Section 13 in Rajasthan Public Procurement Rules, 2012
13. Open competitive bidding (Open tendering).
(1)When to use method of open competitive bidding-(a)Every procuring entity shall prefer the Open Competitive Bidding as the most preferred method of procurement to be followed.(b)Where the procuring entity chooses a method of procurement other than the open competitive bidding, it shall record the reasons and circumstances thereof.(c)Open competitive bidding may also be followed in case of two stage bidding in terms of section 32, electronic reverse auction in terms of section 33 and rate contract in terms of section 36 of the Act.(d)The procuring entity may follow the pre-qualification procedure specified in section 18 or registration/empanelment procedure specified in section 19 of the Act and invite bids from pre-qualified or registered/empanelled bidders only through this method.(2)Procedure for open competitive bidding-(a)The detailed general process of procurement of goods, works and services described in chapter V shall be followed as such in open competitive bidding.(b)the procuring entity shall invite bids by publishing an invitation to bid on the State Public Procurement Portal and by such other modes as specified in chapter V. In order to promote domestic industry, normally the procedure of National Competitive Bidding (NCB) shall be adopted for open competitive bidding. The procedure of International Competitive Bidding (ICB) may be adopted if there is such a condition of adopting ICB for certain procurements under an obligation of an agreement with intergovernmental international financing institution, or the subject matter of procurement is such that in the opinion of the procuring entity it will be in the public interest to adopt ICB.
