Section 24 in Rajasthan Public Procurement Rules, 2012
24. Determination of need.
(1)In every case of a procurement the procuring entity shall first determine the need for the subject matter of procurement.(2)While assessing the need under sub-section (1), the procuring entity shall take into account the estimated cost of the procurement and also decide on the following matters, namely:-(a)the scope or quantity of procurement, if determined;(b)the method of procurement to be followed with justification thereof;(c)need for pre-qualification, if any;(d)limitation on participation of bidders in terms of section 6 of the Act, if any applicable, and justification thereof; and(e)any other matter as may be prescribed.(3)The procuring entity shall maintain documents relating to the determination of the need for procurement under sub-rule (1) and the assessment made under sub-rule (2).
