Section 88(10) in Rajasthan Public Procurement Rules, 2012
(10)Admissibility of the appeal:- On the basis of the scrutiny referred to in sub-rule 9 the Appellate Authority shall:-(a)admit the appeal against the necessary parties; or(b)permit the appellant to amend the memorandum of appeal or produce necessary document and there after admit the appeal against the necessary parties; or(c)reject the appeal.
