Section 15(15) in Rajasthan Minor Mineral Concession Rules, 2017
(15)The Government, in its sole discretion and without incurring any obligation or liability, reserves the right, at any time, to -(i)suspend and/or cancel the tender process and/or amend and/or supplement the tender process or modify the dates or other terms and conditions relating thereto;(ii)consult with any bidder in order to receive clarification or further information;(iii)retain any information and/or evidence submitted to the Government by, on behalf of, and/or in relation to any bidder; and/or(iv)independently verify, disqualify, reject and/or accept any and all submissions or other information and/or evidence submitted by or on behalf of any bidder;
