Section 32(1) in Rajasthan Public Procurement Rules, 2012
(1)The description of the subject matter of procurement shall be set out in the pre-qualification documents, bidder registration documents and the bidding documents and shall -(a)be such as to meet the essential needs of the procuring entity;(b)to the extent practicable-(i)be objective, functional, generic and measurable;(ii)set out the relevant Technical, quality and performance characteristics;(iii)There shall be no requirement for or reference to a particular trademark or trade name, brand , patent, design or type, specific origin or producer unless there is no sufficiently precise or intelligible way of describing the characteristics of the subject matter of the procurement and provided that words such as "or equivalent" are included.(c)The procuring entity shall set out in the bidding documents the detailed description of the subject matter of the procurement that it will use in the examination of submissions, including the minimum requirements that submissions must meet in order to be considered responsive and the manner in which those minimum requirements are to be applied.
