Section 53(10) in Rajasthan Public Procurement Rules, 2012
(10)The bid opening committee shall prepare a record of the bid opening that shall include, as a minimum: the name of the bidder and whether there is a withdrawal, substitution, or modification; the bid price, per lot (if applicable), any discounts and offers (if they were permitted); any conditions put by bidder and the presence or absence of a tender fee, bid security. The bidders' representatives who are present shall be requested to sign the record. The omission of a bidders signature on the record shall not invalidate the contents and effect of the record. The members of the committee shall also sign the record.
