Section 32(2) in The Punjab Infrastructure (Development & Regulation) Act, 2002
(2)The Board shall be responsible in all respects for all aspects of rebidding and bidding processes, including;(i)fixing pre-qualification criteria on the basis of the clearly identifiable parameters known to the Concessionaires, Contractors and the General Public;(ii)arranging pre-bid conferences and bid evaluation conferences with the prospective Concessionaires or Contractors;(iii)issuing clear, comprehensive and fair instructions to bidders, which establish the rules of bidding and shall include all relevant information;(iv)preparing the bid or tender documents, which shall include the following, namely-.-(a)instructions to bidders;(b)pre-qualification or qualification parameters, both technical (indicating experience, specific norms, design and performance standards) and financial;(c)draft concession agreement or any other appropriate agreement, clearly defining the basic relationship between the parties with their inter se rights and responsibilities;(d)bid form; and(e)any other documents, deemed necessary
