Section 15(1) in Rajasthan Public Procurement Rules, 2012
(1)Conditions for adopting the method of single source procurement. - A procuring entity may choose to procure the subject matter of procurement by the method of single source procurement if-(a)the subject matter of procurement is available only from a particular prospective bidder, or a particular prospective bidder has exclusive rights in respect of the subject matter of procurement, such that no reasonable alternative or substitute source exists, and the use of any other procurement method would therefore not be possible; or(b)owing to a sudden unforeseen event, there is an extremely urgent need for the subject matter of procurement, and engaging in any other method of procurement would be impractical; or(c)the procurement of substitute is technically not feasible for the existing goods, equipments etc. or cannot be economically procured considering the quantity required and value and the cost involved in adopting other methods of procurement; or(d)the procuring entity determines that the use of any other method of procurement is not appropriate for the protection of national security interests; or(e)procurement from a particular prospective bidder is necessary in terms of sub-section (2) of section 6 of the Act; or(f)subject matter of procurement is of artistic nature up to the limit of delegation of financial power; or(g)subject matter of procurement is of such nature as requires the procuring entity to maintain confidentiality, like printing of examination papers; or(h)hiring of consultancy services - maximum period - 12 months and financial limits of Rs. 5.00 lakh, subject to delegation of financial powers.(i)a team/firm - where multidimensional knowledge is required(ii)an individual - where outside support is not required and experience of the individual is the paramount requirement; or(iii)price of subject matter of procurement is administered by the State or Central Government.
