Section 31 in Rajasthan Public Procurement Rules, 2012
31. Participation of bidders.
(1)The procuring entity, when inviting the participation of bidders in the procurement process, shall declare whether participation of bidders is limited pursuant to this rule and on what ground and any such declaration may not ordinarily be later altered.(2)Nothing in this rule shall be construed as preventing the State Government or any procuring entity from imposing or enforcing measures limiting participation on account of the need -(a)to protect public order, morality or safety;(b)to protect human, animal or plant life or their health;(c)to protect intellectual property;(d)to protect the essential security and strategic interest of India.
