Section 45(3) in Punjab Transparency in Public Procurement Act, 2019
(3)The Directorate shall discharge the following functions, namely:-(a)to maintain and update the State Public Procurement Portal set up under section 43;(b)to arrange for training and certification;(c)to recommend to the State Government measures for effective implementation of the provisions of this Act;(d)to provide guidance, consistent with the provisions of this Act and the rules and guidelines made thereunder, to the procuring entities with respect to the matter relating to public procurement;(e)to study different methods of public procurement and prepare and recommend standard bidding documents, pre-qualification documents or bidder registration documents; and(f)to discharge such other functions, as may be assigned to it by the State Government.
