Section 21 in Rajasthan Public Procurement Rules, 2012
21. Procurements below rupees one lakh.
- The methods and the procedures to be used for a subject matter of procurement valuing below rupees one lakh, may be as follows:-(1)Request for quotations and spot purchase - (a) conditions for adopting these methods. - A procuring entity may choose to procure a subject matter of procurement by these methods in the following situations, namely:-(i)procurement of readily available commercial-off-the-shelf goods that are not specially produced to the particular description of the goods required by the procuring entity and for which there is an established market; or(ii)physical services that are not specially provided to the particular description of the requirement of the procuring entity and are readily available in the market; or(iii)procurement of any goods or works or services which are urgently required for maintenance or emergency repairs;(b)Financial Limits. -(i)Request for quotations. - Below rupees one lakh on one occasion subject to rupees five lakh during a financial year;(ii)Spot Purchase. - rupees fifty thousand on one occasion subject to rupees three lakhs during a financial year;(c)Procedure of request for quotations. - The procedure for request for quotations shall include the following, namely:-(i)quotations shall be requested from as many potential bidders as practicable, subject to a minimum of three;(ii)each bidder from whom a quotation is requested shall be informed whether any elements other than the charges for the subject matter of the procurement itself, such as any applicable transportation and insurance charges, customs duties and taxes, are to be included in the price.(iii)each bidder shall be permitted to give only one quotation.(iv)the successful quotation shall be the lowest priced quotation meeting the needs of the procuring entity as set out in the request for quotations.(d)Procedure of spot purchase. - A procuring entity may procure the subject matter of procurement specified in sub-rule (1) through a purchase committee comprising three members including accounts person of appropriate level, within the procuring entity. The committee will survey the market to ascertain the reasonableness of rate, quality and specifications and identify the appropriate supplier. Before recommending placement of the purchase order, the members of the committee will jointly record a certificate as under :-"Certified that we ______________, members of the sport purchase committee are jointly and individually satisfied that the goods recommended for purchase are of the requisite specifications and quality, priced at the prevailing market rate and the supplier recommended is reliable and competent to supply the goods in question."(2)Procurement valuing more than rupees ten thousand but below rupees one lakh. - (a) Works valuing below rupees one lakh in each case may be procured subject to a limit of rupees five lakh during a financial year by work order system or piece work system.(b)In case of purchases of the spare parts of motor-vehicles, machinery and equipments of the particular make of the value exceeds Rs.10,000/- quotations shall be invited from the authorised dealers and original equipment suppliers.(3)Procurement valuing upto rupees ten thousand. - Procurement of a subject matter of procurement valuing upto rupees ten thousand may be procured on one occasion subject to a limit of below rupees one lakh during a financial year without inviting quotations from the Government Departments/Corporations, authorised dealers, co-operative stores or Bhandars, and retailers who are bona fide dealers in the subject matter of procurement.(4)Except the provisions of sections 4 and 11, the provisions of separate Chapters II and III shall not apply to any procurement valuing below rupees one lakh.(5)The other methods of procurement prescribed in these rules may also be used for procurement of a subject matter, recording reasons for selecting a particular method.
