Section 67(3) in Rajasthan Public Procurement Rules, 2012
(3)The bid evaluation committee after due consideration of the bids received, their conditions, financial implications, seeing samples, test reports, if any, etc., shall recommend regarding acceptance or rejection of the bid. If the finance member of the bid evaluation committee has disagreed or given his note of dissent in the recommendations, the matter shall be referred to the next higher authority in delegation of financial powers for decision.
