Section 37(3) in Rajasthan Minor Mineral Concession Rules, 2017
(3)A centralized bidding cell at Directorate shall publish notice inviting bid (NIB) for e-auction in two daily news papers, at least one of which is state level having circulation of fifty thousand copies and above and other having wide publicity in the area for which contract is being granted. The notice inviting bid shall also be compulsorily displayed on the notice boards of the Directorate and office of the Mining Engineer or Assistant Mining Engineer concerned. The notice inviting bid shall be published at least thirty days before the date fixed for submission of the bid and shall upload particulars, terms and conditions on the web portal of the department and agency appointed by the Government. The period of thirty days shall be counted from the publication of the notice inviting bid on the departmental website or on the website of the agency appointed for auction, whichever earlier. The registered bidders shall also be intimated by the authorized agency through e-mail.[Provided that in case where no bid is received or auction process is annulled under clause (g) of sub-rule (7), period of fresh notice for re-inviting bid shall not be less than seven days. The above period of fresh notice for re-inviting bid shall not be less than seven days. The above period of seven days shall be counted from the date of publication of the notice re-inviting bid on the departmental website or on the website of the agency appointed for auction, whichever is earlier.] [Added by Rajasthan Notification No. G.S.R. 13, dated 20.4.2017 (w.e.f. 28.2.2017).]
