Section 20(2) in Rajasthan Public Procurement Rules, 2012
(2)Impanelment. - (a) The provisions relating to pre-qualification and empanelment of bidders contained in section 18 and 19 of the Act and open competitive bidding contained in this chapter shall apply to empanelment proceedings except to the extent those provisions are derogated from in this section.(b)The procuring entity may prepare a list of empanelled bidders which may remain valid normally for one year.(c)The procuring entity shall solicit participation in the empanelment procedure by causing an invitation for pre-qualification (called empanelment in this section) to be published as per requirements for open competitive bidding.(d)The invitation for empanelment shall also include the following information:(i)The name and address of the procuring entity establishing and maintaining the panel;(ii)Information about the operation of the empanelment procedure and how notifications of forthcoming procurement contracts can be accessed; and(iii)The terms and conditions of the empanelment including the duration of the empanelment, the description of the subject matter of procurement, to the extent known.(e)In the second stage, the procuring entity shall issue a written invitation to present bids, simultaneously to each empanelled bidder.(f)The procuring entity shall issue bidding documents to each empanelled bidder that responds to the invitation to present submissions and pays the price of the documents, if any.(g)Detailed procedure for empanelment of bidders for services is given in the guidelines.
