Section 41(1) in Rajasthan Public Procurement Rules, 2012
(1)A procuring entity shall solicit bids in open competitive bidding and two stage bidding, or, where applicable, applications for pre-qualification by causing an invitation to bid or pre52 qualify, as the case may be, to be published in the State Public Procurement Portal maintained by the State Procurement Facilitation Cell. An abridged notice shall also be published in newspapers of adequate circulation, as prescribed in sub rules 6 and 7 of this rule.
