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RAJASTHAN TRANSPARENCY IN PUBLIC PROCUREMENT (AMENDMENT) RULES, 2023

RAJASTHAN TRANSPARENCY IN PUBLIC PROCUREMENT (AMENDMENT) RULES, 2023

RAJASTHAN TRANSPARENCY IN PUBLIC PROCUREMENT (AMENDMENT) RULES, 2023

 

PREAMBLE

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:-

Rule - 1. Short title and commencement.

(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.

Rule - 2. Amendment of rule 42.

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.

Rule - 3. Amendment of rule 75.

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.

Rule - 4. Amendment of rule 75A.

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.

Rule - 5. Amendment of rule 79F.

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.