Section 9(a) in Rajasthan Transparency in Public Procurement Rules, 2013
(a)In order to track the performance of the procurement process, information shall be collated at the procuring entity level on quarterly basis and be available for reference at procuring entity level at all times and shall be sent for collation to the respective Administrative Department. The Administrative Department shall further send the aggregated Procurement Management Information to the State Procurement Facilitation Cell quarterly.
