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[Cites 0, Cited by 0] [Section 27(4)] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(4)(b) in Rajasthan Transparency in Public Procurement Rules, 2013

(b)For determination of rates, open bids shall be invited by Additional Chief Engineer concerned for each division under its control. The intention of the department in inviting such bids for determination of Annual Rate Contract for entering into Piece Work Agreement should be made clear at the time of invitation of bids. Registered bidders of all categories shall be entitled to participate in such bids. After observing all required formalities of bids, the Additional Chief Engineer shall sanction unit rates for the specified items of work, which shall remain in force normally for one year or until the rates are revised but shall in no case remain in force more than three months after completion of one year.\