Section 36(6) in Rajasthan Public Procurement Rules, 2012
(6)(a)The procuring entity shall disqualify a bidder if it finds at any time that the information submitted concerning the qualifications of the bidder was false or constituted a misrepresentation;(b)A procuring entity may disqualify a bidder if it finds at any time that the information submitted concerning the qualifications of the bidder was materially inaccurate or materially incomplete;(c)Other than in a case to which sub-rule (a) of this rule applies, a procuring entity may not disqualify a bidder on the ground that information submitted concerning the qualifications of the bidder was inaccurate or incomplete in a non-material respect. The bi d d e r may, however, be disqualified if it fails to remedy such deficiencies promptly upon request by the procuring entity;(d)The procuring entity may require a bidder that was pre-qualified to demonstrate its qualifications again in accordance with the same criteria used to pre-qualify such bidder. The procuring entity shall disqualify any bidder that fails to demonstrate its qualifications again if requested to do so. The procuring entity shall promptly notify each bidder requested to demonstrate its qualifications again as to whether or not the bidder has done so to the satisfaction of the procuring entity.
