Section 9(2) in Punjab Transparency in Public Procurement Act, 2019
(2)A procuring entity shall take into consideration the matter specified in sub-section (2) of section 8 while preparing its annual procurement plan in a rational manner and in particular shall, -(a)avoid emergency procurement, wherever possible;(b)aggregate its requirements, wherever possible, both within the procuring entity and between procuring entities, to obtain value for money and reduce procurement costs;(c)avoid splitting of procurement; and(d)integrate its procurement budget with its expenditure programme.
