Section 28 in Rajasthan Public Procurement Rules, 2012
28. Procurement Register.
- Each Procuring Entity shall be responsible for the maintenance and ensuring the safe custody of the Procurement Register (PR). The PR shall be stored safely and securely at the premises of the office undertaking the procurement process at all times. The official entrusted to maintain the PR shall ensure that all documents are filed centrally in a sequential order. Different procurement activity shall be filed in a separate file.
