Section 14(2) in Rajasthan Public Procurement Rules, 2012
(2)Procedure of limited bidding. - The procedure of limited bidding/tendering shall include following, namely:-(a)the procuring entity shall issue an invitation to bid by writing directly, and on the same day, to-(i)all the bidders who can supply the subject matter procurement in terms of clause (a) and (e)(ii) of sub-rule (1);(ii)all the bidders who are registered for the subject matter of procurement with the procuring entity or where a procuring entity does not register bidders in respect of a subject matter of procurement, it may use the list of registered bidders of any other procuring entity, if any.(iii)In case registered bidders are not available, to at least three manufacturers or authorised dealers or authorised service centres/ providers.(b)a procuring entity may allow all prospective bidders who fulfill the qualification criteria laid down for the procurement, in the bidding documents and these rules, whether an invitation to bid has been issued to such a bidder or not, to participate in the bidding process.(c)A minimum period of 7 days (3 days in case of emergency) shall be given to the firms to offer their bids.(d)Bid security shall not be obtained in case of limited bidding, but performance security deposit shall be obtained from the successful bidder.(e)If limited bids are invited in place of open bids, the remaining procedure of bidding and the terms and conditions of the RFP/contract including provision for bid security, performance security, liquidated damages, procurement of undelivered quantities of the subject matter of procurement, etc. shall be similar to those prescribed for procurement through open competitive bidding.(f)Notice Inviting Bids (NIB) and bidding documents shall be prepared as per the provisions of chapter IV.
