Section 49(2) in Rajasthan Public Procurement Rules, 2012
(2)Normally, the date of submission and opening of bids should not be extended. In exceptional circumstances or when the bidding documents is required to be substantially modified as a result of discussions in pre bid conference or otherwise and the time with the prospective bidders for preparation of bids appears insufficient, the date may be extended by the procuring entity but due publicity as was given to the original NIB shall be given to such change in date of opening of bids. In such cases, it should be ensured that after issue of corrigendum, reasonable time is available to the bidders to prepare and submit their bids. Any change in date of submission and opening of bid should also be placed on the State Public Procurement Portal. However, when the modifications in the bidding documents, specifications of subject matter of procurement are substantial, fresh publication of original bid inquiry may become necessary. If in the office of the bids receiving and opening authority the date of deadline for submission and opening of bids is a non working day, the bids may be received and opened on the next working day.
