Section 6 in Rajasthan Public Procurement Rules, 2012
6. Restriction on splitting.
- A procuring entity shall neither divide its procurement nor use a particular valuation method for estimating the value of procurement so as to avoid its obligations to obtain sanction of a higher authority or to limit competition among bidders or otherwise avoid its obligations under the Act;Provided that in the interest of efficiency, economy and timely completion or supply, a procuring entity may, for reasons to be recorded in writing, divide its procurement into appropriate packages.Chapter-II Organisational Structure for Procurement
