Section 12(1) in Rajasthan Public Procurement Rules, 2012
(1)Subject to the provisions of the Act and these rules, a procuring entity may procure a subject matter of procurement by means of any of the following methods, namely :-(a)Open Competitive Bidding; or(b)Limited Bidding; or(c)Two-stage Bidding; or(d)Single Source Procurement; or(e)Electronic Reverse Auctions; or(f)Request for Quotations; or(g)Spot Purchase; or(h)Competitive negotiations; or(i)Rate Contract; or(j)any other method of procurement notified by the State Government satisfying the principles of procurement contained in the Act and which the State Government considers necessary in public interest.
