और समय के बाद देर से प्राप्‍त निविदा स्वीकार नहीं की जाएगी। भारत निर्वाचन आयोग डाक के कारण हुए नुकसान/देरी के लिए जिम्मेदार नहीं होगा।
     
    5.     निविदा आयोग द्वारा इस प्रयोजन के लिए नियुक्त समिति द्वारा निर्धारित तिथि और समय अर्थात दिनांक 24.06.2019 को अपराह्न 3.00 बजे कक्ष संख्या 201, निर्वाचन सदन, अशोक रोड, नई दिल्ली में निविदाकारों, यदि कोई हो, के ऐसे प्रतिनिधियों की उपस्थिति में खोली जाएगी, जो उस समय मौके पर उपस्‍थित रहना चाहते हैं।
     
    6.     भारत निर्वाचन आयोग बिना कोई कारण बताए किसी भी चरण पर किसी या सभी निविदाओं को अंशत: या पूर्णत: स्वीकार करने या अस्वीकार करने का अधिकार रखता है।
    7.     संविदा दिए जाने पर, सफल बोलीदाता को संविदा के कुल मूल्य का 5% जमा करना होगा। यह किसी भी राष्ट्रीयकृत बैंक के बैंक ड्राफ्ट/चेक के रूप में हो सकता है।
     
    8.     सामग्री की आपूर्ति अनुबंध-क के अनुसार क्रय आदेश प्राप्त होने के 7 दिनों के भीतर की जानी है। अगर फर्म विनिर्देश और अनुमोदित दर के अनुसार निर्धारित समय के भीतर वीसी सिस्टम्स की आपूर्ति करने में विफल रहती है, तो वह सक्षम प्राधिकारी द्वारा यथा-अधिरोपित दंड का भागी होगा।
     
    9.     आयोग सचिवालय और जीवन तारा बिल्डिंग-पार्लियामेंट स्ट्रीट के उसके शाखा कार्यालय के भीतर सिस्‍टम के संस्थापन का उत्‍तरदायित्‍व विक्रेता का होगा। इसके अलावा, यह माना जाता है कि विक्रेता संस्थापन प्रक्रिया के समय सभी उप-संसाधनों जैसे माइक, स्पीकर सिस्टम आदि मुहैया करवाएगा।
     
    10.    वीसी सिस्टम्स की आपूर्ति सभी दृष्‍टियों से अनुबंध-क के अनुसार की जानी है। निविदाकर्ता या तो सीधे या अपने अधिकृत प्रतिनिधि के माध्यम से बोली प्रस्तुत कर सकते हैं। यदि निविदा निविदाकर्ता के प्राधिकृत प्रतिनिधि द्वारा प्रस्तुत की जाती है, तो निविदा, निविदाकर्ता द्वारा दिए गए विधिक पावर ऑफ अटार्नी के तहत प्राधिकृत प्रतिनिधि द्वारा हस्ताक्षरित और प्रस्तुत की जाएगी।
     
    11.    निविदा की लागत ‘शून्‍य’ है। निविदा दस्तावेज हस्तांतरणीय नहीं हैं।
     
    12.    किसी भी विवाद की दशा में, भारत निर्वाचन आयोग का निर्णय अंतिम और बाध्यकारी होगा।
     
    13.    इसका भुगतान सार्वजनिक वित्तीय प्रबंधन प्रणाली (पीएफएमएस) द्वारा कार्य पूरा होने के बाद मूल बिल प्रस्‍तुत करने पर ही जारी किया जाएगा।

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    फ़ाइल सबमिट की गई Wednesday 29 May 2019

  2. भारत निर्वाचन आयोग में फर्नीचर की विभिन्न मदों की मरम्मत/रख-रखाव, पॉलिश, नवीकरण, साजो-सामान इत्यादि तथा अनेक प्रकार की विविध मदों की आपूर्ति एवं संस्थापन के लिए वार्षिक  दर संविदा।

    सं. 204/2/ईसीआई/प्रकार्या./प्रशा./भंडार एवं क्रय/2019/एआरसी/टेंडर      दिनांक :   04.05.2019     
    निविदा सूचना
    विषय : भारत निर्वाचन आयोग में फर्नीचर की विभिन्न मदों की मरम्मत/रख-रखाव, पॉलिश, नवीकरण, साजो-सामान इत्यादि तथा अनेक प्रकार की विविध मदों की आपूर्ति एवं संस्थापन के लिए वार्षिक  दर संविदा।
     
