Section 30 in Rajasthan Public Procurement Rules, 2012
30. Obligations related to value of procurement.
(1)Every procuring entity shall obtain the approval of the authority which has the required financial powers before initiating a procurement process.(2)A procuring entity shall neither divide its procurement nor use a particular valuation method for estimating the value of procurement so as to avoid its obligations under sub-rule (1) or to limit competition among bidders or otherwise avoid its obligations under the Act:Provided that in the interest of efficiency, economy and timely completion or supply, a procuring entity may, for reasons to be recorded in writing, divide its procurement into appropriate packages.
