Section 88(7) in Rajasthan Public Procurement Rules, 2012
(7)What to accompany memorandum of appeal:- Every memorandum of appeal shall be accompanied by:-(a)a certified or a photo-stat copy of the order appealed against of the procuring entity or a statement of a decision, action or omission of the procuring entity in contravention to the provisions of the Act by which the appellant is aggrieved and in case of second appeal, a copy of the order passed by the First Appellate Authority;(b)where the appellant, for reasons beyond his control, is not in a position to furnish a duly certified copy or photo-stat copy of the order under item (i) above or where the appeal is based on a statement of a decision, action or omission of the procuring entity, the appeal shall be accompanied by an affidavit of the appellant to that effect;(c)copy or copies of the documents photo-stat or otherwise on which he whishes to rely along with a list of documents; and(d)proof of having deposited the required fee for filing appeal.