          भारत निर्वाचन आयोग, निर्वाचन सदन, अशोक रोड, नई दिल्‍ली में फर्नीचर की विभिन्‍न मदों की मरम्‍मत/रख-रखाव, पॉलिश, नवीकरण, साजो-सामान इत्‍यादि तथा अनेक प्रकार की विविध मदों की आपूर्ति एवं संस्थापन के लिए प्रा‍माणिक, प्रतिष्‍ठ‍ित, अनुभवी और पात्र फर्मों जिन्‍होंने सरकारी मंत्रालयों/विभागों, अर्द्ध सरकारी संगठनों में इसी प्रकार का कार्य निष्‍पादित किया हो और जो इस निविदा दस्‍तावेज में सभी निबंधन और शर्तों को पूरा करते हों, से संविदा देने के लिए मुहरबंद निविदाएं आमंत्रित करता है। अनुबंध ‘क’ में उल्‍ल‍िखित सभी मदों के लिए बोली लगानी होगी। हिस्‍सों में बोली लगाना स्‍वीकार्य नहीं होगा और इस प्रकार की बोली को सरसरी तौर पर अस्‍वीकृत कर दिया जाएगा।
    निविदा सूचना के साथ संलग्‍न निर्धारित फार्मेट (अर्थात अनुबंध ‘क’, वित्तीय बोली) में सभी दरें सुनिश्‍च‍ित रूप से उद्धृत की जाएंगी।
    1. ‍     निविदाकारों के लिए महत्‍वपूर्ण अनुदेश
    (i)                निविदा द्विबोली प्रणाली अर्थात् तकनीकी बोली और वित्‍तीय बोली के अंतर्गत आमंत्रित की गई है। इच्‍छुक एजेंसियों को सलाह दी जाती है कि वे दो मुहरबंद लिफाफों जिन पर “भारत निर्वाचन आयोग में फर्नीचर की विभिन्‍न मदों की मरम्‍मत/रख-रखाव, पॉलिश, नवीकरण,  साजो-सामान इत्यादि तथा अनेक प्रकार की विविध मदों की आपूर्ति एवं संस्थापन के लिए वार्षिक दर संविदा हेतु तकनीकी बोली’’ और “भारत निर्वाचन आयोग में फर्नीचर की विभिन्‍न मदों की मरम्‍मत/रख-रखाव, पॉलिश, नवीकरण, साजो-सामान इत्‍यादि तथा अनेक प्रकार की विविध मदों की आपूर्ति मदों की आपूर्ति एवं संस्थापन के लिए वार्षिक दर संविदा हेतु वित्‍तीय बोली” लिखा होना चाहिए। इन दोनों मुहरबंद लिफाफों को ‍तीसरे मुहरबंद लिफाफे में रखा जाना चाहिए जिस पर “भारत निर्वाचन आयोग में फर्नीचर की विभिन्‍न मदों की मरम्‍मत/रख-रखाव, पॉलिश, नवीकरण, साजो-सामान इत्‍यादि तथा अनेक प्रकार की विविध मदों की आपूर्ति एवं संस्थापन के लिए वार्षिक  दर संविदा हेतु निविदा बोली” लिखा होना चाहिए।
    (ii)       इच्‍छुक डीलर/फर्में अन्‍य अपेक्षित दस्‍तावेजों सहित सभी तरह से पूर्ण निविदा दस्‍तावेज दिनांक 04.06.2019 को अपराह्न 3:00 बजे तक  निर्वाचन सदन भवन में आर एण्ड आई अनुभाग में जमा करा सकते हैं। निविदा को जमा कराने की निर्धारित तारीख और समय के पश्‍चात देरी से/विलम्‍ब से प्राप्‍त की गई निविदाओं को स्‍वीकार नहीं किया जाएगा। भारत निर्वाचन आयोग डाक संबंधी देरी/विलंब के लिए उत्‍तरदयी नहीं होगा।
    (iii)            सशर्त बोली पर विचार नहीं किया जाएगा और उसे पहली ही बार में तत्‍काल अस्‍वीकृत कर दिया जाएगा।
    (iv)            निविदा दस्‍तावेज के सभी पृष्‍ठ हस्‍ताक्षरित और उचित रूप से संख्‍यांकित होने चाहिए और अग्रेषण पत्र पर कुल पृष्‍ठ संख्‍या अवश्‍य ही इंगित की जानी चाहिए।
     (v)       तकनीकी बोलियों को निर्धारित तारीख और समय अर्थात 04.06.2019 को अपराह्न 04:00 बजे निविदाकारों के प्रतिनिधियों, यदि कोई हैं, जो उस समय उस स्‍थल पर उपस्‍थ‍ित होना चाहते हैं, की उपस्‍थ‍िति में आयोग द्वारा इस प्रयोजनार्थ निर्धारित की गई समिति द्वारा कमरा संख्‍या 302, निर्वाचन सदन, अशोक रोड, नई दिल्‍ली में खोला जाएगा।
     (vi)            केवल उन्‍हीं निविदाकारों की वित्‍तीय बोलियां खोली जाएंगी जो पूर्णत: सही होंगी। वित्‍तीय बोलियां खोलने की तारीख के संबंध में अलग से सूचित किया जाएगा। वे निविदाकार जो उस समय उपस्‍थ‍ित रहना चाहते हैं, की उपस्‍थ‍िति में आयोग द्वारा इस प्रयोजनार्थ नियुक्‍त समिति द्वारा वित्‍तीय बोलियां खोली जाएंगी।
     (vii)           वित्‍तीय बोली खोलने के पश्‍चात निविदा समिति किसी भी अर्हता प्राप्‍त बोलीदाता से मदों के नमूने के लिए कह सकती है। इस प्रकार का कोई भी बोलीदाता बिना किसी चूक के अनिवार्य रूप से मदों के नमूने जमा कराने के लिए बाध्‍य है। समिति भावी संदर्भ हेतु मदों के नमूनों को अपने पास रख सकती है।
    (viii)         उद्धृत की गई दरें पूर्ण रुपये में होंगी जिसमें परिवहन प्रभार इत्‍यादि भी शामिल होंगे। यह विशेष रूप से नोट किया जाए कि अवास्‍तविक, अव्यावहारिक और गम्‍भीरता-विहीन कीमतों अर्थात् “मुफ्त या मानार्थ” वाली कुटेशनें जो कि संपूर्ण निविदा प्रक्रिया को दूषित करने और संविदा हथियाने के लिए हों, को तुरन्‍त अस्‍वीकृत कर दिया जाएगा।
     (ix)            भारत निर्वाचन आयोग किसी भी अथवा सभी निविदाओं को किसी भी चरण पर बिना कोई कारण बताए अंशत: या पूर्णत: स्‍वीकृत या अस्‍वीकृत करने का अधिकार सुरक्षित रखता है। यदि निविदा को निविदाकार के प्राधिकृत प्रतिनिधि द्वारा जमा कराया जाता है तो निविदा, निविदाकार से मुख्‍तारनामा की विधिक शक्‍त‍ि के अधीन प्राधिकृत प्रतिनिधि द्वारा हस्ताक्षर करके जमा कराया जाएगा।
     (x)              निविदा का कोई मूल्‍य नहीं है। निविदा दस्‍तावेज अहस्‍तांतरणीय है।
    (xi)            अधोहस्‍ताक्षरी निविदा स्‍वीकार करने वाले अधिकारी होंगे और इसमें यहां इसके पश्‍चात      इस संविदा के प्रयोजनार्थ इसी रूप में संदर्भित किया जाएगा।
     (xii)           जीएफआर-2017 के तहत अधिदेशित छूट बोलीदाताओं को भी विस्तारित की जाएगी।
     2.    संविदा की अवधि
    संविदा की अवधि एक वर्ष की होगी जिसे फर्म के संतोषप्रद कार्य निष्‍पादन के अध्‍यधीन उन्‍हीं दरों, निबंधन व शर्तों पर और आगे दो वर्षों तक की अवधि के लिए बढ़ाया जा सकता है।
    3.    कार्य की परिधि
    (i)                इस कार्य को भारत निर्वाचन आयोग, निर्वाचन सदन, अशोक रोड, नई दिल्‍ली के परिसर में किया जाएगा।
    (ii)              यदि फर्म की वर्कशाप या इस विभाग के परिसर में मरम्‍मत का कार्य करने के दौरान कोई मद खो जाती है या उसमें कोई क्षति हो जाती है तो यह फर्म की जिम्‍मेदारी होगी और विभाग अपने विवेकानुसार फर्म के बिल में से मद की पूरी लागत या उसका कुछ हिस्‍सा काट लेगा।
    (iii)            फर्नीचर की मरम्‍मत/पॉलिश के लिए अच्‍छी गुणवत्ता की सामग्री, सोफा-सेट के लिए बढ़िया कपड़ों का प्रयोग करेगी और उसकी अच्‍छी तरह से सिलाई करेगी। नमूने, कार्यालय के सक्षम प्राधिकारी/उपयोग करने वाले अधिकारी से अनुमोदित करवाए जाने चाहिएं। घटिया गुणवत्‍ता वाली सामग्री का प्रयोग, फर्म को ब्‍लैकलिस्‍ट करने के अतिरिक्‍त फर्म की संविदा समाप्‍त‍ि का कारण बनेगा।
