Section 79K(1) in Rajasthan Transparency in Public Procurement Rules, 2013
(1)The DPR (except for proprietary technology details) shall be shared with prospective bidders so as to ensure fair competition and for providing an opportunity for a competitive bidding process. The open competitive bidding process, as provided in Chapter-V of these rules, shall be initiated by the Administrative Department concerned after approval of the project proposal from SLEC.
