Section 68(3) in Rajasthan Transparency in Public Procurement Rules, 2013
(3)The procuring entity competent to decide a procurement case, as per delegation of financial powers, shall decide as to whether to sanction the single big or re-invite bids after recording its reasons for doing so.] [Substituted by Notification No. S.O. 119, dated 6.8.2018 (w.e.f. 24.1.2013).]