    (iv)            फर्म मरम्‍मत का केवल वही कार्य करेगी जैसा कि संबंधित डीलिंग हैंड/अनुभाग अधिकारी/अवर सचिव द्वारा निदेश दिया जाएगा। किसी भी प्रकार के अन्‍यथा किए गए कार्य को अप्राधिकृत कार्य के रूप में माना जाएगा और इस प्रकार किए गए ऐसे कार्य की लागत का भुगतान विभाग द्वारा नहीं किया जाएगा।
    (v)              फर्म अपने द्वारा किए गए प्रत्‍येक कार्य के लिए ‘जॉब कार्ड’ रखेगी। कार्य की संतोषप्रद समाप्‍त‍ि के पश्‍चात ‘जॉब कार्ड’ पर संबंधित अधिकारी से हस्‍ताक्षर करा लेना चाहिए।
     (vi)            यह फर्म की जिम्‍मेदारी होगी कि वह पॉलिश तथा मरम्‍मत आदि के रोज़मर्रा कार्यों को करने के लिए प्रतिदिन इस विभाग में कम से कम दो निपुण कारपेंटर भेजेगी। यदि किसी दिन कोई कारपेंटर किसी कार्य दिवस पर नहीं आता है या अपेक्षित कार्य करने में असफल रहता है तो विभाग द्वारा वह कार्य संविदाकार एजेंसी की लागत पर करा लिया जाएगा।
     4.    पात्रता शर्तें
    फर्में तकनीकी बोली के साथ निम्नलिखित दस्‍तावेजों को जमा करवाएंगी और ऐसा न होने पर बोली को सरसरी तौर पर अस्‍वीकृत कर दिया जाएगा:
    (i)                जीएसटी नम्बर का साक्ष्य।
    (ii)              ईएसआई और ईपीएफ संख्‍याओं के साक्ष्‍य (नवीनतम चालानों की प्रति संलग्‍न करनी चाहिए)।
    (iii)      पिछले तीन वर्षों की आयकर विवरणी की प्रति (2016-17, 2017-18, 2018-19)।
     (iv)             पिछले तीन वर्षों अर्थात 2016-17, 2017-18, 2018-19 के लाभ-हानि लेखे तथा लेखा परीक्षित तुलन पत्र सहित वार्षिक आवर्त (टर्नओवर) का साक्ष्‍य जो कि 1 करोड़ रुपए (एक करोड़) से कम का नहीं होना चाहिए।
     (v)               बोलीदाता को अपनी वर्कशॉप सुविधाओं के पता सहित पूरे ब्‍योरे देने चाहिएं जिसका मूल्‍य बोली खोलने से पहले निविदा समिति द्वारा निरीक्षण किया जा सकता है।
     (vi)      फर्म को इसी प्रकार के कार्य का पर्याप्त अनुभव होना चाहिए और इस क्षेत्र में कार्य के पिछले 5 वर्षों के दस्तावेज प्रमाण रूप में कुटेशन के साथ संलग्न किए जाने चाहिएं।
     (vii)            सरकारी मंत्रालयों/अर्ध-सरकारी विभागों में ऐसी चार संविदा (मरम्मत और रख-रखाव की दो संविदा और अनुबंध-क की क्रम सं. 16 से 26 तक में विनिर्दिष्ट विविध मदों की आपूर्ति एवं उनके संस्थापन के बारे में दो संविदा) की संतोषजनक रिपोर्ट का प्रमाण जिनका मूल्य 10 लाख रु. प्रत्येक से कम न हो। (संतोषजनक/पूरा करने की रिपोर्ट के साथ कार्य आदेश भी संलग्न किए जाने चाहिएं)
    (viii)          रु. 2,00,000/- (दो लाख रुपए मात्र) की धरोहर जमाराशि (ईएमडी) वेतन एवं लेखा अधिकारी, भारत निर्वाचन आयोग, नई दिल्ली के पक्ष में डिमांड ड्राफ्ट के माध्यम से जमा करवानी आवश्यक है।
    (ix)             एक शपथ पत्र कि फर्म किसी संगठन/सरकारी विभाग से ब्लैक लिस्ट/निषेध नहीं की गई है।
    5.    निष्पादन गारंटी (सुरक्षा जमा)
    स्वीकृति पत्र के दस दिनों के अंदर सफल बोलीदाता को रु. 5,00,000/- (रु. पांच लाख) की कार्य निष्पादन सुरक्षा जमाराशि किसी वाणिज्यिक बैंक से अकाउंट पेई डिमांड ड्राफ्ट/मियादी जमा प्राप्ति या वाणिज्यिक बैंक से बैंक गारंटी के रूप में देनी होगी।
    सुरक्षा जमाराशि वेतन एवं लेखा अधिकारी, भारत निर्वाचन आयोग के पक्ष में देय होगी। सुरक्षा जमाराशि केवल संविदा की समाप्ति के बाद वापिस की जाएगी। यदि संविदा की अवधि के दौरान फर्म की सेवाएं असंतोषजनक पाई जाती हैं और/या संविदा की किसी भी शर्त का उल्लंघन किया जाता है/शर्त तोड़ी जाती है और/या फर्म या उसके कर्मचारियों की उपेक्षा के कारण किसी प्रकार की क्षति होने पर जमाराशि जब्त कर ली जाएगी। इस जमाराशि की जब्ती उपर्युक्त विनिर्दिष्ट कारणों में से किसी भी कारण से विभाग द्वारा फर्म के विरुद्ध की गई किसी भी कार्रवाई के अतिरिक्त होगी।
    6.    अन्य नियम एवं शर्तें
    (i)                संविदा को अन्तिम रूप दे दिए जाने के बाद सभी असफल निविदाकारों को धरोहर राशि वापिस कर दी जाएगी।
     (ii)              सामग्रियों, उपकरणों, मशीनों एवं संबंधित मजदूरों की लागत तथा परिवहन प्रभार पूर्णतयाः उस फर्म के द्वारा वहन किया जाएगा जिसको संविदा दी गई है।
     (iii)            यदि फर्म का कार्य असंतोषजनक पाया जाता है तो विभाग बिना कोई कारण बताए किसी भी समय संविदा को रद्द कर सकता है। इस संबंध में, विभाग का निर्णय अंतिम एवं फर्म पर बाध्यकारी होगा।
    (iv)            दरों के आधार पर प्रदान की गई सेवाओं के लिए प्रयोक्ता अधिकारियों/अनुभागों द्वारा विधिवत रूप से हस्ताक्षरित किए गए कार्य की प्रतियों सहित भुगतान के लिए बिल तीन प्रतियों में अवर सचिव, भारत निर्वाचन आयोग, निर्वाचन सदन, अशोक रोड, नई दिल्ली को प्रस्तुत करना होगा। सेवाओं के लिए अग्रिम रूप में कोई भुगतान नहीं किया जाएगा।
    (v)              निष्पादित किया जाने वाला कार्य विभाग की संतुष्टि स्वरूप होगा, ऐसा न होने पर, उपेक्षा के स्तर को ध्यान में रखते हुए कुल बिल का 10% तक काट लिया जाएगा। यह विभाग एजेंसी को उपयुक्त समय अवधि तक ब्लैक लिस्ट करने या इस विभाग की किसी भी निविदाओं में भाग लेने पर रोक लगाने का अधिकार रखता है। सक्षम प्राधिकारी का निर्णय अंतिम तथा फर्म/एजेंसी पर बाध्यकारी होगा।
    (vi)            दरें संविदा की अवधि एवं अतिरिक्त विस्तार, यदि कोई हो, के दौरान नियत एवं वैध रहेंगी। यह कार्यालय बिक्री कर के संबंध में या संविदा के अंतर्गत दिए गए कार्य के निष्पादन में प्रयुक्‍त सामग्री के लिए अन्य कर के किसी भी दावे पर विचार नहीं करेगा तथा इस प्रकार के सभी करों का भुगतान फर्म द्वारा स्वयं किया जाना चाहिए। भारत सरकार द्वारा समय-समय पर जारी अनुदेशों के अनुसार बिल पर लागू टीडीएस और अन्य सरकारी करों को काट लिया जाएगा।
    (vii)           निविदा प्रक्रिया के परिणाम के बारे में असफल निविदाकारों को सूचित करना विभाग का दायित्व नहीं है।
     (viii)         विभाग यदि यह उपयुक्त समझता है तो जनहित में कोई भी अन्य शर्तें लागू कर सकता है।
     (ix)            सभी संविदाकारों को अपनी कुटेशन प्रस्तुत करने से पहले पूर्ववर्ती पैराग्राफों में यथा वर्णित संविदा के नियमों एवं शर्तों को पढ़ लेना चाहिए और समझ लेना चाहिए क्योंकि एक बार कुटेशन स्वीकार करने के बाद उक्त नियमों एवं शर्तों में कोई बदलाव या उल्लंघन की इस विभाग द्वारा अनुमति नहीं दी जाएगी।

