Section 88(1) in Rajasthan Public Procurement Rules, 2012
(1)Procedure for filling memorandum of appeal:-(a)A memorandum of appeal to the First Appellate Authority or Second Appellate Authority, as the case may be, may be presented by the appellant or his authorised representative or an Advocate in person to the office of the concerned Appellate Authority during office hours or may be sent by the appellant by registered post to the office of the concerned Appellate Authority.(b)A memorandum of appeal sent by post under sub-rule (a) shall be deemed to have been presented to the Appellate Authority on the date of its receipt in his office.
