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State of Rajasthan - Section

Section 79B in Rajasthan Transparency in Public Procurement Rules, 2013

79B. Eligible sectors under Swiss Challenge Method.

- In following sectors Swiss Challenge Method of procurement may be adopted, namely: -
(i)Agriculture, Horticulture, allied sector & post-harvest management Agri-infrastructure Agriculture and horticulture Markets; Floriculture parks and markets; Agro-food processing and allied infrastructure (including common-user cold storage facilities);
(ii)Transportation & Logistics Roads (including bridges, highways, interchanges, and flyovers), Public Transport, Railway systems, Urban transport systems: MRTS, LRTS, Monorail, High-capacity bus systems, Airstrips, Inland water transport, Bus/Truck/Urban Transport Terminals and associated public facilities such as Public Amenities Centers;
(iii)Warehousing infrastructure (including container freight stations, container depots, cold storage facilities and tank farms);
(iv)Mechanized and Multistory Parking facilities;
(v)Urban and Municipal Infrastructure (Sanitation, Water Supply and Sewerage; Desalination; Underground drainage; Solid waste/ Biomedical waste/Hazardous waste: Collection, transportation, treatment and disposal facilities);
(vi)Education including Technical Education (Skill development etc.);
(vii)Gas distribution network;
(viii)Medical and Health Sector;
(ix)Housing Sector & Environment;
(x)Information Technology;
(xi)Water Body Eco-system Management;
(xii)Industrial infrastructure;
(xiii)Irrigation Sector;
(xiv)Land Reclamation;
(xv)New & Renewable Energy (solar, wind, hydel etc.);
(xvi)Power sector;
(xvii)Public Buildings, Markets, gardens, parks;
(xviii)Sports and Recreation infrastructure;
(xix)Trade Fair, Convention, Exhibition and Cultural Centers;
(xx)Tourism Sector;
(xxi)Water Supply Project;
(xxii)Up-gradation and restructuring of any of the projects in above sectors;
(xxiii)Any project in public-private partnership that the State Government may find beneficial;
(xxiv)Any proposal for the partial or complete disinvestment of a state public sector undertaking;
(xxv)Any other project, which is a combination of above mentioned sectors; and
(xxvi)On recommendations, with appropriate justifications, of the Administrative Department for inclusion of any new sector, SLEC may recommend for inclusion of the same to the State Government. Any new sector can be added to the list of "eligible sectors" of these rules, only after the consent of the Finance Department of State Government on the recommendations of the SLEC.