Section 4 in Rajasthan Transparency in Public Procurement Rules, 2013
4. State Public Procurement Portal.
- The State Public Procurement Portal, in addition to information specified in clause (a) to (g) of sub-section (3) of section 17, shall provide access to such other information as may be specified by the State Government, from time to time. Every procuring entity shall upload and publish the required information on State Public Procurement Portal maintained by the State Procurement Facilitation Cell.
