Section 28 in Rajasthan Transparency in Public Procurement Act, 2012
28. Methods of procurement.
(1)Subject to the provisions of this Act and the rules made thereunder, 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 Auction; 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 this 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 under this Act shall be deemed to have been satisfied if it were done by electronic means.(3)In procuring a subject matter of procurement, every procuring entity shall follow the detailed procedure in respect of the relevant method of procurement as may be prescribed.
