(1)In appropriate technically complex; strategic and high value procurements as prescribed in rules and guidelines made hereunder a procuring entity may engage in a pre-qualification process, with a view to identifying, prior to inviting bids, the bidders that are qualified for any specified period of time.(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 pre-qualify and shall publish the particulars of the bidders that axe qualified on the State Public Procurement Portal.(3)Where a procuring entity has undertaken a pre-qualification process in respect of any procurement, only such pre-qualified bidders shall be entitled to continue in the procurement proceedings.(4)The procuring entity shall decide who is pre-qualified in accordance with section 7 and the criteria set out in the pre-qualification documents.(5)Every pre-qualification process shall be carried out in such manner and in accordance with such procedure as may be prescribed.
