Section 28 in Punjab Transparency in Public Procurement Act, 2019
28. Open competitive bidding.
(1)Every procuring entity shall prefer the open competitive bidding as the most preferred method of procurement to be followed.(2)Open competitive bidding may also be followed in case of two stage bidding in terms of section 31, reverse auction in terms of section 32 and rate contract in terms of section 35.(3)The procuring entity may follow the pre-qualification procedure specified in section 16 and invite bids from pre-qualified bidders only.(4)Where the procuring entity chooses a method of procurement other than the open competitive bidding, it shall record the reasons and circumstances thereof.(5)In case of an open competitive bidding, the procuring entity shall invite bids by publishing an invitation to bid on the State Public Procurement Portal and in at least one such other manner, as may be prescribed.
