Section 36(1) in Rajasthan Transparency in Public Procurement Act, 2012
(1)A procuring entity may choose to engage in a rate contract procedure in accordance with the rules as may be made in this behalf, where it determines that-(a)the need for the subject matter of procurement is expected to arise on an indefinite or repeated basis during a given period of time;(b)by virtue of the nature of the subject matter of procurement, the need for it may arise during a given period of time.
