Section 85 in Rajasthan Public Procurement Rules, 2012
85. Appeals not to lie in certain cases.
- No appeal under section 38 shall lie against any decision of the procuring entity relating to the following matters, namely:-(1)determination of need of procurement in terms of section 5 of the Act;(2)provisions limiting participation of bidders in the bid process in terms of the provisions of section 6 of the Act;(3)the decision of whether or not to enter into negotiations in terms of section 15 of the Act;(4)cancellation of a procurement process in terms of section 26 of the Act;(5)applicability of the provisions of confidentiality under section 49 of the Act.
