Section 5 in Rajasthan Transparency in Public Procurement Rules, 2013
5. e-procurement.
- All subject matters of procurement of an estimated value, as may be notified by the State Government under sub-section (2) of section 28, shall be procured through e-procurement. In such cases every bidder shall deposit user charges as may be fixed by the State Government, from time to time. Every bid shall be digitally singed by the bidder. The procedure of e-procurement shall be as specified for this purpose on the State Public Procurement Portal.Chapter- III General principles of procurement