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    फ़ाइल सबमिट की गई Friday 10 May 2019

  3. भारत निर्वाचन आयोग को कम्‍प्‍यूटिंग डिवाइसिस की आपूर्ति करने के लिए निविदा (शुद्धिपत्र)

    सं. 485/कंप्‍यूटर/कंप्‍यूटिंग डिवाइस/आईसीटी/2019                              दिनांक: 23.04.2019
     
    शुद्धिपत्र
     आयोग की दिनांक 23.04.2019 की समसंख्‍यक निविदा के संदर्भ में, यह सूचित किया जाता है कि अनुलग्‍नक ए में उल्लिखित सभी कंप्‍यूटिंग उपकरणों के अपेक्षित विन्‍यास नीचे दिए गये हैं:
    कंप्‍यूटिंग उपकरणों के विवरण
    विन्‍यास
    एचपी क्‍यूए 180 आईएन 27 इंच की स्‍क्रीन के साथ ऑल इन वन डेस्‍कटॉप
    इंटेल कोर आई 7 + 8700टी प्रोसेसर, विडोज़ 10 होम सिंगल लैंग्‍वेज 64 16 जीबी डीडीआर 4-2400 एसडीआरएम (2x8जीबी) 2 टीबी 7200 आरपीएम एसएटीए, एएमडी रेडिऑन टीएम 530 ग्राफिक्‍स (4 जीबी जीडीडीआर 5 समर्पित), 10 केजी, 68.6 से.मी. (27) डायग्‍नल एफएचडी आईपीएस एसएनबी जेडबीडी (192x1080), 802.11ए/बी/जी/एन/एसी (2x2) (वायरलेस), वी 4.2 कॉम्‍बो (ब्‍लूटूथ), 150 डब्‍ल्‍यू बाहरी एसी पॉवर एडॉप्‍टर, दोहरे 2 डब्‍ल्‍यू स्‍पीकर्स, एकीकृत 10/100/1000 जीबीई, 3 साल सीमित पार्ट्स, श्रम और ऑन-साइट सेवा, पहले 30 दिनों के लिए टोल-फ्री तकनीकी फोन सपोर्ट।
    एचपी मल्‍टीफंक्‍शनल प्रिंटर 180 एन
    डयूटी साइकिल (मासिक): 30,000 पृष्‍ठ, मेमोरी: 256 एमबी, प्रिंट, स्‍कैन, कॉपी, लेज़र प्रौद्योगिकी, रेजोल्‍यूशन: 600x600 डीपीआई तक, 1 साल ऑनसाइट वारंटी।
    एचपी मल्‍टीफंक्‍शनल प्रिंटर 226 डीडब्‍ल्‍यू
    प्रिंट, स्‍कैन, कॉपी, ईप्रिंट, वायरलेस, डयूटी साइकिल (मासिक) : 15,000 पृष्‍ठ, रेजोल्‍यूशन: 600x600 डीपीआई तक, 1 साल ऑनसाइट वारंटी, लेज़र प्रौद्योगिकी, मेमोरी: 256 एमबी।
    लेनोवो योग 530 लैपटॉप
    आई 5 8250यू प्रोसेसर, विंडोज 10, कार्यालय एच और एस 2016, आरएएम-8जीबी, एचडीडी -256 जीबी, एसएसडी, एनवीआईडीआईए जीईफोर्स एमएक्‍स 130 (2जी जीडीडीआर 5), 14.0 एफएचडी आईपीएस, मिनरल ग्रे।
    वे सभी प्रतिभागी, जो इस निविदा में पहले भाग ले चुके हैं, फिर से एक नई बोली प्रस्‍तुत करेंगे।

    103 downloads

    फ़ाइल सबमिट की गई Friday 10 May 2019

  4. भारत निर्वाचन आयोग को कम्प्यूटिंग उपकरणों की आपूर्ति के लिए निविदा

    सं. 485/कम्प्यूटर/कम्प्यूटिंग डिवाइस/आईसीटी/2019                         दिनांक: 23.04.2019
     निविदा आमंत्रण सूचना
    भारत निर्वाचन की ओर से प्राधिकृत डीलरों से एल1 के आधार पर (i) 02 (दो) एचपी क्यूए180आईएन 27 इंच की स्क्रीन के साथ ऑल इन वन डेस्कटॉप, (ii) 01 (एक) एचपी मल्टीफंक्शनल प्रिंटर 180एन, (iii) 01 (एक) एचपी मल्टीफंक्शनल प्रिंटर 226डीडब्ल्यू और (iv) 01 (एक) लेनोवो योगा 530 लैपटॉप की आपूर्ति के लिए सीलबंद निविदाएं आमंत्रित की जाती हैं। निविदा सूचना के साथ संलग्न निर्धारित प्रारूप में दरों को उद्धृत किया जाएगा।
     2. इच्छुक एजेंसियों को सलाह दी जाती है कि वे अपनी दरों को सीलबंद लिफाफे में उद्धृत करें जिसके ऊपर "भारत निर्वाचन आयोग को कम्प्यूटिंग उपकरणों की आपूर्ति के लिए निविदा" लिखा हो।
    3.  इच्छुक डीलर / फर्में पूरी तरह से भरे हुए निविदा दस्तावेजों और अन्य अपेक्षित दस्तावेजों को अनुभाग अधिकारी (आईसीटी अनुभाग), भारत निर्वाचन आयोग, निर्वाचन सदन, अशोक रोड, नई दिल्ली-110001 को दिनांक 26.04.2019 को अपराह्न 2.00 बजे से पहले जमा कर सकते हैं।  सीलबंद निविदा को निर्वाचन सदन भवन के भूतल पर स्थित आर एन्ड आई अनुभाग में भी जमा करवाया जा सकता है। निविदा जमा करने की नियत तिथि और समय के बाद देरी से प्राप्त / विलंबित निविदा स्वीकार नहीं की जाएंगी। डाक से होने वाले नुकसान / विलम्ब के लिए भारत निर्वाचन आयोग उत्तरदायी नहीं होगा।
    4. निविदा, निविदाकारों के प्रतिनिधि, यदि कोई हों, जो उस समय उस स्थान पर उपस्थित होने का इच्छुक हो, की उपस्थिति में आयोग द्वारा इस प्रयोजनार्थ नियुक्त की गई समिति द्वारा कमरा संख्या 509, निर्वाचन सदन, अशोक रोड, नई दिल्ली में 26.04.2019 को अपराह्न 2.30 बजे निर्धारित तिथि और समय पर खोली जाएगी।
    5. भारत निर्वाचन आयोग कोई भी कारण बताए बिना निविदा के किसी भी स्तर पर आंशिक अथवा पूर्ण रूपेण किसी भी अथवा सभी निविदाओं को  स्वीकार या निरस्त करने का अधिकार सुरक्षित रखता है
     6. उपर्युक्त मदों की आपूर्ति अनुबंध-क के अनुसार क्रय आदेश प्राप्त होने के 3 दिनों के भीतर की जानी चाहिए। यदि फर्म अनुमोदित विनिर्देशन और दर के अनुसार निर्धारित समय के भीतर उपर्युक्त वस्तुओं की आपूर्ति करने में विफल रहती है, तो वह सक्षम अधिकारी द्वारा लगाए गए अर्थदंड की भागी होगी।
    7. उपर्युक्त मदों की आपूर्ति पूरी तरह से अनुबंध-ए के अनुसार की जानी चाहिए। निविदाकर्ता सीधे या अपने प्राधिकृत प्रतिनिधि के माध्यम से बोली प्रस्तुत कर सकते हैं। यदि निविदा, निविदाकर्ता के प्राधिकृत प्रतिनिधि द्वारा प्रस्तुत की जाती है, तो निविदा निविदाकर्ता के कानूनी मुख्तारनामे के अंतर्गत प्राधिकृत प्रतिनिधि द्वारा हस्ताक्षरित और प्रस्तुत की जाएगी।
    8. निविदा की लागत ‘शून्य’  है। निविदा दस्तावेज हस्तांतरणीय नहीं हैं।
    9. किसी भी विवाद के मामले में, भारत निर्वाचन आयोग का निर्णय अंतिम और बाध्यकारी होगा।
    10. कार्य पूरा होने के बाद ही मूल बिल के प्रस्तुत करने पर ही सार्वजनिक वित्तीय प्रबंधन प्रणाली के माध्यम से भुगतान जारी किया जाएगा।

