Section 17(1) in Punjab Transparency in Public Procurement Act, 2019
(1)The procuring entity may, where bidders have not been pre-qualified, determine whether the bidder whose bid or proposal has been determined to offer lowest evaluated bid in the case of procurement or the highest evaluated bid in the case of disposal of public assets by bid, has the capacity, capability and resources to carry out effectively the contract as offered in the bid before communicating the award decision.
