(1)In relation to a public procurement, the procuring entity shall have the responsibility and accountability to ensure, -(a)effective and timely achievement of the planned outcomes of the procurement without excessive cost over-run;(b)transparency (including consistency, objectivity, predictability openness), fairness (including appeal rights), equality (including nondiscrimination) in relations with the bidders;(c)professionalism, economy and efficiency, from official involved in process;(d)compliance with the code of integrity in public procurement as laid down by the State Government under section 11 of this Act by officer or employee of a procuring entity or a person participating in a procurement process.(2)Subject to the provision of sub-section (3) of section 3, every procuring entity shall carry out its procurement in accordance with the provisions of this Act and the rules and guidelines made thereunder.
