Section 44(4) in Rajasthan Public Procurement Rules, 2012
(4)If the procuring entity convenes a pre-bid conference of bidders, it shall prepare minutes of the meeting containing the requests submitted at the meeting for clarification of the bidding documents and its responses to those requests, without identifying the sources of the requests. The minutes shall be provided promptly to all bidders to which the procuring entity provided the bidding documents, so as to enable those bidders to take the minutes into account in preparing their submissions, and where applicable, shall be published on the State Public Procurement Portal.
