Section 79D(6) in Rajasthan Transparency in Public Procurement Rules, 2013
(6)After obtaining permission to proceed from SLEC, a letter shall be issued by the Administrative Department to the Project Proponent allowing a period of three months, for undertaking detailed studies including preparation of Detailed Project Report required for bidding and submit the detailed and comprehensive proposal to Administrative Department. In case, the Project Proponent fails to submit detailed and comprehensive proposal within a period of three months and submits written request to the Administrative Department, the Administrative Department may in appropriate case, after recoding reasons in writing extend the period specified above.
