Section 85 in Rajasthan Transparency in Public Procurement Rules, 2013
85. Procedure for disposal of appeal.
(1)The First Appellate Authority or Second Appellate Authority, as the case may be, upon filing of appeal, shall issue notice accompanied by copy of appeal, affidavit and documents, if any, to the respondents and fix date of hearing.(2)On the date fixed for hearing, the First Appellate Authority or Second Appellate Authority, as the case may be, shall, -(a)hear all the parties to appeal present before him; and(b)peruse or inspect documents, relevant records or copies thereof relating to the matter.(3)After hearing the parties, perusal or inspection of documents and relevant records or copies thereof relating to the matter, the Appellate Authority concerned shall pass an order in writing and provide the copy of order to the parties to appeal free of cost.(4)The order passed under sub-rule (3) shall also be placed on the State Public Procurement Portal.
