Section 9 in Rajasthan Public Procurement Rules, 2012
9. Procurement committees.
(1)One or more committees, each consisting of not less than three members including senior most accounts official of the procuring entity (for purview of matters related to finance), a technical official (if required) shall be constituted by a procuring entity for every financial year for the purposes of preparation of pre-qualification documents, if any; preparation of bidding documents; and opening, examination and evaluation of bids. If required, separate committees may be constituted for a particular procurement. The members of the committees may be common, depending on availability and expertise of officials. Alternative members, who, if required, can replace the originally nominated persons, shall also be identified and nominated.(2)(a)Each procuring entity shall constitute atleast one committee named Bids Evaluation Committee (BEC) which may be assigned the functions of preparation of bidding documents, bids opening, etc. in addition to the evaluation of bids. If required, the BEC may engage technical experts who shall have the professional knowledge required to assist in the evaluation, with the prior approval of the Administrative Department of the procuring entity.(b)The procedure to be followed by BEC for the evaluation of bids has been prescribed in chapter IV.(3)Contract Monitoring Committee (CMC). - For each contract, a CMC with at least three members shall be appointed by the procuring entity. The members in BEC and CMC may be common.(4)Spot Purchase Committee. - (a) For procurement of readily available goods or services a Spot Purchase Committee consisting of at least three members (including an accounts personnel of appropriate level) will be constituted by the procuring entity.(b)The committee will survey the market to ascertain the reasonableness of rate, quality and specifications and identify the appropriate bidder.(5)Committee for competitive negotiation. - If the method of competitive negotiations for procurement is adopted by a procuring entity, it shall use this method through a committee comprising of three members including an accounts personnel of appropriate level.
