Section 27(1) in Rajasthan Public Procurement Rules, 2012
(1)Procurement MIS.-(a)In order to track performance of the procurement system, a procurement MIS shall be collated at the procuring entity level on a regular basis and be available for reference at procuring entity level at all times and shall be sent for collation to the respective Administrative Department. The Administrative Department will further send the aggregated Procurement MIS to the SPFC regularly.(b)This MIS shall cover the entire procurement cycle and incorporate performance targets set for various processes. Over a period of time, this shall allow for meaningful analysis of the ability of the procurement framework to deliver the desired outcomes. This shall also ensure efficiency as well as transparency in the procurement system. All the goods, works and services procured shall form part of the MIS. This shall also help facilitate the post procurement audit and fiduciary reviews.(c)Further, the Procurement MIS shall be developed in a query based format to allow for in-depth analysis and ease of use, providing real time information about the status of the bid at any point of time. This shall be integrated with the e-procurement portal in order to further track performance on various parameters, including performance of contracts, delays and penalties imposed.