    76 downloads

    फ़ाइल सबमिट की गई Friday 10 May 2019

  5. Tender for supply of Computing Devices to the Election Commission of India

    No.485/Comp/Computing Device/ICT/2019        Dated: 16.04.2019
     
    NOTICE INVITING TENDER
                Sealed tenders are invited on behalf of Election Commission of India for supply of  (i) 02 (two) Samsung Galaxy s10 plus (SM-G975FZWDING, 8GB RAM, 128 GB Storage)-White, (ii) 01 (one) Surface Go (Surface Go Pentium Gold/8GB/128GB) with type cover(Black) Pen with 03 year OEM warranty and (iii) 05 (five) Apple Macbook Air (13-inch Retina Display, 1.6 GHz Dual-Core Intel Core i5, 256 GB)-Space Grey from the authorized dealers on L1 basis.  The rates shall be quoted in prescribed format enclosed with the tender notice.
    2. The interested agencies are advised to quote their rates in sealed envelopes super scribing “Tender for supply of Computing Devices to the Election Commission of India”.
    3. The interested dealers/firms may submit the tender documents complete in all respects along with other requisite documents by 18.04.2019 before 4.00 PM to the Section Officer (ICT Section), Election Commission of India, Nirvachan Sadan, Ashoka Road, New Delhi-110001.  The sealed tender can also be submitted in the R & I Section located at the ground floor of the Nirvachan Sadan building.  Late/delayed tender shall not be accepted after due date and time of submission of tender.  The Election Commission of India will not be responsible for the postal loss/delay.
    4. The Tender shall be opened on the scheduled date and time on 18.04.2019 at 4.30 PM in Room No 201, Nirvachan Sadan, Ashoka Road, New Delhi, by the Committee appointed for the purpose by the Commission in the presence of the representatives of the tenderers, if any, who wish to be present on the spot at that time.
    5. Election Commission of India reserves the right to accept or reject in part or in full any or all the tenders at any stage without assigning any reason thereof.
    6. The supply of above mentioned items to be done within 3 days of the receipt of the Purchase order as per Annexure-A.  If the firm fails to supply the above mentioned items within the prescribed time as per specification and rate approved, it would be liable to face the penalty as imposed by the competent authority.
    7. The supply of above mentioned items are to be done in all respect as per Annexure-A.  The tenderers can submit the bid either directly or through their authorized representative.  In case, the tender is submitted by the authorized representative of the tenderer, then the tender shall be signed and submitted by authorized representative under legal power of attorney from the tenderer.
    8. The cost of tender is ‘NIL’.  The tender documents are not transferable.
    9. In case of any dispute, the decision of the Election Commission of India will be final and binding.
    10. The payment will be released by Public Financial Management System on production of original bill only after completion of the work.

    21 downloads

    फ़ाइल सबमिट की गई Friday 10 May 2019

  6. Tender for supply of Two (02) Samsung Galaxy s10+ and one (01) Surface Go

    No.485/Comp/Computing Device/ICT/2019         Dated: 12.04.2019
    NOTICE INVITING TENDER
    With reference to the Commission’s tender of even no. dated 06.04.2019, it is to inform that the last date of participation in tender for supply of Two (02) Samsung Galaxy s10+ & one (01) Surface Go with type cover (Black) and 3 year OEM warranty has been extended and interested participants can submit their bids in requisite format upto12 Noon by 15.04.2019.
    All the participants who have earlier participated in this tender shall submit a fresh bid again. However, in case no fresh bid of such participants is received, the earlier one shall be considered.

    21 downloads

    फ़ाइल सबमिट की गई Friday 10 May 2019

  7. Tender for supply of desktops on rental basis to ECI

    No.485/Comp/ICT/desktop/2019      Dated: 09.04.2019
    NOTICE INVITING TENDER
                Sealed tenders are invited on behalf of Election Commission of India for supply of desktops on rental basis from the authorized dealers on L1 basis.  The rates shall be quoted in prescribed format enclosed with the tender notice.
    2. The interested agencies are advised to quote their rates in sealed envelopes super scribing “Tender for supply of desktops on rental basis to ECI”.
    3. The interested dealers/firms may submit the tender documents complete in all respects along with other requisite documents by 15.04.2019 before 2.00 PM to the Section Officer (ICT Section), Election Commission of India, Nirvachan Sadan, Ashoka Road, New Delhi-110001.  The sealed tender can also be submitted in the R & I Section located at the ground floor of the Nirvachan Sadan building.  Late/delayed tender shall not be accepted after due date and time of submission of tender.  The Election Commission of India will not be responsible for the postal loss/delay.
    4. The Tender shall be opened on the scheduled date and time on 15.04.2019 at 2.30 PM in Room No 201, Nirvachan Sadan, Ashoka Road, New Delhi, by the Committee appointed for the purpose by the Commission in the presence of the representatives of the tenderers, if any, who wish to be present on the spot at that time.
    5. Election Commission of India reserves the right to accept or reject in part or in full any or all the tenders at any stage without assigning any reason thereof.
    6. The supply of desktops to be done within 2 days of the receipt of the Purchase order as per Annexure-A.  If the firm fails to supply the desktops within the prescribed time as per specification and rate approved, it would be liable to face the penalty as imposed by the competent authority.
    7. The supply of desktops is to be done in all respect as per Annexure-A.  The tenderers can submit the bid either directly or through their authorized representative. In case, the tender is submitted by the authorized representative of the tenderer, then the tender shall be signed and submitted by authorized representative under legal power of attorney from the tenderer.
    8. The cost of tender is ‘NIL’.  The tender documents are not transferable.
    9. In case of any dispute, the decision of the Election Commission of India will be final and binding.
    10. The payment will be released by Public Financial Management System on production of original bill only after completion of the work.

    28 downloads

    फ़ाइल सबमिट की गई Friday 10 May 2019

  8. Tender inviting quotation for supply of Samsung Galaxy S10 Plus and Surface Go to the Election Commission of India

    Tender inviting quotation for supply of Samsung Galaxy S10 Plus and Surface Go to the Election Commission of India

    33 downloads

    फ़ाइल सबमिट की गई Friday 10 May 2019

  9. Opening of Financial Bid related to tender for supply of Enterprise Infrastructure Components

    The Commission has directed to open the financial bids of the technically qualified bidders (M/s Aditi Computers Pvt. Ltd. & M/s Synapse are qualified) related to tender for supply of “Enterprise Infrastructure Components at the office of Election Commission of India” on the scheduled date and time on 08.04.2018 at 3.00 PM in Room No 201, Nirvachan Sadan, Ashoka Road, New Delhi.

    31 downloads

    फ़ाइल सबमिट की गई Friday 05 April 2019

  10. Tender for Housekeeping & Cleaning services at Institutional Block of IIIDEM, Dwarka, sector-13, New Delhi

    India International Institute of Democracy & Election Management (IIIDEM) is an advance training and resources wing of Election Commission of India since 2011. Its campus is located at Sector – 13 Dwarka, New Delhi - 110078
    IIIDEM invites sealed tender from registered, established, reputed and experienced agencies for providing Housekeeping and cleaning services in Institutional Block of India International Institute of Democracy and Election Management, located at Dwarka, Sector-13, New Delhi – 110078. 

    62 downloads

    फ़ाइल सबमिट की गई Friday 05 April 2019

  11. Tender inviting quotation for supply of Apple MacBook to the Election Commission of India

    NOTICE INVITING TENDER
                Sealed tenders are invited at a short notice on behalf of Election Commission of India for supply of Five (05)Apple MacBook Air(13-inch Retina Display, 1.6 GHz Dual-core Intel Core i5, 256GB) – Space Grey from the authorized dealers on L1 basis.  The rates shall be quoted in prescribed format enclosed with the tender notice.
    2.  The interested agencies are advised to quote their rates in sealed envelopes super scribing “Tender for supply of Apple MacBook Air to the ECI”.
    3.   The interested dealers/firms may submit the tender documents complete in all respects along with other requisite documents by 10.04.2019 before 12.00 Noon to the undersigned (Room No. 201), Nirvachan Sadan, Ashoka Road, New Delhi-110001.  The sealed tender should be submitted in the R & I Section located at the ground floor of the Nirvachan Sadan building.  Late/delayed tender shall not be accepted after due date and time of submission of tender.  The Election Commission of India will not be responsible for the postal loss/delay.
    4. The Tender shall be opened on the scheduled date and time on 10.04.2019 at 2.30 PM in Room No 201, Nirvachan Sadan, Ashoka Road, New Delhi, by the Committee appointed for the purpose by the Commission in the presence of the representatives of the tenderes, if any, who wish to be present on the spot at that time.
    5.  Election Commission of India reserves the right to accept or reject in part or in full any or all the tenders at any stage without assigning any reason thereof.
    6.  The supply of MacBook to be done within 03 days of the receipt of the Purchase order as per Annexure-A.  If the firm fails to supply the MacBook within the prescribed time as per specification and rate approved, it would be liable to face the penalty as imposed by the competent authority.
    7.   The supply of MacBook is to be done in all respect as per Annexure-A.  The tenderers can submit the bid either directly or through their authorized representative.  In case, the tender is submitted by the authorized representative of the tenderer, then the tender shall be signed and submitted by authorized representative under legal power of attorney from the tenderer.
    8.   The cost of tender is ‘NIL’.  The tender documents are not transferable.
    9.   In case of any dispute, the decision of the Election Commission of India will be final and binding.
    10. The payment will be released by PFMS on production of original bill only after completion of the work.

