Section 4 in Rajasthan Transparency in Public Procurement Act, 2012
4. Fundamental principles of public procurement.
(1)In relation to a public procurement, the procuring entity shall have the responsibility and accountability to -(a)ensure efficiency, economy and transparency;(b)provide fair and equitable treatment to bidders;(c)promote competition; and(d)put in place mechanisms to prevent corrupt practices.(2)Subject to the provision of sub-section (3) of section 3, every procuring entity shall carry out its procurement in accordance with the provisions of this Act and the rules and guidelines made thereunder.
