Section 13(1) in Assam Public Procurement Act, 2017
(1)State Government may lay down in rules and guidelines hereunder, conditions and detailed procedures under which, a procuring entity may choose to, -(a)call for bids in which the technical, quality and performance aspects, commercial terms and conditions and the financial aspects including the price are contained in a single envelope; or(b)if it is of the opinion that it is essential to evaluate the technical aspects of a bid before considering its financial aspect, call for bids in two envelopes, namely:(i)the techno-commercial bid containing the technical, quality and performance aspects, commercial terms and conditions and all other details and documents sought in the tender, except the price and relevant financial details; and(ii)the financial bid containing financial aspects including the price.
