Section 81(3) in Rajasthan Transparency in Public Procurement Rules, 2013
(3)A Bidder may be considered to be in conflict of interest with one or more parties in a bidding process if, including but not limited to :-(a)they have controlling partners in common;(b)they receive or have received any direct or indirect subsidy from any of them;(c)they have the same legal representative for purposes of the bid;(d)they have a relationship with each other, directly or through common third parties, that puts them in a position to have access to information about or influence on the bid of another;(e)A bidder participates in more than one bid in the same bidding process. However, this does not limit the inclusion of the same sub-contractor, not otherwise participating as a bidder, in more than one bid; or(f)A bidder or any of its affiliates participated as a consultant in the preparation of the design or technical specifications of the subject matter of procurement of the bidding process. All bidders shall provide in Qualification Criteria and Biding Forms, a statement that the bidder is neither associated nor has been associated directly or indirectly, with the consultant or any other entity that has prepared the design, specifications and other documents for the subject matter of procurement or being proposed as Project Manager for the contract.
