Section 38(a) in Rajasthan Transparency in Public Procurement Rules, 2013
(a)the procuring entity shall disqualify a bidder if it finds at any time that, -(i)the information submitted, concerning the qualifications of the bidder, was false or constituted a misrepresentation; or(ii)the information submitted, concerning the qualifications of the bidder, was materially inaccurate or incomplete; and
