Section 11 in Rajasthan Transparency in Public Procurement Rules, 2013
11. Administrative, Financial and Technical sanctions and availability of budget provision.
- For each procurement, it shall be necessary to obtain all required approvals and sanctions as applicable. In case of procurement of works, this shall include administrative sanction, financial sanction, technical sanction and appropriation or re-appropriation. The procuring entity must have the necessary financial powers delegated to it for procurement of the subject matter.
