Section 41(3) in Rajasthan Public Procurement Rules, 2012
(3)An invitation to pre-qualify to be published in the State Public Procurement Portal shall contain, atleast, the following information, namely:-(a)the name and address of the procuring entity;(b)a summary of the principal required terms and conditions, to the extent known at the time of invitation to pre-qualify, of the procurement contract or rate contract to be entered into or the empanelment to be done as a result of the procurement proceedings, including the nature, quantity and place of delivery of the goods to be supplied, the nature and location of the works to be effected, or the nature of the services and the location where they are to be provided, as well as, the required time for the supply of the goods or for the completion of the works, or the timetable for the provision of the services;(c)the criteria and procedures to be followed for evaluating the qualifications of bidders;(d)the means of obtaining the pre-qualification documents and the place from which they may be obtained;(e)the price, if any, charged by the procuring entity and the means of payment for the pre-qualification documents and subsequent to prequalification, for the bidding documents; and(f)the manner, place and deadline for presenting applications to pre-qualify and if already known, the manner, place and deadline for presenting submissions.
