Section 17(3) in Rajasthan Transparency in Public Procurement Rules, 2013
(3)Notwithstanding anything contained in sub-rule (2), in the emergent situation arising out of floods and other natural calamities, the subject matter of procurement may be procured up to the ceiling rates. The committee consisting of the following, shall decide the ceiling rates for subject matter of procurement on the basis of rates received during the last six months or the prevailing market rates analysis, namely :-(a)District Collector - Chairman(b)District level officer of the concerned department Member(c)Treasury Officer - Member Secretary(d)Special invitee, if required- Member
