Section 31 in Rajasthan Transparency in Public Procurement Rules, 2013
31. Empanelment by pre-qualification process.
(1)The procuring entity may prepare a panel of bidders for the subject matter of procurement that is required frequently but the details of the subject matter, its quantity, time and place is not known in advance. This list shall be valid for one year which may further be extended for another one year after recording reasons. The procuring entity may prepare separate panel for different subject matter of procurement.(2)The provisions relating to pre-qualification of bidders under section 18 and publicity as per sub-rule (6) or (7) of rule 43 shall apply to empanelment proceedings.(3)The procuring entity shall invite applications for empanelment for pre-qualification as per the procedure prescribed for inviting open competitive bidding.(4)The invitation for empanelment shall also include the following information :-(a)the name and address of the procuring entity;(b)eligibility criteria required for empanelment;(c)the terms and conditions of the empanelment including the duration of the empanelment; and(d)the description of the subject matter of procurement, to the extent known.(5)The procurement of subject matter shall be done by the procuring entity from amongst the empanelled bidders upto the limit of delegation of financial powers by sending to all of them, request for proposals with financial bid.
