Section 88(9) in Rajasthan Public Procurement Rules, 2012
(9)Scrutiny :- on presentation of memorandum of appeal and before initiating any action on it, the Appellate Authority shall have the scrutiny made on the following points:-(a)whether it is within the jurisdiction of the Appellate Authority;(b)whether the appeal is within the period of limitation or whether the appellant has given sufficient cause for not preferring appeal within the limitation period;(c)whether the memorandum is in the prescribed form;(d)whether it bears the signatures or thumb impression of the appellant;(e)whether it is accompanied by a certified or a photo-stat copy of the order against which the appeal has been filed along with the requisite number of copies or an affidavit under item (b) of sub-rule 7;(f)whether affidavits duly sworn, in case a fact cannot be borne out by, or is contrary to the records, accompany the appeal;(g)whether it contains the grounds of appeal and that the any of the grounds contained therein is not one on which an appeal can not lie as per rule 88;(h)whether the necessary parties have been impleaded;(i)whether the proof of depositing requisite fee has been enclosed;(j)any other relevant point affecting the admissibility of appeal.
