Section 36 in The Punjab Infrastructure (Development & Regulation) Act, 2002
36. Negotiations of contracts.
- [Negotiation may] [Words 'Negotiation shall' substituted by Punjab Act 22 of 2003.] be resorted to when there is only one bidder complying with the stipulated pre-qualification conditions (hereinafter referred to as the "Complying Bidder") as defined hereunder :-(i)if after advertisement, only one concessionaire applied for pre- qualification and it meets the pre-qualification requirements;(ii)if after advertisement, more than one concessionaire applied for pre-qualification, but only one meets the pre-qualification requirements;(iii)if after pre-qualification of more than one concessionaire, only one submits a bid; and(iv)if after pre-qualification, more than one concessionaire submit bids, but only one is found by the Board to be Complying Bidder:Provided that, any of the aggrieved disqualified bidder may, within a period of fifteen days from the date of decision of the Board, file appeal to the Authority and the same shall be decided by the Authority within a period of twenty-one days from the date of filing of the appeal.
