Section 6(1) in Punjab Transparency in Public Procurement Act, 2019
(1)The procuring entity shall maintain a record of its procurement proceedings, which shall include the following, namely: -(a)documents pertaining to determination of need for procurement under section 8;(b)description of the subject matter of the procurement under section 12;(c)statement of the reason for choice of a procurement method other than open competitive bidding;(d)particulars of the participating bidders;(e)requests for clarifications and any responses thereto including during pre-bid conferences;(f)bid prices and other financial terms;(g)summary of the evaluation of bids;(h)details of any appeal under section 49, and the related decisions; and(i)any other information or record, as may be prescribed.
