Section 79K(2) in Rajasthan Transparency in Public Procurement Rules, 2013
(2)The bidding document, among other essential clauses, shall incorporate details about the necessary clearances/approvals to be taken from respective authorities and who, i.e. the Administrative Department or the successful Bidder/ Project Proponent, shall be responsible for taking it. keeping in view the nature and [requirements of individual project. The bidding document shall clearly incorporate that the open bidding process is being taken up under Swiss Challenge Method of procurement.] [Substituted 'requirements of individual project.' by Rajasthan Notification No. G.S.R. 79, dated 28.8.2015 (w.e.f. 24.1.2013).]
