Section 88(28) in Rajasthan Public Procurement Rules, 2012
(28)Continuation of proceedings after the death of a party:- An appeal shall abate, unless on the death of appellant his legal representative applies for its continuance to the Appellate Authority within a period of thirty days from the date of the death of the appellant. In the event of the death of any respondent, his legal representative, if he so desires, may apply for being impleaded as a party within a period of thirty days for the date of the death of the respondent.
