Section 16(1) in Rajasthan Transparency in Public Procurement Rules, 2013
(1)In case of procurement of a subject matter as per clause (b) of sub-section (1) of section 30, a procuring entity may adopt the method of limited bidding if the estimated cost or value of the subject matter is less than Rupees two lakh on one occasion but it shall not exceed Rupees ten lakh in a financial year.[Provided that a Panchayti Raj Institution or its committee may adopt the method of limited bidding if the estimated cost or value of the subject matter is less than Rupees five lakh on one occasion but it shall not exceed Rupees fifty lakh in a financial year:Provided further that procurement shall be made by the Panchayati Raj Institution or its committee in accordance with the guidelines issued by the Rural Development and Panchayati Raj Department.] [Added by Rajasthan Notification No. G.S.R. 30, dated 14.7.2016 (w.e.f.24.1.2013).]
