Section 77(1) in Rajasthan Public Procurement Rules, 2012
(1)For reasons of transparency and accountability, the procuring entities shall maintain a record of all the procurement proceedings containing, atleast, the following information, namely:-(a)a brief description of the subject matter of the procurement, including the assessment of need for procurement;(b)the names and addresses of bidders who presented submissions, the name and address of the bidder from whom the procurement is made and the agreed price, and in case of rate contract procedure, the names and addresses of the bidders with which the rate contract is concluded;(c)a summary of any requests for clarification of the pre-qualification or solicitation documents, the responses thereto, as well as, a summary of any modification of that documents;(d)information related to the qualifications, or lack thereof, of bidders that made submissions including reasons for not qualifying or disqualifying any bidder;(e)the contract price and terms and conditions of the procurement contract and where a written procurement contract has been concluded, a copy thereof;(f)in the case of a rate contract procedure, the terms and conditions of the rate contract or a copy of the rate contract that was concluded;(g)in the case of an empanelment procedure, the terms and conditions of the empanelment or a copy of the agreement, if any, that was concluded;(h)a summary of the evaluation and comparison of bids, including the application of any margin of preference and reasons for rejection or non-consideration of a bid, if any;(i)if the procurement is cancelled, a statement to that effect and the grounds therefor;(j)in procurement proceedings involving the use of a procurement method other than open tendering, the grounds and circumstances on which the procuring entity relied to justify the selection of the method of procurement used;(k)in the case of proceedings relating to appeals penalty, copies of appeals made and all decisions in reference to them;
