Section 7 in Rajasthan Public Procurement Rules, 2012
7. State procurement facilitation cell.
(1)The State Government shall set up a State Procurement Facilitation Cell (SPFC) in Finance Department which shall be headed by an officer not below the rank of a Secretary to the Government. The Cell shall comprise of administrative, accounts, technical and professional personnel as may be required.(2)Functions of SPFC.- The State Procurement Facilitation Cell shall discharge the following functions, namely:-(a)to ensure maintenance and updating of the State Public Procurement Portal set up under section 17 of the Act;(b)to arrange for training and certification specified in terms of section 48 of the Act;(c)to recommend to the State Government measures for effective implementation of the provisions of the Act;(d)to provide guidance, consistent with the provisions of this Act and the rules and guidelines made thereunder, to the procuring entities with respect to the matter relating to public procurement;(e)to study different methods of public procurement and prepare and recommend standard bidding documents, pre-qualification documents or bidder registration documents;(f)subject to the provisions of sub-section (2) of section 28 of the Act, encourage procuring entities to adopt electronic procurement;(g)to discharge such other functions as may be assigned to it by the State Government.
