Section 50 in Punjab Transparency in Public Procurement Act, 2019
50. Appeal not to lie in certain cases.
- No appeal under section 49 shall lie against any decision of the procuring entity relating to the following matters, namely: -(a)determination of need of procurement in terms of section 8;(b)provisions limiting participation of bidders in the bid process in terms of the provisions of section 13;(c)the selection of a procurement method in terms of chapter VI;(d)the decision of whether or not to enter into negotiations in terms of section 40;(e)cancellation of a procurement process in terms of section 25;(f)applicability of the provisions of confidentiality under section 44;and(g)any other matter as may be prescribed.
