Section 86 in Rajasthan Transparency in Public Procurement Rules, 2013
86. Repeal and savings.
- All rules, regulations, orders, notifications, departmental codes, manuals, by-laws, official memoranda or circulars relating to procurement of goods, services or works provided for in these rules, which are in force on the date of commencement of these rules, in relation to the matter covered by these rules are hereby repealed to the extent they are covered by these rules:Provided that such repeal shall not affect the previous operation of rules, regulations, orders, notifications, departmental codes, manuals, by-laws, official memoranda or circulars, so repealed and the procurement process commenced before the commencement of these rules shall continue as per the provisions of rules, regulations, orders, notifications, departmental codes, manuals, by-laws, official memoranda or circulars, so repealed.Form No. 1[See rule 83]Memorandum of Appeal under the Rajasthan Transparency in Public Procurement Act, 2012Appeal No .........of ...............Before the ..............................(First/Second Appellate Authority)
