Section 88(20) in Rajasthan Public Procurement Rules, 2012
(20)ex-parte proceedings against respondent:- If the respondent does not submit the reply within time mentioned in the summons or extended by the Appellate Authority or does not express his intention in writing to argue his case orally at the time of arguments or the respondent or his authorised representative or Advocate does not appear on the day of hearing, the Appellate Authority may proceed ex-parte against him.
