Section 42(7) in Rajasthan Transparency in Public Procurement Rules, 2013
(7)The bidding documents may stipulate that the issuer of the bid security and the confirm, if any, of the bid security, as well as the form and terms of the bid security, must be acceptable to the procuring entity. In cases of International Competitive Bidding, the bidding documents may in addition stipulate that the bid security shall be issued by an issuer in India.
