Section 83(2) in Rajasthan Public Procurement Rules, 2012
(2)The Second Appellate Authority shall be atleast one stage higher in administrative rank to the First Appellate Authority in the department and shall be specified in the bidding documents : Provided that in case the First Appellate Authority is the Administrative Secretary of the department, the Second Appellate Authority shall be the head of the State Procurement Facilitation Cell.
