Section 88(12) in Rajasthan Public Procurement Rules, 2012
(12)Summoning of Respondent and production of record:- On the admission of an appeal, the Appellate Authority shall order the:-(a)issue of summons in form No.2 to the respondents considered as necessary parties by the him;Explanation:- In case any order passed by the Government has been challenged, the summons shall be issued to the secretary to the Government in the department concerned.(b)production within the period laid down by him, of the record considered necessary by the bench for the hearing and disposal of the appeal.
