Section 20 in Rajasthan Transparency in Public Procurement Rules, 2013
20. Registration for the electronic reverse auction and the timing of holding the auction.
(1)Confirmation of registration for the electronic reverse auction shall be communicated promptly to each registered bidder.(2)If the number of bidders registered for the electronic reverse auction is less than three, to ensure effective competition, the procuring entity may cancel the auction. The cancellation of the auction shall be communicated promptly to each registered bidder.(3)The period of time between the issuance of the invitation to the electronic reverse auction and the auction shall be of minimum seven days to bidders to prepare for the auction, taking into account the reasonable needs of the procuring entity.
