Section 82 in Rajasthan Transparency in Public Procurement Rules, 2013
82. Breach of code of integrity by the bidder.
- Without prejudice to the provisions of Chapter IV of the Act, in case of breach of any provision of the code of integrity by a bidder or prospective bidder, as the case may be, the procuring entity may take appropriate action in accordance with the provisions of subsection (3) of section 11 and section 46.CHAPTER-VII Appeals
