Section 17(3) in Rajasthan Public Procurement Rules, 2012
(3)Electronic reverse auction as a phase preceding the award of the procurement contract. -(a)Where an electronic reverse auction is to be used as a phase preceding the award of the procurement contract in a procurement method, as appropriate, the procuring entity shall notify the bidders when first soliciting their participation in the procurement proceedings that an auction will be held, and shall provide, in addition to other information required to be included under provisions of these rules, the following information about the auction:-(i)the mathematical formula that will be used in the evaluation procedure during the auction;(ii)how the auction can be accessed, including appropriate information regarding connection to the auction.(b)Before the electronic reverse auction is held, the procuring entity shall issue an invitation to the auction to all bidders remaining in the proceedings, specifying:-(i)the deadline by which the bidders must register for the auction and requirements for registration;(ii)the date and time of the opening of the auction and requirements for the identification of bidders at the opening of the auction;(iii)criteria governing the closing of the auction;(iv)other rules for the conduct of the auction, including the information that will be made available to the bidders during the auction and the conditions under which the bidders will be able to bid.(c)Where an evaluation of initial bids has taken place, each invitation to the auction shall also be accompanied by the outcome of the evaluation as relevant to the bidder to which the invitation is addressed.
