Section 2 in Rajasthan Transparency in Public Procurement Rules, 2013
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(i)"Act" means the Rajasthan Transparency in Public Procurement Act, 2012 (Act No. 21 of 2012);(ii)"competent authority" means an authority or officer to whom the relevant administrative or financial powers have been delegated for taking decision in a matter relating to procurement;[(ii-a) "Earnest Security" means an amount of security provided by the Project Proponent to the Administrative Department concerned as a token of sincerity and good faith, as specified in sub-rule (6) of Rule 79-F; [Inserted by Rajasthan Notification No. G.S.R. 37, dated 5.6.2015 (w.e.f. 24.1.2013).](ii-b) "Eligible Sector" means the Sector, as specified in Rule 79-B, in which the project proposals can be accepted under the Swiss Challenge method;](iii)"form" means form appended to these rules;(iv)"international competitive bidding" means a bidding process in which qualified bidders from all over the world, except those having nationality of a country declared ineligible by the Central Government, are allowed to participate;(v)"national competitive bidding" means a bidding process in which qualified bidders only from within India are allowed to participate;[(v-a) "Project Proponent" means a Legal entity or a Person who submits a proposal under Swiss Challenge Method;] [Inserted by Rajasthan Notification No. G.S.R. 37, dated 5.6.2015 (w.e.f. 24.1.2013).](vi)"section" means section of the Rajasthan Transparency in Public Procurement Act, 2012[; and] [Substituted '.' by Rajasthan Notification No. G.S.R. 37, dated 5.6.2015 (w.e.f. 24.1.2013).](vii)[ "State Level Empowered Committee (SLEC)" means the State Level Empowered Committee constituted by the State Government under the chairmanship of the Chief Secretary for consideration/ examination/ approval of the project, received under Swiss Challenge Method.] [Added by Rajasthan Notification No. G.S.R. 37, dated 5.6.2015 (w.e.f. 24.1.2013).](2)Words and expressions used in these rules but not defined shall have the same meaning as assigned to them in the Act.Chapter- II Organisational Structure for Procurement
