Section 25 in Rajasthan Public Procurement Rules, 2012
25. Procurement plan.
(1)A procurement plan is to be prepared by every procuring entity for each of the item of goods, works or services to be procured during the year, based on the sanctions and allocation of budget. This is to ensure timely execution and monitoring of bid processes.(2)The Procurement plan shall specify the following:(a)Nature of Procurement - Goods/Works/Services.(b)Major Specifications - Quantity/Type/Quality.(c)Estimated Value(d)Source of Funds - Plan/Non-Plan, Scheme, Project(e)Budget Code - under which funds have been allocated(f)Procurement Method likely to be followed(g)Timeframe for Bid Process(h)Timeframe for Delivery or Execution of Contract (this shall help the Procuring Entity identify the extent to which funds required to finance the resultant contract need to be earmarked in the next fiscal year or subsequent fiscal years)(3)This plan shall be based on inputs on requirements for each item received from various hierarchical nodes in each Procuring Entity.
