Section 29 in Rajasthan Public Procurement Rules, 2012
29. Administrative, Financial and Technical sanctions and availability of budget provision.
- For each procurement, it is necessary to obtain all required approvals and sanctions as applicable. In case of procurement of works, this shall include Administrative Sanction, Financial Sanction, Technical Sanction and Appropriation and Re-appropriation. The procuring entity must have the necessary financial powers delegated to it by the state government for the subject matter of procurement.
