Section 10 in Rajasthan Public Procurement Rules, 2012
10. State public procurement portal.
(1)The State Government shall set up and maintain a State Public Procurement Portal for posting matters relating to public procurement,. which shall be accessible to the public.(2)Each procuring entity shall cause the procurement related information to be published as required under the Act and these rules on this Portal.(3)Without prejudice to the generality of sub-rule (2), the State Public Procurement Portal shall provide access to the following information in relation to procurement governed by the provisions of the Act and the rules, namely:-(a)pre-qualification documents, bidder registration documents, bidding documents and any amendments, clarifications including those pursuant to pre-bid conference, and corrigenda thereto;(b)list of bidders who presented bids including during pre-qualification or bidder registration, as the case may be;(c)list of pre-qualified and registered bidders, as the case may be;(d)list of bidders excluded under section 25 of the Act, with reasons;(e)decisions under sections 38 and 39 of the Act;(f)details of successful bids, their prices and bidders;(g)particulars of bidders who have been debarred by the State Government or a procuring entity together with the name of the procuring entity, cause for the debarment action and the period of debarment;(h)any other information as may be relevant.
