Section 32 in Rajasthan Public Procurement Rules, 2012
32. Description of subject matter of procurement.
(1)The description of the subject matter of procurement shall be set out in the pre-qualification documents, bidder registration documents and the bidding documents and shall -(a)be such as to meet the essential needs of the procuring entity;(b)to the extent practicable-(i)be objective, functional, generic and measurable;(ii)set out the relevant Technical, quality and performance characteristics;(iii)There shall be no requirement for or reference to a particular trademark or trade name, brand , patent, design or type, specific origin or producer unless there is no sufficiently precise or intelligible way of describing the characteristics of the subject matter of the procurement and provided that words such as "or equivalent" are included.(c)The procuring entity shall set out in the bidding documents the detailed description of the subject matter of the procurement that it will use in the examination of submissions, including the minimum requirements that submissions must meet in order to be considered responsive and the manner in which those minimum requirements are to be applied.(2)Where applicable, the Technical specifications shall, to the extent practicable, be based on national Technical regulations or recognised national standards or building codes, wherever such standards exist or in their absence, relevant International Standards may be used.(3)The description of the subject matter of the procurement may include specifications, plans, drawings, designs, requirements, testing and test methods, packaging, marking or labelling or conformity certification, and symbols and terminology.
