Section 17(1) in Rajasthan Public Procurement Rules, 2012
(1)Conditions for adopting the method of electronic reverse auction.- A procuring entity may choose to procure a subject matter of procurement by the method of electronic reverse auction, if-(a)it is feasible for the procuring entity to formulate a detailed description of the subject matter of the procurement; and(b)there is a competitive market of bidders anticipated to be qualified to participate in the electronic reverse auction, such that effective competition is ensured; and(c)the criteria to be used by the procuring entity in determining the successful bid are quantifiable and can be expressed in monetary terms.
