Section 12(1) in Punjab Transparency in Public Procurement Act, 2019
(1)The description of the subject matter of procurement shall be set out in the pre-qualification documents, bidder registration documents and the bidding documents and shall, -(a)be such as to meet the essential needs of the procuring entity;(b)to the extent practicable-(i)be objective, functional, generic and measurable;(ii)set out the relevant technical, quality and performance characteristics; and(iii)not indicate a requirement for a particular trade mark, trade name or brand.
