Section 3(1) in Rajasthan Transparency in Public Procurement Rules, 2013
(1)Every procuring entity shall constitute one or more committees for the following purposes, namely :-(a)Preparation of bidding documents;(b)Opening of bids;(c)Evaluation bids;(d)Monitoring of contract;(e)Spot Purchase;(f)Competitive negotiation; and(g)Any other purpose relating to procurement, as may be decided by the procuring entity.
