Section 9 in Rajasthan Transparency in Public Procurement Rules, 2013
9. Procurement Management Information System and tracking.
- Every procuring entity shall develop and maintain a Procurement Management Information System for tracking the procurement process, which shall include the following, namely:-(a)In order to track the performance of the procurement process, information shall be collated at the procuring entity level on quarterly basis and be available for reference at procuring entity level at all times and shall be sent for collation to the respective Administrative Department. The Administrative Department shall further send the aggregated Procurement Management Information to the State Procurement Facilitation Cell quarterly.(b)The Management Information System shall cover the entire procurement cycle and incorporate performance targets set for various processes.(c)The Procurement Management Information System shall be developed in a query based format to allow for in-depth analysis and ease of use, providing real time information about the status of the bid at any point of time. This shall be integrated with the State Public Procurement Portal in order to further track performance on various parameters, including performance of contracts, delays and penalties imposed.
