Section 24(2) in Rajasthan Public Procurement Rules, 2012
(2)While assessing the need under sub-section (1), the procuring entity shall take into account the estimated cost of the procurement and also decide on the following matters, namely:-(a)the scope or quantity of procurement, if determined;(b)the method of procurement to be followed with justification thereof;(c)need for pre-qualification, if any;(d)limitation on participation of bidders in terms of section 6 of the Act, if any applicable, and justification thereof; and(e)any other matter as may be prescribed.
