Section 79D(7) in Rajasthan Transparency in Public Procurement Rules, 2013
(7)If the Project Proponent fails to submit the detailed and comprehensive proposal within a specified period or extended period, as the case may be, the Administrative Department may at its discretion exercise the option to develop the project on its own or through its agencies or through any third party, without the Project Proponent having any claims, and if the Administrative Department exercises the option in the manner as specified above, it shall be exhibit by the Administrative Department on State Public Procurement Portal.
