Section 19(3) in Rajasthan Transparency in Public Procurement Rules, 2013
(3)Where the electronic reverse auction has been preceded by evaluation of initial bids, the procuring entity shall promptly after the completion of the evaluation of initial bids, -(a)despatch the notice of rejection specifying the reasons for rejection to each bidder whose initial bid was rejected;(b)issue an invitation to the auction to each qualified bidder whose initial bid is responsive, providing all information required to participate in the auction; and(c)where an evaluation of initial bids has taken place, each invitation to the auction shall also be accompanied by the outcome of the evaluation, as relevant to the bidder to which the invitation is addressed.
