Section 7 in Rajasthan Transparency in Public Procurement Rules, 2013
7. Procurement plan.
(1)A procurement plan shall be prepared by every procuring entity for each of the item of goods, works or services to be procured during the year in accordance with section 5.(2)The Procurement plan shall specify the following :-(a)Nature of Procurement - Goods/Works/Services;(b)Major Specifications - Quantity/Type/Quality;(c)Estimated Value;(d)[ Source of Funds-State Funds/Central Assistance/Externally Aided Project/Others;] [Substituted by Rajasthan Notification No. G.S.R. 58, dated 4.8.2017 (w.e.f. 24.1.2013).](e)Budget Code;(f)Procurement Method likely to be followed;(g)Timeframe for Bid Process; and(h)Timeframe for Delivery of goods or services or Completion of work to identify the funds required in the next financial year or subsequent financial years.(3)The plan shall be based on inputs received for each item from officers at various hierarchical level of the procuring entity.
