Section 35A(1) in Assam Public Procurement Act, 2017
(1)A procuring entity may choose to procure a subject-matter of procurement by the method of competitive negotiations, if, -(a)owing to an urgency brought about by unforeseen events, the procuring entity is of the opinion that the subject-matter of procurement cannot be usefully obtained by adopting the method of open competitive bidding or any other method; or(b)the subject-matter of procurement involves livestock, cotton, oilseeds or such other agricultural produces whose prices fluctuate frequently and in the opinion of the procuring entity the subject-matter of procurement cannot be usefully obtained by adopting the method of open competitive bidding or any other method.
