Section 12 in Rajasthan Public Procurement Rules, 2012
12. Methods of Procurement.
(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.(2)The State Government may, by notification, declare adoption of electronic procurement as compulsory for different stages and types of procurement, and on such declaration, every requirement for written communication shall be deemed to have been satisfied if it were done by electronic means.
