Section 35A(2) in Assam Public Procurement Act, 2017
(2)Subject to the rules as may be made in this behalf, the procedure for competitive negotiation shall include the following, namely :(a)purchase of the subject-matter of procurement under this section shall be made through a purchase committee within the procuring entity and in such cases the purchase committee shall record a certificate to the effect that it is satisfied that the subject-matter of procurement is of requisite quality and are priced at the prevailing market rate;(b)to ensure effective competition, an adequate number, not being less than three, of potential bidders selected in a non-discriminatory manner shall be included in procurement process;(c)an equal opportunity shall be given to all bidders to participate in the negotiations.
