[Cites 0, Cited by 0]
[Section 41]
[Entire Act]
State of Rajasthan - Subsection
Section 41(7) in Rajasthan Public Procurement Rules, 2012
| S. No. | Estimated Value of work to be procured | Period of publicity | Mode of Publication |
| 1 | Upto rupees one lakh | 7 days | (i) Notice Board of the Division and all theSub-divisions |
| 2 | Above rupees one lakh to rupees five lakh | 10 days | (i) Notice Board ofthe Circle, Division and all the Divisions in the Circle and allthe Sub- Divisions of the Division.(ii) One regional Newspaper. |
| 3 | Above rupees five lakh to rupees ten lakh | 15 days | (i) Notice Board ofthe Circle office, all Divisions of the Circle and allSub-Divisions of the Division(ii) Publication in one leading Regional dailyNewspaper and one state level leading daily newspaper havingcirculation of 50,000 copies & above. |
| 4 | Above rupees ten lakh to rupees one crore | 21 days | (i) Notice Board ofzone, Circle offices, Division and Sub- Divisional offices of theDivision.(ii) Publication inone leading Regional daily newspaper, one state level leadingdaily newspaper having circulation of 50,000 copies & above.and one all India level daily newspaper.(iii) Any trade Journal specializing forpublication on NIB’s. |
| 5 | Above rupees one crore | 30 days | (i) Notice Board ofHead Quarters office of Zone, Circles, Division andSub-Divisional offices of the Division.(ii) Publication inone leading Regional daily newspaper, two state level leadingdaily newspaper having circulation of 50,000 copies & aboveand one all India level daily newspaper.(iii) Any trade Journal specializing forpublication on NIB’s. |