Section 83 in Rajasthan Public Procurement Rules, 2012
83. First and Second Appellate Authorities.
(1)The First Appellate Authority shall be atleast one stage higher in administrative rank to the procuring entity in the department which is competent to sanction the relevant procurement and shall be specified in the bidding documents.(2)The Second Appellate Authority shall be atleast one stage higher in administrative rank to the First Appellate Authority in the department and shall be specified in the bidding documents : Provided that in case the First Appellate Authority is the Administrative Secretary of the department, the Second Appellate Authority shall be the head of the State Procurement Facilitation Cell.(3)Each department shall specify and declare the First and Second Appellate Authorities of the department.
