Section 18(2) in Rajasthan Public Procurement Rules, 2012
(2)Procedure of competitive negotiations. - the procedure for competitive negotiation shall include the following, namely:-(a)purchase of the subject matter of procurement under this section shall be made through a purchase committee including accounts person of appropriate level, within the procuring entity. The purchase committee shall record a certificate as given in Rule 20(2)(a);(b)to ensure effective competition, an adequate number, not being less than three, of potential bidders selected in a non-discriminatory manner shall be included in procurement process;(c)an equal opportunity shall be given to all bidders to participate in the negotiations. Any requirements, guidelines, documents, clarifications or other information related to the negotiations that is communicated by the procuring entity to a bidder before or during the negotiations shall be communicated at the same time and on an equal basis to all other bidders engaging in negotiations with the procuring entity related to the procurement, unless such information is specific or exclusive to that bidder or such communication would be in breach of the confidentiality provisions contained in section 49 of the Act;(d)following completion of negotiations, the procuring entity shall request all bidders remaining in the proceedings to present, by a specified date, a best and final offer with respect to all aspects of their proposals;(e)no negotiations shall take place between the procuring entity and bidders with respect to their best and final offers;(f)the successful offer shall be the offer that best meets the needs of the procuring entity;(g)nothing contained in sections 5 to 10 (both inclusive), sections 12 to 27 (both inclusive) and Chapter III of the Act shall apply to purchases made by competitive negotiations.
