Section 6(ii) in Rajasthan Municipalities (Purchase of Materials and Contracts) Rules, 1974
(ii)For the purposes of the limited tender and single tender procedure, the Purchasing Officer will maintain a list of firms of known reliability who have been able to satisfy that they possess the necessary equipment and facilities for the supply of stores, which they offer. The list should be subjected periodically to examination and revision, and any application from a firm for inclusion in the list shall be considered on receipt of Rs.25/-as security money. Before the name of the firm is added to the list, such enquiries as may be considered necessary, shall be made by the purchasing officer, to ascertain the ability of the firm to execute contracts satisfactorily. From the list the names of the firms to be invited to tender should be selected.
