Section 27(1) in Punjab Transparency in Public Procurement Act, 2019
(1)Subject to the provisions of this Act and the rules made thereunder, a procuring entity may procure a subject matter of procurement by means of any of the following methods, namely:-(a)Open Competitive Bidding; or(b)Limited Bidding; or(c)Two stage Bidding; or(d)Single Source Procurement; or(e)Reverse Auction; or(f)Request for Quotations; or(g)Spot Purchase; or(h)Competitive negotiations; or(i)Rate Contract; or(j)Government e-Market (GeM); or(k)Swiss Challenge; or(l)any other method of procurement notified by the State Government satisfying the principles of procurement contained in this Act and which the State Government considers necessary in public interest.
