Section 14(1)(e) in Rajasthan Public Procurement Rules, 2012

[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(1)(e) in Rajasthan Public Procurement Rules, 2012

(e)limited bids may also be invited in place of open tenders for procurement of a subject matter of procurement estimated to cost more than Rupees two lakhs, if -

(i)the authority competent to sanction the tender is satisfied that sufficient reasons, which shall be recorded in writing, exist that it is not in the public interest to call for open tenders, or

(ii)the sources of supply are definitely known and possibility of fresh source beyond those being tapped is remote, or

(iii)in cases where tenders are not received in open competitive bidding even after two attempts.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 14(1)(e) in Rajasthan Public Procurement Rules, 2012