Section 18 in Punjab Transparency in Public Procurement Act, 2019
18. Registration of bidders.
(1)With a view to establishing reliable sources for a subject matter of procurement or a class of procurement, which may be commonly required across procuring entities or repeatedly required by a procuring entity, a procuring entity may maintain a panel of registered bidders.(2)For the purpose of sub-section (1), a procuring entity may invite offers from prospective bidders by giving wide publicity to the invitation to register and such registration shall be done in accordance with section 14, this section and the criteria set out in the bidder registration documents.(3)The procuring entities shall update the list of registered bidders by allowing potential bidders to apply for registration on a continuous basis or by inviting offers for registration at least once in a year.(4)The State Government may prescribe the procedure and conditions for registration of bidders and the period for which such registration shall be valid.(5)Where a procuring entity does not register bidders in respect of a subject matter of procurement, it may use the list of registered bidders of other procuring entity, if any.(6)The results of the registration process shall be intimated to the bidders and the list of registered bidders for the subject matter of procurement shall be published on the State Public Procurement Portal.
