Section 77(3) in Rajasthan Public Procurement Rules, 2012
(3)Any document, notification, decision or other information generated in the course of a procurement, including in connection with appeals under section 38 of the Act or in the course of a meeting, or forming part of the record of the procurement process, shall be in a form that provides a record of the content of the information and is accessible so as to be usable for subsequent reference.
