Section 17(1) in Rajasthan Transparency in Public Procurement Rules, 2013
(1)In addition to the conditions enumerated in sub-section (1) of section 31, a procuring entity may procure the subject matter by the method of single source procurement, if -(a)[ Hiring of the services of consultant or professional is required for a period of twenty four months and up to financial limit of Rupees twelve lakh in each case, subject to delegation of financial powers; or] [Substituted by Notification No. S.O. 119, dated 6.8.2018 (w.e.f. 24.1.2013).](b)Price of subject matter of procurement is administered by the State Government or the Central Government.
