Section 42(3) in Rajasthan Transparency in Public Procurement Rules, 2013
(3)[ In lieu of bid security, a bid securing declaration shall be taken from the,-(i)Departments/Boards of the State Government or Central Government:(ii)Government Companies as defined in clause (45) of Sec. 2 of the Companies Act, 2013;(iii)company owned or controlled, directly or indirectly, by the Central Government, or by any State Government or Governments, or partly by the Central Government and partly by one or more State Governments which is subject to audit by the Auditor appointed by the Comptroller and Auditor-General of India under sub-section (5) or (7) of Section 139 of the Camp attics Act, 2013; or(iv)Autonomous bodies, Registered Societies, Cooperative Societies which are owned or controlled or managed by the State Government or Central Government.]
