Section 14(1) in Rajasthan Public Procurement Rules, 2012
(1)Conditions for adopting the method of limited bidding: - A procuring entity may choose to procure the subject matter of procurement by the method of limited bidding if -(a)the subject matter of procurement can be supplied only by a limited number of bidders; or(b)the value of the subject matter of procurement is upto rupees two lakhs at a time, provided that the total value of procurement by the method of limited bidding by a procuring entity during a financial year shall not exceed rupees ten lakh; or(c)owing to an urgency brought about by unforeseen events, the procuring entity is of the opinion that the subject matter of procurement cannot be usefully obtained by adopting the method of open competitive bidding; or(d)procurement from a category of prospective bidders is necessary in terms of sub-section (2) of section 6 of the Act.(e)limited bids may also be invited in place of open tenders for procurement of a subject matter of procurement estimated to cost more than Rupees two lakhs, if -(i)the authority competent to sanction the tender is satisfied that sufficient reasons, which shall be recorded in writing, exist that it is not in the public interest to call for open tenders, or(ii)the sources of supply are definitely known and possibility of fresh source beyond those being tapped is remote, or(iii)in cases where tenders are not received in open competitive bidding even after two attempts.
