Section 88(30) in Rajasthan Public Procurement Rules, 2012
(30)Caveat :- Any procuring entity or the State Government may file a caveat with the Appellate Authority in respect of any matter which such party consider likely to be raised before the Appellate Authority and where such a caveat is filed the Appellate Authority shall, before passing any interlocutory order, give an opportunity of being heard to the party which has filed the caveat.
