Section 11 in Rajasthan Public Procurement Rules, 2012
11. e-Procurement and e-procurement portal.
(1)e-procurement is the use of information & communication technology (especially the Internet) in conducting the procurement of goods/works/services from bidders and contractors for the complete bidding process including advertising, issuance of bidding documents, receipt of bids, bid opening, clarification and modification, evaluation of bids, notification and award of contract.(2)For the clarification of doubts, pre-qualification, pre-bid conference, technical evaluation and negotiation, if required and permitted under these rules will be conducted manually.(3)All contracts of an estimated value of Rs. 50 lakh or more (in case of Public Works Department Rs. 25 lakh or more) shall be procured through e-procurement using the GoR e-procurement portal. This shall be applicable for goods and works for all procuring entities of GoR and progressively, all bids based on competitive bidding shall be obtained through the e-procurement portal.(4)Registration Charges as specified in the bidding documents shall be deposited through e-payment gateway as per Reserve Bank of India Guidelines, as and when the facility is made available.(5)Conditions of participation by bidders:-(a)Every bidder will need to have digital signature issued as per IT Act, 2000.(b)Every bidder shall be allotted a user ID and password on furnishing requisite details on e-procurement website.Chapter-III Methods of Procurement
