Section 73 in Rajasthan Public Procurement Rules, 2012
73. Signing of contract agreement and entry into force of procurement contract.
(1)Unless a written procurement contract and/or approval by another authority is/are required, a procurement contract in accordance with the terms and conditions of the successful submission enters into force when the notice of acceptance is despatched to the bidder concerned, provided that the notice is despatched while the submission is still in effect.(2)The procuring entity and the bidder concerned shall sign the procurement contract within a reasonable period of time, normally 15 days, after the notice of acceptance is despatched to the bidder concerned;(3)Unless the bidding documents stipulate that the procurement contract is subject to approval by another authority, the procurement contract enters into force when the contract is signed by the bidder concerned and by the procuring entity. Between the time when the notice of acceptance is despatched to the bidder concerned and the entry into force of the procurement contract, neither the procuring entity nor that bidder shall take any action that interferes with the entry into force of the procurement contract or with its performance.(4)Where the bidding documents stipulate that the procurement contract is subject to approval by another authority, the procurement contract shall not enter into force before the approval is given. The solicitation documents shall specify the estimated period of time following despatch of the notice of acceptance that will be required to obtain the approval. A failure to obtain the approval within the time specified in the solicitation documents shall not extend the period of effectiveness of submissions specified in the solicitation documents or the period of effectiveness of the bid security, unless extended.(5)If the bidder whose bid has been accepted fails to sign any written procurement contract as required or fails to provide any required security for the performance of the contract, the procuring entity may either cancel the procurement or decide to select the next successful submission from among those remaining in effect, in accordance with the criteria and procedures set out in the bidding documents. In the latter case, the provisions of this rule shall apply mutatis mutandis to such submission.
