Section 8 in Rajasthan Public Procurement Rules, 2012
8. Public procuring entity or procuring entity.
- Public procuring entity or procuring entity may be a department of the State Government or its subordinate office or its empowered committee or body engaged in public procurement. The head of a procuring entity may be a Head of Office, a Regional officer, a Head of Department, an Administrative Secretary to the Government, or any other authority or body to whom the financial powers have been delegated by the State Government for procurement.
