Section 80(1) in Rajasthan Transparency in Public Procurement Rules, 2013
(1)All the officers or employees of the procuring entity shall, -(a)maintain an unimpeachable standard of integrity both inside and outside their office;(b)act in accordance with the provisions of the Act, these rules, guidelines issued under the Act and instructions;(c)not allow any bidders to have access to information on a particular procurement, before such information is available to the public at large;(d)not intentionally use unnecessarily restrictive or "tailored" specifications, terms of reference or statements of work that can discourage competition;(e)not solicit or accept any bribe, reward or gift or any material benefit of any directly or indirectly promise of future employment from anyone, who has sought or is seeking procurement from the procuring entity;(f)not have a financial interest in any bidder(s) responding to a procuring entity's bidding process and any person having financial interest in any bidder shall not participate in that procurement process;(g)not disclose proprietary and source selection information, directly or indirectly, to any person other than a person authorised to receive such information;(h)treat all bidders in a fair and equitable manner in line with the principle of fairness, integrity and transparency in the procurement process;(i)provide all bidders identical information at the same time, during the bidding process;(j)apply the same criteria of evaluation as specified in the bidding documents, bidder registration documents or pre-qualification documents and under no circumstances new evaluation criteria shall be introduced during the evaluation process;(k)not entertain any favour, recreation, presents, services, etc. from the bidders or prospective bidders;(l)protect the interests of the procuring entity under all circumstances while dealing with information and information sources;(m)maintain confidentially of all bids;(n)ensure that the selection of bidder is as per the bidding documents and is not influenced by personal reasons attributable to concerned officials in any manner; and(o)disclose conflict of interest, if any.
