Section 3 in Rajasthan Transparency in Public Procurement Rules, 2013
3. Procurement committees.
(1)Every procuring entity shall constitute one or more committees for the following purposes, namely :-(a)Preparation of bidding documents;(b)Opening of bids;(c)Evaluation bids;(d)Monitoring of contract;(e)Spot Purchase;(f)Competitive negotiation; and(g)Any other purpose relating to procurement, as may be decided by the procuring entity.(2)Each committee shall consist of three or more members including senior most accounts officer or official of the procuring entity, and if required, a technical official may be nominated by the procuring entity. A consultant, as subject matter specialist, may also be nominated in the committee by the procuring entity, after recording reasons, with the prior approval of the competent authority.(3)In complex projects, the work of preparation of project report or bidding documents may be assigned to consultants with the prior approval of the competent authority.
