Section 79N(3) in Rajasthan Transparency in Public Procurement Rules, 2013
(3)[ In case of joint venture or consortium, the Lead Member, and the member of joint venture or consortium, on the basis of whose technical capability, the technical eligibility of joint venture or consortium for the project is decided, shall not be allowed to exit from the joint venture or consortium.] [Substituted by Rajasthan Notification No. G.S.R. 79, dated 28.8.2015 (w.e.f. 24.1.2013).]
