Section 88(4) in Rajasthan Public Procurement Rules, 2012
(4)Contents of memorandum of appeal - Every memorandum of appeal shall be in the form No.1 and shall:-(a)state the name and address of the appellant;(b)state the name and address (to the extent known) of the necessary respondents; and(c)set out concisely and under distinct heads the grounds of appeal without any argument or narrative.