    48 downloads

    फ़ाइल सबमिट की गई Thursday 04 April 2019

  12. Tender inviting quotation for supply of All in One desktop to the Election Commission of India

    No.485/ECI/Tender/Comp/ICT/AIO/2019-Part(2)                                                                      Dated: 28.03.2019
    NOTICE INVITING TENDER
                Sealed tenders are invited on behalf of Election Commission of India for supply of 02 quantities of  HP Pavilion All in One 27qa179in from the authorized dealers on L1 basis.  The rates shall be quoted in prescribed format enclosed with the tender notice.
    2. The interested agencies are advised to quote their rates in sealed envelopes super scribing “Tender for supply of All in One desktop to the Election Commission of India”.
    3. The interested dealers/firms may submit the tender documents complete in all respects along with other requisite documents by 04.04.2019 before 2.00 PM to the Section Officer (ICT Section), Election Commission of India, Nirvachan Sadan, Ashoka Road, New Delhi-110001.  The sealed tender can also be submitted in the R & I Section located at the ground floor of the Nirvachan Sadan building.  Late/delayed tender shall not be accepted after due date and time of submission of tender.  The Election Commission of India will not be responsible for the postal loss/delay.
    4. The Tender shall be opened on the scheduled date and time on 04.04.2019 at 2.30 PM in Room No 201, Nirvachan Sadan, Ashoka Road, New Delhi, by the Committee appointed for the purpose by the Commission in the presence of the representatives of the tenderers, if any, who wish to be present on the spot at that time.
    5. Election Commission of India reserves the right to accept or reject in part or in full any or all the tenders at any stage without assigning any reason thereof.
    6. The supply of AIO desktops to be done within 4 days of the receipt of the Purchase order as per Annexure-A.  If the firm fails to supply the AIO desktops within the prescribed time as per specification and rate approved, it would be liable to face the penalty as imposed by the competent authority.
    7. The supply of AIO desktops is to be done in all respect as per Annexure-A.  The tenderers can submit the bid either directly or through their authorized representative.  In case, the tender is submitted by the authorized representative of the tenderer, then the tender shall be signed and submitted by authorized representative under legal power of attorney from the tenderer.
    8. The cost of tender is ‘NIL’.  The tender documents are not transferable.
    9. In case of any dispute, the decision of the Election Commission of India will be final and binding.
    10. The payment will be released by Public Financial Management System on production of original bill only after completion of the work.

    100 downloads

    फ़ाइल सबमिट की गई Friday 29 March 2019

  13. Tender inviting quotation for Hotel Accommodation

    No.255/EVP/2018/Prot                                               Dated:  25th March, 2019 
    TENDER INVITING QUOTATION FOR HOTEL ACCOMMODATION  
    The Election Commission of India invites sealed tender from registered and reputed hotels for accommodation for 50 international delegates as per following: - 
     25 Standard room and 25 Suite for three nights (check in on 10th May, 2019 and check out on 13th May, 2019).  Lunch and dinner rate for the delegates.  Interested hotels may submit their sealed tenders prescribed proforma to the undersigned, so as to reach latest by 3.00 pm on 29th March, 2019.  The sealed envelope containing the tender should be superscribed “TENDER FOR HOTEL ACCOMODATION”.  The tender will be opened on the same day i.e. 29th March, 2019 at 3.30 pm in Room No. 705 at 7th floor, NirvachanSadan, Ashoka Road, New Delhi.  The vendor or his representative may also be present, if they so desire. The tenders may be sent by Post or may be delivered in the R & I Section (Ground Floor), Election Commission of India by the stipulated date and time.

    94 downloads

    फ़ाइल सबमिट की गई Monday 25 March 2019

  14. Clarification of the queries raised during pre bid meeting and change of schedule for catering services in lllDEM- Reg

    The discussion held on 12th March, 2019 during pre-bid meeting with the representatives of firms present. The Queries raised by the bidder and their replies.

    101 downloads

    फ़ाइल सबमिट की गई Friday 22 March 2019

  15. Election Commission of India invites tenders for making arrangements for its event to be held on 26th March, 2019

    Election Commission of India invites tenders for making arrangements for its event to be held on 26th March, 2019

    208 downloads

    फ़ाइल सबमिट की गई Wednesday 20 March 2019

  16. Tender for Empanelment of Catering Services- Pre Bid Meeting etc regarding

    Tender for Empanelment of Catering Services- Pre Bid Meeting etc regarding

    148 downloads

    फ़ाइल सबमिट की गई Monday 11 March 2019

  17. Election Commission of India invites tenders for making arrangements for its event to be held on 14th March, 2019

    Election Commission of India invites tenders for making arrangements for its event to be held on 14th March, 2019

    441 downloads

    फ़ाइल सबमिट की गई Thursday 07 March 2019

  18. Tender for Empanelment of Catering Services

    Election Commission of India (ECI), is an independent constitutional authority created under Article 324 of the Indian Constitution. It superintends, directs and controls the preparation and revision of electoral rolls for, and conduct of, all elections of Indian Parliament and State Legislatures, and of elections to the offices of President and Vice President of India.
     The India International Institute of Democracy and Election Management (IIIDEM) is an initiative of the ECI. ECI’s vision is to develop IIIDEM as an advanced resource center of learning, research, training and extension of participatory democracy and election management. Presently, IIIDEM operates from the premises of the Election Commission of India in New Delhi. IIIDEM conducts training programs for international and domestic participants.
     India International Institute of Democracy & Election Management (IIIDEM) invites online tender under two bid system from reputed and experienced agencies, for providing food catering services for a period two years at IIIDEM, Dwarka, Sector 13, New Delhi - 110075 which is extendable for one year more.
     Interested & eligible agencies may submit their bids in accordance with the instruction given in the bid document.

    204 downloads

    फ़ाइल सबमिट की गई Wednesday 06 March 2019

  19. Filling up of one (01) post of Library and Information Officer in Level 11 [Rs.67, 700-208700] of the Pay Matrix (PB-3, Rs.15600-39100/- with corresponding Grade Pay of Rs.6600/-) in the Secretariat of the Election Commission of India

    No. 181/6/2018     Dated: 5th February, 2019
    CIRCULAR
    Sub:  Filling up of one (01) post of Library and Information Officer in Level 11 [Rs.67, 700-208700] of the Pay Matrix (PB-3, Rs.15600-39100/- with corresponding Grade Pay of Rs.6600/-) in the Secretariat of the Election Commission of India.
    It is proposed to fill up one post of Library and Information Officer in Level 11 [Rs.67, 700-208700] of the Pay Matrix (PB-3, Rs.15600-39100/- with corresponding Grade Pay of Rs.6600/-) in the Secretariat of the Election Commission of India, New Delhi on deputation basis.
     2.  Officers under the Central Government or State Government or Union territories:
     (a)      
      Holding analogous post on regular basis in the parent cadre/department;  or   With seven years regular service in post in Level 7 of the Pay Matrix (Pay Band-2 Rs.9300-34800/- with corresponding Grade Pay of Rs.4600/-) or equivalent and  (b)      possessing the educational qualification and experience as below: -
        Masters Degree in Library Science or Library Information Science of a recognized University or Institute;   Five years’ professional experience in a Library under Central/State Government/ Autonomous or Statutory organization/PSU/University or recognized Research or Educational Institution. Desirable: -
    One year experience of computerizing Library activities in a Library under Central/State Government/ Autonomous or Statutory organization/PSU/University or recognized Research or Educational Institution. One year Professional experience in the specific areas of activities of the Department/Ministry viz. Technical or scientific, if any, to be specified at the time of framing RRs Diploma in Computer Applications from a recognized University/ Institution           Note: The maximum age limit for appointment by deputation shall not exceed 56 years as on closing date for receipt of applications.
    3. The period of deputation including period of deputation in another ex-cadre post held immediately preceding this appointment in the Election Commission of India or some other organization/ department of the Central Govt. shall not ordinarily exceed three years.
    4.  The applications, in duplicate, in the enclosed proforma, along with the complete and up-dated C.R. dossier for the last 5 years of the officials who could be spared in the event of his/her selection, may be forwarded to the Principal Secretary (Admin.), Election Commission of India, Nirvachan Sadan, Ashoka Road, New Delhi-01 on or before 21.03.2019. Applications received after the last date or otherwise found incomplete will not be considered.
    5.  Pay of the Official selected on deputation will be regulated under the provisions contained in the Deptt. of Personnel and Training O.M. NO.6/8/2009-Estt.(Pay-II) dated 17.06.2010 as amended from time to time.
    6.  If anyone is selected from a higher Scale/pay his or her pay shall be protected by the Commission.
    7.  The official applying for the post will not be allowed to withdraw their nomination subsequently. 

