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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(3)(a) in Rajasthan Public Procurement Rules, 2012

(a)Where an electronic reverse auction is to be used as a phase preceding the award of the procurement contract in a procurement method, as appropriate, the procuring entity shall notify the bidders when first soliciting their participation in the procurement proceedings that an auction will be held, and shall provide, in addition to other information required to be included under provisions of these rules, the following information about the auction:-
(i)the mathematical formula that will be used in the evaluation procedure during the auction;
(ii)how the auction can be accessed, including appropriate information regarding connection to the auction.