Section 79D(4) in Rajasthan Transparency in Public Procurement Rules, 2013
(4)The Administrative Department shall examine and offer its comments regarding the proposal submitted by Project Proponent. After examination if the Administrative Department is satisfied that the conditions specified in sub-rule (2) above, arc fulfilled, it shall submit its recommendations to the State Level Empowered Committee (SLEC) through Planning Department of the State Government, for according the permission to proceed.
