Section 8 in Punjab Transparency in Public Procurement Act, 2019
8. Determination of need for procurement.
(1)The procuring entity shall to begin with determine the need for the subject matter of procurement.(2)The procuring entity shall while assessing the need under sub-section (1) take into consideration the following matters, namely: -(a)the scope or quantity of procurement;(b)the method of procurement to be followed with justification thereof;(c)need for pre-qualification, if any;(d)limitation on participation of bidders in terms of section 13, if any applicable, and justification thereof;(e)estimated cost of procurement;(f)timeline for procurement; and(g)any other matter as may be prescribed.
