Section 25(2) in Rajasthan Public Procurement Rules, 2012
(2)The Procurement plan shall specify the following:(a)Nature of Procurement - Goods/Works/Services.(b)Major Specifications - Quantity/Type/Quality.(c)Estimated Value(d)Source of Funds - Plan/Non-Plan, Scheme, Project(e)Budget Code - under which funds have been allocated(f)Procurement Method likely to be followed(g)Timeframe for Bid Process(h)Timeframe for Delivery or Execution of Contract (this shall help the Procuring Entity identify the extent to which funds required to finance the resultant contract need to be earmarked in the next fiscal year or subsequent fiscal years)
