Section 40 in Rajasthan Transparency in Public Procurement Act, 2012
40. Appeal not to lie in certain cases.
- No appeal under section 38 shall lie against any decision of the procuring entity relating to the following matters, namely:-(a)determination of need of procurement in terms of section 5;(b)provisions limiting participation of bidders in the bid process in terms of the provisions of section 6;(c)the decision of whether or not to enter into negotiations in terms of section 15;(d)cancellation of a procurement process in terms of section 26;(e)applicability of the provisions of confidentiality under section 49.
