Section 43(3) in Punjab Transparency in Public Procurement Act, 2019
(3)Without prejudice to the generality of sub-section (2), the State Public Procurement Portal shall provide access to the following information in relation to procurement governed by the provisions of this Act, namely:-(a)annual procurement plans;(b)pre-qualification documents, bidder registration documents, bidding documents and any amendments, clarifications including those pursuant to pre-bid conference, and corrigenda thereto;(c)list of bidders who presented bids including during pre-qualification or bidder registration, as the case may be;(d)list of pre-qualified and registered bidders, as the case may be;(e)list of bidders excluded under section 24, with reasons;(f)decisions under sections 49 and 50;(g)details of successful bids, their prices and bidders;(h)particulars of bidders who have been blacklisted under section 26 alongwith the name of the procuring entity, cause for the blacklisting action and the period of blacklisting; and(i)data on resolution of complaints related to procurement.
