In exercise of the powers
conferred by section 55 of the Rajasthan Transparency in Public Procurement
Act, 2012 (Act No. 21 of 2012), the State Government hereby makes the following
rules further to amend the Rajasthan Transparency in Public Procurement Rules,
2013, namely:- (1)
These rules may be called the Rajasthan Transparency in Public
Procurement (Amendment) Rules, 2023. (2)
They shall come into force from the date of their publication in
the Official Gazette. In rule 42 of the Rajasthan
Transparency in Public Procurement Rules, 2013, hereinafter referred to as the
said rules,- (i)
in sub-rule (6), for the existing expression "bank
guarantee", the expression "bank guarantee or electronic bank guarantee
(e-BG)" shall be substituted; and (ii)
in sub-rule (9), for the existing expression "bank
guarantee", the expression "bank guarantee or electronic bank
guarantee (e-BG)" shall be substituted. In clause (d) of sub-rule (3) of
rule 75 of the said rules, for the existing expression "Bank guarantee/s
of a scheduled bank", the expression "Bank guarantee or electronic
bank guarantee (e-BG) of a scheduled bank" shall be substituted. In sub-rule (1) of rule 75A of
the said rules, for the existing expression "or Bank Guarantee", the
expression, "Bank Guarantee or electronic Bank Guarantee (e-BG)"
shall be substituted. In sub-rule (1) of rule 75F of
the said rules, for the existing expression "bank guarantee", the
expression "bank guarantee or electronic bank guarantee (e-BG)" shall
be substituted.RAJASTHAN
TRANSPARENCY IN PUBLIC PROCUREMENT (AMENDMENT) RULES, 2023
PREAMBLE