Section 15(1) in Punjab Transparency in Public Procurement Act, 2019
(1)Subject to the provisions of this Act and the rules and guidelines made thereunder, 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(ii)the financial bid containing financial aspects, including the price.
