Section 10(3) in Rajasthan Public Procurement Rules, 2012
(3)Without prejudice to the generality of sub-rule (2), the State Public Procurement Portal shall provide access to the following information in relation to procurement governed by the provisions of the Act and the rules, namely:-(a)pre-qualification documents, bidder registration documents, bidding documents and any amendments, clarifications including those pursuant to pre-bid conference, and corrigenda thereto;(b)list of bidders who presented bids including during pre-qualification or bidder registration, as the case may be;(c)list of pre-qualified and registered bidders, as the case may be;(d)list of bidders excluded under section 25 of the Act, with reasons;(e)decisions under sections 38 and 39 of the Act;(f)details of successful bids, their prices and bidders;(g)particulars of bidders who have been debarred by the State Government or a procuring entity together with the name of the procuring entity, cause for the debarment action and the period of debarment;(h)any other information as may be relevant.
