Section 79O in Rajasthan Transparency in Public Procurement Rules, 2013
79O. Power to call off the Project.
- The Administrative Department concerned shall have the right to call off the project anytime during the process without assigning any reason to the Project Proponent, but it may call off the project before entering into an agreement with the Project Proponent or the successful bidder, as the case may be. Once an agreement is entered in to by the Administrative Department concerned, the respective clauses of the duly entered agreement shall apply. If the Administrative Department calls off the project in the manner as specified above, the same shall be exhibit by the Administrative Department on State Public Procurement Portal.
