Rajasthan Transparency in Public Procurement Act, 2012
An Act to regulate public procurement with the objectives of ensuring transparency, fair and equitable treatment of bidders, promoting competition, enhancing efficiency and economy and safeguarding integrity in the procurement process and for matters connected therewith or incidental thereto. Whereas, the State Government considers it necessary to ensure the highest standards of transparency, accountability and probity in the public procurement process and to enhance public confidence in public procurement. Be it enacted by the Rajasthan State Legislature in the Sixty-third Year of the Republic of India, as follows:-
- Act number
- Act 21 of 2012
- Year
- 2012
- Enacted on
- 21-05-2012
- In force from
- 1 January 2012
- Jurisdiction
- Rajasthan State Act
- Subjects
- Public Finance, Administrative Law
Read the full text of Rajasthan Transparency in Public Procurement Act, 2012 section by section on LawLens.
Official source: India Code