Section 20(1) in Rajasthan Public Procurement Rules, 2012
(1)Registration. - (a) The provisions relating to pre-qualification and registration of bidders contained in section 18 and 19 of the Act and open competitive bidding contained in this chapter shall apply to registration proceedings except to the extent those provisions are derogated from in this section.(b)The procuring entity may prepare a list of registered bidders. The list shall be revised periodically.(c)The procuring entity shall solicit participation in the registration procedure by causing an invitation for pre-qualification (called registration in this section) to be published as per requirements for open competitive bidding.(d)The invitation for registration shall include the following information:(i)The name and address of the procuring entity establishing and maintaining the register and the name and address of any other procuring entities that will have the right to award procurement contracts using the register;(ii)Whether parties, not originally registered following registration proceedings, can get registered subsequently;(iii)Information about the operation of the registration procedure and how notifications of forthcoming procurement contracts can be accessed; and(iv)The terms and conditions of the registration including the duration of the registration; the description of the subject matter of procurement, to the extent known; the procedures and anticipated frequency of the second-stage competition.(e)The procuring entity, during the period of registration, shall republish the invitation for registration, at least annually.(f)The procuring entity shall issue bidding documents to each registered bidder that responds to the invitation to present submissions and pays the price of the documents, if any.(g)Detailed procedure for registration of bidders for goods, works and services is given in the guidelines.
