Section 84 in Rajasthan Public Procurement Rules, 2012
84. Grounds of appeals.
- A bidder or a prospective bidder may file an appeal on any grounds including following, except those mentioned in rule 85:(1)In the event that the bidder is not satisfied with the decision of the procuring entity or that authority fails to give a decision in due time.(2)Deficiency/deviation in the procurement process.(3)Non-payment or delay in return of bid security to unsuccessful bidders(4)Any procurement in contravention of provisions of the Act or these Rules.(5)Procuring entity or any of its officials receiving directly or indirectly improper inducement.(6)Procuring entity or any of its officials engaging in corrupt or fraudulent practice or involving in such act.(7)Intervening in the participation by competing bidders or proponents to be involved in any way in the proceedings relating to the bid or proposal.(8)Any threat directly or indirectly to cause harm to the bidder, person or property of any person to be involved in the procurement proceedings or coercive act.(9)Collusion or involving in groupism prior to or after submission of bid or proposal with the objective of allocating procurement contract among the bidders or proponents or fixing the price of bid or proposal artificially or non-competitively or otherwise forbidding the procuring entity of the benefit of open and free competition.(10)An irregularity in the confidentiality clause wherein a bidder has been found contacting the procuring entity from the time of the opening of bid or proposal until the notice of acceptance of bid or proposal is given with the objective of causing interference upon bid or proposal or committing an act of interference in the examination or evaluation of bid or in the evaluation of proposal.
