Section 80(2) in Rajasthan Transparency in Public Procurement Rules, 2013
(2)Any person participating in procurement process shall, -(a)not offer any bribe, reward or gift or any material benefit either directly or indirectly in exchange for an unfair advantage in procurement process or to otherwise influence the procurement process;(b)not misrepresent or omit information that misleads or attempts to mislead so as to obtain a financial or other benefit or avoid an obligation;(c)not indulge in any collusion, bid rigging or anti-competitive behaviour to impair the transparency, fairness and progress of the procurement process;(d)not misuse any information shared between the procuring entity and the bidders with an intent to gain unfair advantage in the procurement process;(e)not indulge in any coercion including impairing or harming or threatening to do the same, directly or indirectly, to any party or to its property to influence the procurement process;(f)not obstruct any investigation or audit of a procurement process;(g)disclose conflict of interest, if any; and(h)disclose any previous transgressions with any entity in India or any other country during the last three years or any debarment by any other procuring entity.
