Section 10 in Punjab Transparency in Public Procurement Act, 2019
10. Obligations related to value of procurement.
(1)A procuring entity shall obtain the approval of the authority having the necessary financial powers before initiating a procurement process.(2)A procuring entity shall neither split its procurement nor use a particular valuation method for estimating the value of procurement so as to avoid its obligation under sub-section (1) or to limit competition among bidders or otherwise avoid its obligations under this Act:Provided that in the interest of efficiency, economy and timely completion or supply, a procuring entity may, for reasons to be recorded in writing, and with prior approval of the Administrative Department split its procurement into appropriate packages.
