Section 13(1) in Rajasthan Public Procurement Rules, 2012
(1)When to use method of open competitive bidding-(a)Every procuring entity shall prefer the Open Competitive Bidding as the most preferred method of procurement to be followed.(b)Where the procuring entity chooses a method of procurement other than the open competitive bidding, it shall record the reasons and circumstances thereof.(c)Open competitive bidding may also be followed in case of two stage bidding in terms of section 32, electronic reverse auction in terms of section 33 and rate contract in terms of section 36 of the Act.(d)The procuring entity may follow the pre-qualification procedure specified in section 18 or registration/empanelment procedure specified in section 19 of the Act and invite bids from pre-qualified or registered/empanelled bidders only through this method.
