Section 44(4) in Punjab Transparency in Public Procurement Act, 2019
(4)Notwithstanding anything to the contrary contained in any other law for the time being in force, where any expenditure is to be incurred on any procurement of goods, works or services, it shall be the duty of the officer as may be designated by the procuring entity under this Act to ensure that the procurement of goods, works or services is in accordance with the procedures specified in this Act or rules made thereunder.
