Section 78 in Rajasthan Public Procurement Rules, 2012
78. Period of maintenance of record.
- All records pertaining to procurement shall be maintained:-(1)for a minimum period of 5 years: after the contract agreement is fulfilled, or terminated and final claim is settled, or annulment of a failed procurement process; and(2)2 years after the audit by statutory auditors and/ or Accountant General but in case of audit objections the record shall be kept till settlement of audit objections or review by Public Accounts Committee.(3)In case of any enquiry or examination, etc. by any Government authority or matter pending before a court of law, the record shall be maintained till final outcome.
