Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 80(3)] [Section 80] [Entire Act]

State of Rajasthan - Subsection

Section 80(3)(d) in Rajasthan Public Procurement Rules, 2012

(d)Conflict of interest. - A conflict of interest is considered to be a situation in which a party has interests that could improperly influence that party's performance of official duties or responsibilities, contractual obligations, or compliance with applicable laws and regulations.
(i)The situations in which a procuring entity's personnel may considered to be in conflict of interest includes, but not limited to, following:-