(1)With a view to establishing reliable sources for a subject-matter of procurement or a class of procurement, which may be commonly required across procuring entities or repeatedly required by a procuring entity, a procuring entity may maintain a panel of registered bidders.(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 register and such registration shall be done in accordance with section 7, this section and the criteria set out in the bidder registration documents.(3)The procuring entities shall update the list of registered bidders by allowing potential bidders to apply for registration on a continuous basis.(4)The State Government may prescribe the procedure and conditions for registration of bidders and the period for which such registration shall be valid. Such rules and guidelines may also cover the conditions and procedure for removal of registered bidders from such a list of registered bidders.(5)Where a procuring entity does not register bidders in respect of a subject-matter of procurement, it may use the list of registered bidders of any other procuring entity, if any.(6)The results of the registration process shall be intimated to the bidders and the list of registered bidders for the subject-matter of procurement shall be published in the State Public Procurement Portal.
