Section 3(2) in Punjab Transparency in Public Procurement Act, 2019
(2)For the purposes of this Act, "procuring entity" means,-(a)any department of the Government of Punjab or its attached or subordinate office;(b)any Public Sector Enterprise owned or controlled by the Government of Punjab;(c)any entity established or constituted by the Constitution of India or an Act of Parliament, whose expenditure is met from the Consolidated Fund of the State;(d)any entity or Board or Corporation or authority or Society or Trust or Commission or autonomous body (by whatever name called) established or constituted by an Act of the State Legislature;(e)any entity that receives grant or financial aid out of the Consolidated Fund of the State or retains any levy/user charges/fees etc. collected from the public after being authorized to do so by the State Government and is owned or controlled or managed by the Government of Punjab;(f)any other entity which the State Government may, by notification, specify to be a procuring entity for the purpose of this Act, being an entity that receives substantial financial assistance from the State Government in so far as the utilization of such assistance towards procurement is concerned; and(g)any procurement support agency or procurement agent or procurement consultant involved in procurement on behalf of the procuring entities specified in clauses (a) to (f) above.
