Section 44 in Rajasthan Public Procurement Rules, 2012
44. Pre bid clarifications.
(1)Any bidder may, in writing, seek clarifications from the procuring entity in respect of the bidding documents.(2)The period within which the bidders may seek clarifications under sub-section (1) and the period within which the procuring entity shall respond to such requests for clarifications shall be specified in the bidding documents;(3)All requests for clarification and responses thereto shall be intimated to all bidders and where applicable, shall be published on the State Public Procurement Portal.(4)If the procuring entity convenes a pre-bid conference of bidders, it shall prepare minutes of the meeting containing the requests submitted at the meeting for clarification of the bidding documents and its responses to those requests, without identifying the sources of the requests. The minutes shall be provided promptly to all bidders to which the procuring entity provided the bidding documents, so as to enable those bidders to take the minutes into account in preparing their submissions, and where applicable, shall be published on the State Public Procurement Portal.
