Section 84(10) in Rajasthan Public Procurement Rules, 2012
(10)An irregularity in the confidentiality clause wherein a bidder has been found contacting the procuring entity from the time of the opening of bid or proposal until the notice of acceptance of bid or proposal is given with the objective of causing interference upon bid or proposal or committing an act of interference in the examination or evaluation of bid or in the evaluation of proposal.
