Section 9(1) in Rajasthan Public Procurement Rules, 2012
(1)One or more committees, each consisting of not less than three members including senior most accounts official of the procuring entity (for purview of matters related to finance), a technical official (if required) shall be constituted by a procuring entity for every financial year for the purposes of preparation of pre-qualification documents, if any; preparation of bidding documents; and opening, examination and evaluation of bids. If required, separate committees may be constituted for a particular procurement. The members of the committees may be common, depending on availability and expertise of officials. Alternative members, who, if required, can replace the originally nominated persons, shall also be identified and nominated.
