Section 41(2) in Rajasthan Public Procurement Rules, 2012
(2)An invitation to bid to be published in the State Public Procurement Portal shall contain, atleast, the following information, namely:-(a)the name and address of the procuring entity;(b)a summary of the principal required terms and conditions of the procurement contract or rate contract to be entered into as a result of the procurement proceedings, including the nature, quantity and place of delivery of the goods to be supplied, the nature and location of the works to be effected, or the nature of the services and the location where they are to be provided, as well as the required time for the supply of the goods or for the completion of the works, or the timetable for the provision of the services;(c)whether the bid procedure will be conducted in a single stage or two stages and whether it is to be presented simultaneously in two envelopes: one envelope containing the technical, quality and performance characteristics of the bid, and the other envelope containing the financial aspects of the bid;(d)the criteria and procedures to be used for evaluating the qualifications of suppliers or contractors;(e)the means of obtaining the solicitation documents and the place from which they may be obtained;(f)the price, if any, charged by the procuring entity and the means of payment for the solicitation documents and the amount of bid security and its form; and(g)the manner, place and deadline for the submission of bids;(h)right of the procuring entity to cancel the bid process and reject any and all of the bids;(i)any other important information.
