Section 20 in Rajasthan Transparency in Public Procurement Act, 2012
20. Contents of bidding documents.
(1)Subject to the rules as may be made in this behalf, the invitation to bid shall contain-(a)a brief description of subject matter of procurement;(b)in case of procurement of -(i)goods, its specifications including the nature, quantity and place of delivery;(ii)works, the nature and location of the works;(iii)services, the nature of the services and the location where they are to be provided;(c)any notice of limitation to participation of bidders in terms of section 6;(d)the manner, date and time for presentation of bids;(e)any other information which is considered by the procuring entity relevant for the purpose.(2)The detailed bidding document shall contain the particulars included in the invitation to bid, the criteria for evaluation of bids, the terms of the procurement contract, and such further information as may be prescribed, which may be necessary for the bidders to submit their bids.(3)The State Government may prescribe standard conditions to be included in bidding documents including its form.
