Section 36(2) in Rajasthan Public Procurement Rules, 2012
(2)Any bidder participating in the procurement process shall -(a)possess the necessary professional, technical, financial and managerial resources and competence required by the bidding documents, pre44 qualification documents or bidder registration documents, as the case may be, issued by the procuring entity;(b)have fulfilled his obligation to pay such of the taxes payable to the Union or the State Government or any local authority as may be specified in the bidding documents, pre-qualification documents or bidder registration documents;(c)not be insolvent, in receivership, bankrupt or being wound up, not have its affairs administered by a court or a judicial officer, not have its business activities suspended and must not be the subject of legal proceedings for any of the foregoing reasons;(d)not have, and their directors and officers not have, been convicted of any criminal offence related to their professional conduct or the making of false statements or misrepresentations as to their qualifications to enter into a procurement contract within a period of three years preceding the commencement of the procurement process, or not have been otherwise disqualified pursuant to debarment proceedings;(e)not have a conflict of interest as may be prescribed and specified in the pre-qualification documents, bidder registration documents or bidding documents, which materially affects fair competition;
