Section 2(v) in Punjab Transparency in Public Procurement Act, 2019
(v)"swiss challenge" means a method of procurement in which an unsolicited proposal is received for a project that predominantly involves uniqueness and specificity of design/ technology/ intellectual property for that project and third parties are allowed to challenge the original proposal through open bidding, and then the original proponent is given a chance to counter-match the most advantageous/most competitive offer; and
