Section 17 in Rajasthan Transparency in Public Procurement Rules, 2013
17. Single source procurement.
(1)In addition to the conditions enumerated in sub-section (1) of section 31, a procuring entity may procure the subject matter by the method of single source procurement, if -(a)[ Hiring of the services of consultant or professional is required for a period of twenty four months and up to financial limit of Rupees twelve lakh in each case, subject to delegation of financial powers; or] [Substituted by Notification No. S.O. 119, dated 6.8.2018 (w.e.f. 24.1.2013).](b)Price of subject matter of procurement is administered by the State Government or the Central Government.(2)The procedure for single source procurement shall be as under :-(a)The procuring entity shall solicit a bid from the single prospective bidder and shall also exhibit the invitation to bid on the State Public Procurement Portal if the value of procurement is rupees one lakh or more. The procuring entity shall not exhibit the invitation to bid on the State Public Procurement Portal, if it is of the opinion that subject matter for procurement is of nature specified in clause (e) or (h) of sub-section (1) of section 31.(b)The procuring entity may engage in negotiations in good faith with the bidder.(c)The single source may be selected out of the list of empanelled/registered bidders for the subject matter of procurement with the procuring entity or with any other procuring entity, where procuring entity uses the list of registered bidders of other procuring entity in terms of sub-section (5) of section 19 or suitable bidder identified through other reliable sources.(d)Bid security shall not be obtained in case of single source procurement.(e)Except as otherwise provided in this rule and provisions of Chapter-V relating to pre-qualification proceedings, bid security, publication of Notice Inviting Bids in the news papers, price of bidding documents, sale of bidding documents, pre-bid clarifications, exclusion of bids, comparison of rates of firms outside and those in Rajasthan, price/purchase preference in evaluation and dividing quantities among more than one bidder at the time of award, all other provisions of Chapter-V shall mutatis mutandis apply, but in case of matters covered under sub-rule (1) performance security shall not be obtained.(3)Notwithstanding anything contained in sub-rule (2), in the emergent situation arising out of floods and other natural calamities, the subject matter of procurement may be procured up to the ceiling rates. The committee consisting of the following, shall decide the ceiling rates for subject matter of procurement on the basis of rates received during the last six months or the prevailing market rates analysis, namely :-(a)District Collector - Chairman(b)District level officer of the concerned department Member(c)Treasury Officer - Member Secretary(d)Special invitee, if required- Member
