Section 43(2) in Rajasthan Transparency in Public Procurement Rules, 2013
(2)An invitation to bid to be published on the State Public Procurement Portal shall contain, at least, the following information, namely :-(a)the name and address of the procuring entity including email address, if any;(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, time and place of delivery of the goods to be supplied, the works to be executed, or the services to be provided;(c)whether the bid procedure shall 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 bidders;(e)the procedure 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 mode of payment for the solicitation documents and the amount of bid security and its form;(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 or all of the bids;(i)the time, date and place of opening of bids;(j)whether any of the items of procurement are reserved for a specific category of bidders; and(k)any other important information.