    734 downloads

    फ़ाइल सबमिट की गई Wednesday 20 February 2019

  20. Tenders are invited on behalf of Election Commission of India for supply of laptops on rental basis

    No.485/Comp/ICT/Laptop/2019     Dated: 09.02.2019
    NOTICE INVITING TENDER
                Sealed tenders are invited on behalf of Election Commission of India for supply of laptops on rental basis from the authorized dealers on L1 basis.  The rates shall be quoted in prescribed format enclosed with the tender notice.
    2.  The interested agencies are advised to quote their rates in sealed envelopes super scribing “Tender for supply of laptops on rental basis to the Election Commission of India”.
    3.  The interested dealers/firms may submit the tender documents complete in all respects along with other requisite documents by 12.02.2019 before 2.00 PM to the Section Officer (ICT Section), Election Commission of India, NirvachanSadan, Ashoka Road, New Delhi-110001.  The sealed tender can also be submitted in the R & I Section located at the ground floor of the NirvachanSadan building.  Late/delayed tender shall not be accepted after due date and time of submission of tender.  The Election Commission of India will not be responsible for the postal loss/delay.
    4. The Tender shall be opened on the scheduled date and time on 12.02.2019 at 2.30 PM in Room No 201, NirvachanSadan, Ashoka Road, New Delhi, by the Committee appointed for the purpose by the Commission in the presence of the representatives of the tenderes, if any, who wish to be present on the spot at that time.
    5. Election Commission of India reserves the right to accept or reject in part or in full any or all the tenders at any stage without assigning any reason thereof.
    6. The supply of laptops to be done within 2 days of the receipt of the Purchase order as per Annexure-A.  If the firm fails to supply the laptops within the prescribed time as per specification and rate approved, it would be liable to face the penalty as imposed by the competent authority.
    7. The supply of laptops is to be done in all respect as per Annexure-A.  The tenderers can submit the bid either directly or through their authorized representative.  In case, the tender is submitted by the authorized representative of the tenderer, then the tender shall be signed and submitted by authorized representative under legal power of attorney from the tenderer.
    8. The cost of tender is ‘NIL’.  The tender documents are not transferable.
    9. In case of any dispute, the decision of the Election Commission of India will be final and binding.
    10. The payment will be released by Public Financial Management System on production of original bill only after completion of the work.

    245 downloads

    फ़ाइल सबमिट की गई Saturday 09 February 2019

  21. Election Commission of India invites tenders for making arrangements for its event to be held on 7th & 8th February, 2019

    Election Commission of India  invites tenders for making arrangements for its event to be held on 7th & 8th February, 2019

    205 downloads

    फ़ाइल सबमिट की गई Monday 04 February 2019

  22. Tender inviting quotation for supply of cartridges to the Election Commission of India

    No.485/Comp/Cartridge/2018      Dated: 28th January, 2019
    NOTICE INVITING TENDER
                Sealed tenders are invited on behalf of Election Commission of India for supply of OEM/Consumable Cartridges for different types of printers from the authorized dealers on L1 basis.  The rates shall be quoted in prescribed format enclosed with the tender notice.
    2.         The interested agencies are advised to quote their rates in sealed envelopes super scribing “Tender for supply of cartridges to the Election Commission of India”.
    3.  The interested dealers/firms may submit the tender documents complete in all respects along with other requisite documents by 13.02.2019 before 1.00 PM to the Section Officer (ICT Section), Election Commission of India, Nirvachan Sadan, Ashoka Road, New Delhi-110001.  The sealed tender can also be submitted in the R & I Section located at the ground floor of the Nirvachan Sadan building.  Late/delayed tender shall not be accepted after due date and time of submission of tender.  The Election Commission of India will not be responsible for the postal loss/delay.
    4.  The Tender shall be opened on the scheduled date and time on 13.02.2019 at 2.30 PM in Room No.201, Nirvachan Sadan, Ashoka Road, New Delhi, by the Committee appointed for the purpose by the Commission in the presence of the representatives of the tenderes, if any, who wish to be present on the spot at that time. The evaluation will be on total price quoted for all the cartridges (Annexure-A) on L1 basis meeting the criterion.
    5.   Election Commission of India reserves the right to accept or reject in part or in full any or all the tenders at any stage without assigning any reason thereof.
    6.   The supply of cartridges to be done within 07 days of the receipt of the Purchase order as per Annexure-A.  If the firm fails to supply the cartridges within the prescribed time as per specification and rate approved, it would be liable to face the penalty as imposed by the competent authority. Only OEM cartridges shall be accepted and rest such as compatible, remanufactured, refill, etc. shall be summarily rejected. Firm shall also be liable for any issue arising out of supply of defected cartridges. Also, defected cartridges shall be instantly replaced with working/new OEM cartridge.
    7.  The supply of cartridges is to be done in all respect as per Annexure-A.  The tenderers can submit the bid either directly or through their authorized representative.  In case, the tender is submitted by the authorized representative of the tenderer, then the tender shall be signed and submitted by authorized representative under legal power of attorney from the tenderer.
    8.    The cost of tender is ‘NIL’.  The tender documents are not transferable.
    9.    In case of any dispute, the decision of the Election Commission of India will be final and binding.
    10.  The payment will be released by Public Financial Management System on production of original bill only after completion of the work.

    113 downloads

    फ़ाइल सबमिट की गई Monday 28 January 2019

  23. Tender for making arrangements of Audio-Visuals, Signage etc. for National Voters' Day Function - Extension of Date

    No. 255/EM/NVD/2018 (Protocol)
    Dated : 4th January,2019
    TENDER
    The Election Commission of India invites competitive and sealed tenders from experienced agencies/ companies for making arrangements (as per the list enclosed) for its “National Voters Day” to be held on 25th January 2019 in Manekshaw Centre, Delhi Cantt, New Delhi. The tender has to be submitted in two bid systems i.e Technical Bid and Financial Bid. These two bids should be kept in a separate sealed envelope superscribing “Technical Bid” and “Financial Bid. These two bid covers should be put in a single large envelope superscribing “Quotation for hiring of backdrop, signages, audio visual etc. on 25th January 2019”.  The Financial Bid of only those agencies shall be opened who found to be qualify in Technical Bid.  
    The tender should reach to the undersigned by 3.00 PM on 8th January, 2019 and the Technical Bid shall be opened at 4.00 PM on the same day and followed by Financial Bid. 
    Terms and Conditions: -
    1.    The Agency should be registered under the provisions of Companies Act and should complied with all the requirements of ROC (Registrar of companies).
    2.    The Agency should be empanelled with any Govt. / Public Undertaking organisation.
    3.    It should have minimum experience of 5 years in the field of providing audio/visual services, stage work and fabrications.
    4.    The minimum turnover of the agency should be 3 crores during the last 3 years. (Copy of ITR for the last 3 financial years to be attached)
    5.    The agency should have successfully executed at least 50 events during the last 3 years (till 31/03/2018) and out of which at least 15 events should be for Hon’ble President/ Prime Minister/ Chief Minister and Govt. Organizations/Ministries.
    6.    The Agency should have experience of holding event at major Government premises like Vigyan Bhawn, Manekshaw, Pravasi Bharitiya Kendra.
    7.    The Company should be registered with PF/ESI (certificate to enclosed). 
    8.    The Agency should neither be a black listed firm nor have its contracts been terminated/foreclosed by any company/ department/ organization till date. (certificate to be attached).
    9.    In case of any dispute, the decision of the Election Commission of India will be final and binding.
    10.    Election Commission of India reserves the right to accept or reject in part or in full any or all the tenders at any stage without assigning any reason thereof.
    11.    The payment will be released by PFMS on production of original bill only after successful completion of the work
    12.    The Earnest Money Deposit (EMD) of Rs. 50,000/-by way of cheque/demand draft shall be deposited in favour of “Under Secretary, Election Commission of India” alongwith the tender documents.
     

    116 downloads

    फ़ाइल सबमिट की गई Saturday 05 January 2019

  24. Auction of unserviceable and obsolete items.

    Tender Notice
     Subject: Auction notice for disposal of obsolete/unserviceable Furniture/Air-conditioners/office equipment/scrap and other items etc.
     Sealed tenders are invited for disposal of obsolete/unserviceable Furniture/Air-conditioners/office equipment/scrap and other items etc. on “as is where is “basis.
    2.The above items are located in the premises of Nirvachan Sadan, Ashoka Road, New Delhi-110001. Details of contact person for inspection and tender accepting authority are as under:
    Date  & Time for Inspection of items
    All working days between  04.01.2019 to 17.01.2019  between 2.30 PM to 5.00 PM
    Contact Person
    Shri J.P.Mahto, Section Officer(Service & Maintenance), Nirvachan Sadan, Ashoka Raod, New Delhi-110001. Phone -011-20352044
    Tender form available at
    www.eci.gov.in
    Place for acceptance of tender
    R& I Section( Receipt & Issue Section), situated at ground floor, adjacent to the Reception office, Nirvachan Sadan, Ashoka Road, New Delhi.
    Last date & time for acceptance of tender
    3.00PM on 18.01.2019
    Date & time for opening of tender
    18.01.2019 at 4.30 PM
    3. An EMD of Rs.10,000/- (Rupees ten thousand only) should be deposited with the tender in the form of an Account Payee Bank Draft/Pay order from any Nationalized bank in favour of “Pay & Accounts Officer, Election Commission of India”, payable at New Delhi.
    General Terms & Conditions:
    Bidders may inspect the items on the stipulated dates & time. The items Shall be sold to the highest bidder. The bids are invited for the lot (i.e. all the items contained in the list of obsolete/unserviceable Furniture/Air-conditioners/office equipment/scrap and other items as detailed in Annexure “A”) as a whole, and no bid would be accepted for any part of the same. List of items is given at annexure “A”.  The earnest money Deposit (EMD) of successful bidder shall be adjusted from the total payment. The successful bidder has to make full balance payment, after due adjustment of the EMD, in the form of Demand draft in favour of “Pay & Accounts Officer, Election Commission of India, payable at New Delhi” within three days after confirmation, failing which the offer will be cancelled and the EMD shall stand forfeited. The EMD of unsuccessful bidders shall be returned within one month after the auction date, without any interest. No item once disposed to the successful bidder shall be taken back by this Department on any condition whatsoever. The successful bidder will be required to lift all the items from the disposal site within five days after the payment of the balance amount. On failure to do so this office shall have the right to forfeit the entire amount of the bidder and dispose of the items through the alternate bidder. The successful bidder, on their own cost, will also be required to make their own arrangement of transport, labour etc. for lifting the disposed items. Quotation letter in the sealed envelope super subscribed (TENDER FOR DISPOSAL OF OBSOLETE/UNSERVICEABLE FURITURE/AIR-CONDITIONERS/OFFICE EQUIPMENTS/SCRAP AND OTHER ITEMS” should be addressed to Smt, Mukesh Kumar, Under Secretary (General Administration), Room No 210, Nirvachan Sadan, Ashoka Raod, New Delhi-110001. The quotation must be deposited in the Receipt & Issue Section, at ground floor, adjacent to the Reception office, Nirvachan Sadan, Ashoka Road, New Delhi on or before the due date and time otherwise it is liable to be rejected. Tenders received after the due date and time due to any reason whatsoever shall not be considered. The financial bid should be given in both in figures and words. Any overwriting or erasing in the figures shall not be considered for acceptance of the rates offered by the tenderer. The Election Commission of India reserves the right to accept or reject any/all quotations without assigning any reason whatsoever. 1Each page of tender document should be signed by the bidder(s). Incomplete and unsigned quotations are liable to be rejected. The bid is to be submitted for the entire lot, as mentioned in Sl.No 2 of General terms and conditions. Bidder must enclose copy of address proof (Voter I-card/Aadhar Card/Driving License etc.) and PAN card along with the bid. An earnest Money Deposit (EMD) of Rs. 10,000/-(Rupees Ten thousand only) must accompany the quotation, without which the relevant bid shall be summarily rejected.

    120 downloads

    फ़ाइल सबमिट की गई Thursday 03 January 2019

  25. Tender for making arrangements of Audio-Visuals, Signage etc. for National Voters' Day Function - Extension of Date

    The Election Commission of India invites competitive and sealed tenders from experienced agencies/ companies for making arrangements (as per the list enclosed) for its “National Voters Day” to be held on 25th January 2019 in Manekshaw Centre, Delhi Cantt, New Delhi. The tender has to be submitted in two bid systems i.e Technical Bid and Financial Bid. These two bids should be kept in a separate sealed envelope superscribing “Technical Bid” and “Financial Bid. These two bid covers should be put in a single large envelope superscribing “Quotation for hiring of backdrop, signages, audio visual etc. on 25th January 2019”.  The Financial Bid of only those agencies shall be opened who found to be qualify in Technical Bid. 
    The tender should reach to the undersigned by 4.30 PM on 4th January, 2019 and the Technical Bid shall be opened at 5.30 PM on the same day and followed by Financial Bid. 

    86 downloads

    फ़ाइल सबमिट की गई Tuesday 01 January 2019

ईसीआई मुख्य वेबसाइट


eci-logo.pngभारत निर्वाचन आयोग एक स्‍वायत्‍त संवैधानिक प्राधिकरण है जो भारत में निर्वाचन प्रक्रियाओं के संचालन के लिए उत्‍तरदायी है। यह निकाय भारत में लोक सभा, राज्‍य सभा, राज्‍य विधान सभाओं और देश में राष्‍ट्रपति एवं उप-राष्‍ट्रपति के पदों के लिए निर्वाचनों का संचालन करता है। निर्वाचन आयोग संविधान के अनुच्‍छेद 324 और बाद में अधिनियमित लोक प्रतिनिधित्‍व अधिनियम के प्राधिकार के तहत कार्य करता है। 

मतदाता हेल्पलाइन ऍप

हमारा मोबाइल ऐप ‘मतदाता हेल्‍पलाइन’ प्‍ले स्‍टोर एवं ऐप स्टोर से डाउनलोड करें। ‘मतदाता हेल्‍पलाइन’ ऐप आपको निर्वाचक नामावली में अपना नाम खोजने, ऑनलाइन प्ररूप भरने, निर्वाचनों के बारे में जानने, और सबसे महत्‍वपूर्ण शिकायत दर्ज करने की आसान सुविधा उपलब्‍ध कराता है। आपकी भारत निर्वाचन आयोग के बारे में हरेक बात तक पहुंच होगी। आप नवीनतम  प्रेस विज्ञप्ति, वर्तमान समाचार, आयोजनों,  गैलरी तथा और भी बहुत कुछ देख सकते हैं। 
आप अपने आवेदन प्ररूप और अपनी शिकायत की वस्‍तु स्थिति के बारे में पता कर सकते हैं। डाउनलोड करने के लिए यहां क्लिक करें। आवेदन के अंदर दिए गए लिंक से अपना फीडबैक देना न भूलें। 

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